THAKKAR VASUDEV KANAIYALAL Vs. PRESIDENT CONSUMER DISPUTE REDRESSAL COMMISSION MAINSHRI NAKAHT PRAVEEN SYED

JUDGEMENT

(1.) Heard learned party-in-person Mr.Thakkar Vasudev Kanaiyalal and learned Assistant Government Pleader Ms.Shruti Dhruve.

(2.) The present proceedings under the Contempt of Courts Act , 1971 were filed with pleadings in Gujarati. The party-in-person appeared.

(3.) The allegation about commission of contempt was relatable to the observations and directions of learned Single Judge of this Court in order dated 10 th October, 2022 in Special Civil Application No.8579 of 2022.