CHANDRAPRABHABEN ARJUNBHAI PATEL Vs. MAHESH KHADUBHAI PATEL

JUDGEMENT

(1.) This contempt proceeding has been initiated for the violation or willful disobedience of the order dated 12.01.2012 passed in Application No. 169 of 2007 which is said to have merged with the orders passed in Special Civil Application No. 2798 of 2012, Civil Application No. 9337 of 2012 and Civil Application No. 10000 of 2012 and as such the complainant has sought for punishing the contemnors for the same.

(2.) On service of notice being effected on the respondents - contemnors, have appeared, filed their reply affidavit contending inter alia that orders which are alleged to have been disobeyed has been complied. The order dated 12.01.2012 which came to be passed by the Tribunal namely the Gujarat Secondary Education Tribunal at Ahmedabad in Application No. 169 of 2007 which is said to have been disobeyed reads : -

(3.) This order came to be challenged by the contemnors herein in Special Civil Application No. 2798 of 2012 which was heard along with Civil Application No. 10000 of 2012 and Civil Application No. 9337 of 2012 and by order dated 17.09.2012, the following order came to be passed : -