NIRANJANBHAI JAYNATILAL PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application under the Contempt of Courts Act , 1971 seeks to comply with the directions issued in order dated 26th November, 2019 delivered in Special Civil Application No.16065 of 2017 and confirmed by order dated 27th December, 2019 in Letters Patent Appeal No.1911 of 2019. Thereunder the applicant who is 75 years of age and senior citizen, is required to be paid his pension and arrears as found payable by the Court.

(2.) Notice was issued in the present application on 22nd June, 2020. The said order reads as under.

(3.) The grievance on the part of the applicant is that till date, the order has not been complied with and there is willful contempt.