DILIPKUMAR AMBALAL PATEL Vs. PANKAJ JOSHI

JUDGEMENT

(1.) The above two Miscellaneous Civil Applications filed invoking the jurisdiction of this Court under the Contempt of Courts Act , 1971, have similar facts and common order. They both therefore are treated together for disposal by this common order.

(2.) In first captionedMiscellaneous Civil Application, the applicant has prayed to initiate contempt proceedings in respect of order dated 09th July, 2019 passed in Special Civil Application No.16812 of 2016 which was a common order in Special Civil Application Nos.19369 of 2018, 168Miscellaneous Civil Application, the applicant has prayed to initiate contempt proceedings in respect of order dated 09th July, 2019 passed in Special Civil Application No.16812 of 2016 which was a common order in Special Civil Application Nos.19369 of 2018, 16812 of 2016, 5373 of 2018 and Special Civil Application No.2244 of 2018. The writ petition of the applicant of the first Miscellaneous Civil Application was Special Civil Application No.16812 of 2016 whereas that of the second applicant was Special Civil Application No.2244 of 2018.

(3.) It may be noted that against the aforesaid common order in four Special Civil Applications, Letters Patent Appeal No.87 of 2020 and others w Civil Applications, Letters Patent Appeal No.87 of 2020 and others were filed, which resulted into dismissal of the said Letters Patent Appeals as per common order dated 21st January, 2020. The judgment in the respective writ petitions stood confirmed. The applicants-the original petitionershave complained of willful breach and therefore contempt of the Courts Act as the directions have not been complied with.