KANDARP BHASKARRAI CHHAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant-original petitioner, filed under the provisions of the Contempt of Courts Act , 1971, whereby, the applicant has urged that the opponents-original respondents have intentionally and willfully disobeyed the order, dtd.: 17/9/2021, passed by this Court in Special Civil Application No. 3982 of 2020 and hence, proceedings be initiated against them under the Contempt of Courts Act .

(2.) Heard, learned Advocate, Mr. Rindani, for the applicant, learned AGP, Ms. Jhaveri, for opponents Nos. 1 to 3, 6 and 7, and learned Advocate, Mr. Jani, for opponent Nos. 4 and 5.

(3.) Learned Advocate, Mr. Rindani, appearing for the applicant referred to the averments made in this application and submitted that this Court vide order dtd. 17/9/2021, passed in Special Civil Application No. 3982 of 2020, directed the opponents to grant the benefits to the applicant, as referred to in Paragraph-11, thereof.