PANIBEN CHUNILAL JIVABHAI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Article 215 of the Constitution and the provisions of the Contempt of Courts Act , 1971, seeking following reliefs:

(2.) This Court issued notice on 25.11.2019, and thereafter, couple of orders came to be passed, more particularly, the detailed order dated 14.02.2020.

(3.) Pursuant to the said order, On 20.02.2020, learned Counsel, Ms. Vinita Nayak, appeared with learned Advocate, Mr. B.T. Rao, for the Bank and furnished a chart of calculation and submitted that the payment to the tune of 50% amount, as admissible, has already been made and the remaining 50% has been retained by the Bank, subject to the outcome of any proceedings that may be initiated by the wife of the deceased and his two daughters.