KAUSHALKUMAR RAJUBHAI DODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these contempt petitions, it has been alleged that there is willful defiance of order dtd. 27/8/2021 passed in SCA No.9062 of 2019 and allied matters, which appear to have been partially modified by the Division Bench of this Court.

(2.) Today, when the matter is taken up for hearing, learned advocate Mr. Siraj Gori has submitted xerox copy of order dtd. 17/4/2023, whereby the earlier order is corrected and continuity has been granted w.e.f. 19/10/2018.

(3.) In that view of the matter, in substance, the grievance as worked out is substantially taken care of. In view of above, there is substantial compliance of order alleged to have been violated. Hence, we are not inclined to continue present contempt proceedings. Accordingly, we deem it proper to close the proceedings. Accordingly, present MCAs stand disposed of. Notice discharged.