LAWS(GJH)-2012-1-39

SUO MOTU Vs. NANDLAL THAKKAR

Decided On January 20, 2012
SUO MOTU Appellant
V/S
Nandlal Thakkar, Advocate. Respondents

JUDGEMENT

(1.) The present application under the Contempt of Courts Act, 1971 has been taken out by the High Court suo -motu pursuant to the order passed by learned Single Judge (Coram: Kalpesh Jhaveri, J.) on September 29, 2005, in Special Civil Application No. 4685 of 2004.

(2.) Genesis of this suo motu proceeding :

(3.) II. The facts leading upto issuance of notice dated 30.11.2005 in the suo motu proceeding: