ANOPSINH JILUBHA GOHIL Vs. MAHESHBHAI KACHARABHAI PARMAR

JUDGEMENT

(1.) This Court on 03.09.2020 passed the common oral order as follow:

(2.) All these applications under the Contempt of Courts Act , 1971 are directed against the common judgment dated 24th October, 2019 and the directions passed therein by learned Single Judge in Special Civil Application No.20206 of 2018 and allied matters as modified by order dated 29th November, 2019.

(3.) It was stated by learned advocate for the applicants that Letters Patent Appeal No.479 of 2020 to Letters Patent Appeal No.484 of 2020 were filed by the State against the aforesaid common judgment (except in respect of Miscellaneous Civil Application No.416 of 2020) and that all those Letters Patent Appeals have been dismissed by the Division Bench on 02nd September, 2020.