KHATANA BHARATBHAI GOVINDBHAI Vs. RAJIV KUMAR GUPTA

JUDGEMENT

(1.) This application under the provisions of the Contempt of Courts Act, 1971 is filed for non- compliance of the oral judgment dated 29.11.2019 passed in Special Civil Application No.5321 of 2019.

(2.) The respondent - State has challenged the judgment dated 29.11.2019 passed by the learned Single Judge in Special Civil Application No.5321 of 2019 by filing Letters Patent Appeal No.329 of 2021, which came to be dismissed by co-ordinate Bench vide order dated 03.03.2021.

(3.) On 06.04.2021 following order was passed by co-ordinate Bench: