PARVTIBEN Vs. K. M. BHIMJIYANI

JUDGEMENT

(1.) By way of this contempt petition, it has been alleged that there is willful defiance of order dtd. 29/9/2022 passed by the High Court in SCA No.3671 of 2022.

(2.) Pursuant to the notice being issued, learned AGP has filed affidavit of Under Secretary of Agriculture Farmer Welfare and Cooperation Department, Gandhinagar, affirmed on 20/4/2023 and in categorical terms has undertaken that due benefit from the order dtd. 29/9/2022 would be paid within a period of four weeks from today subject to outcome of the LPA which may be filed, if so advised by the department. Para 3 of said affidavit is quoted below:-

(3.) Be that as it may, since it has been clearly undertaken before this Court that due benefit would be paid within a period of four weeks from today, we deem it proper to close the present proceedings.