LAWS(GJH)-2023-2-860

JAYESHKUMAR MOTIBHAI SOLANKI Vs. VIPUL MITTRA, THE SECRETARY

Decided On February 09, 2023
Jayeshkumar Motibhai Solanki Appellant
V/S
Vipul Mittra, The Secretary Respondents

JUDGEMENT

(1.) Heard learned senior advocate Mr.Shalin Mehta assisted by learned advocate Ms.Shikha Panchal for the applicant.

(2.) It is the following operative directions contained in judgment and order of learned Single Judge dated 19 th July, 2022 in Special Civil Application, that are sought to be complied with invoking the jurisdiction of Contempt of Courts Act , 1971.

(3.) A plain reading of the aforesaid directions go to show that no time limit is provided for by learned Single Judge for the purpose of their compliance. In the circumstances, the Court is not inclined to hold at this stage that there is any willful or intentional non-compliance of the directions or any contempt of Court is committed.