RAMBAI LAGHARKHAN MALEK Vs. S B VASAVA, SECRETARY

JUDGEMENT

(1.) On 19/1/2023, the Court had an occasion to pass following order.

(2.) The order undoubtedly reflects that directions of the learned Single Judge brought under contempt have been substantially complied with.

(3.) Calculation of the amount about which learned advocate for the applicant has some reservation, however it is kept open for him to approach the competent authority with calculation and the dispute about calculation may be solved inter se. The proceedings are closed. Notice is discharged.