HARIHARPRASAD RAMJIPRASAD GUPTA Vs. J. P. GUPTA

JUDGEMENT

(1.) This contempt proceedings have been initiated alleging willful disobedience of the order dtd. 10/8/2022 passed in Special Civil Application No.14003 of 2022.

(2.) Pursuant to the notice having been issued, Mr. Jayneel Parikh, learned Assistant Government Pleader today has tendered an affidavit-in-reply on behalf of respondent No.2 affirmed on 20/4/2023 and has categorically submitted that the necessary steps have been taken by an authority to implement the direction within a period of eight weeks from today.

(3.) In view of this specific assurance which has been given on oath from affidavit-in-reply affirmed on 20/4/2023, we deem it proper to close the present proceedings. The said assurance which has been given to the Court and recorded in paragraph 3 of the said affidavit, we deem it proper to quote hereunder:-