GAURIBEN Vs. MINAL V. VALA

JUDGEMENT

(1.) By way of this contempt petitions, it has been alleged that there is willful disobedience of the order passed by this court dtd. 3/8/2022 passed in SCA Nos.9634/2022, 6818/2018 and 5526/2021.

(2.) Pursuant to the notice, learned AGP Mr. Jayneel Parikh has appeared and submitted affidavit-in-reply filed on behalf of the respondent No.1 and in categorical terms, it has been undertaken as contained in para 3 of the said affidavit affirmed on 19/4/2023 that actual payment of arrears would be made within a period of three weeks in due compliance of the direction issued as indicated in the order of the learned Single Judge. At this stage, learned AGP has also drawn attention to the specific order, which has been passed on 19/4/2023, in which, in para 4, it has been mentioned that due consequential benefits also would be processed in response to the orders passed by this Court. As such, keeping this undertaking on record, we deem it to close present proceedings.

(3.) We make it clear that this written undertaking if not complied with and actual payment is not made, permission to revive the proceedings is granted and in addition thereto, appropriate step also would be taken against the deponent, who assured the court by way of this affidavit.