PATEL MANISH RAMANIKLAL Vs. MOHAMMAD SHAHIN

JUDGEMENT

(1.) In the above Misc. Civil Applications arising under the Contempt of Court's Act, 1971, we had an occasion to pass the following order on 24.8.2020, "The captioned Miscellaneous Civil Applications arise under the contempt of Court's Act 1971.

(2.) When the matter came up today for consideration, learned advocate for the applicants stated that against the order brought under contempt, Special Leave Petitions were preferred before the Apex Court, however, they have been dismissed.

(3.) In this regard, learned Assistant Government Pleader on the basis of communication dated 9.9.2020 received by her from the office of Director of Animal Husbandry, Gandhinagar, Gujarat, stated that "procedure of compliance of Hon'ble High Court's oral order dated 24.8.2020 in these five contempt petitions has been initiated".