NEETIN DHANJIBHAI GOHIL Vs. BHAVINKUMAR PRAMODKUAMR RAVAL

JUDGEMENT

(1.) By way of this petition, it has been alleged that an order dtd. 8/6/2022 passed in Special Civil Application No.10742 of 2020 has not been complied with, which was otherwise complied with within a period of eight weeks as indicated in the order.

(2.) When the matter is taken up for hearing, learned AGP has submitted that initially in due compliance of order passed by this Court, the decision was taken on 24/4/2023, whereby appointment of the petitioner was also made on certain stipulations as mentioned in the said order. But the said order was not in true letter and spirit.

(3.) Today, learned AGP has placed on record corrected order dtd. 24/4/2023, wherein appointment date is already incorporated in the communication i.e. w.e.f. 30/9/2019 and as such, there being substantial compliance, learned advocate Ms. Rina Kamani for learned advocate Mr. Pathak for the petitioner under the instructions, seeks permission to withdraw present petition. However, at this stage, learned AGP, on instructions, has specifically submitted that due benefit pursuant to this would be made available without fail within a period of four weeks from today subject to outcome of the LPA and said statement is made as per the instructions of respondent No.1, who is personally present in the Court. Since, substantial grievance is taken care of and an assurance is made before the Court to make necessary substantial compliance within the time schedule, we deem it proper to drop present contempt proceedings.