SADHU CHINUBHAI SEVADAS Vs. PANKAJ KUMAR, IAS

JUDGEMENT

(1.) Heard learned advocate Mr.Dharmesh Shah for the applicant and learned Assistant Government Pleader Ms.Shruti Dhruv for the respondents.

(2.) By filing this Miscellaneous Civil Application under the Contempt of Courts Act , 1971, what is prayed by the applicant is to require the respondents to purge the contempt. The allegation is that respondents have willfully and deliberately disobeyed the order dated 02 nd May, 2019 passed in Letters Patent Appeal No.94 of 2018.

(3.) There is no gainsaying that the applicant herein did not refund the contributory fund amount. It was liable to be therefore adjusted in view of aforementioned directions.