JADEJA SHIVBHA BAVAJI Vs. ARUNKUMAR SOLANKI

JUDGEMENT

(1.) The present application has been filed for the following relief:

(2.) Thus, the prayer would suggest that the applicant is seeking action against the opponents under the Contempt of Courts Act , 1971 for willful and deliberate disobedience of the judgement dtd. 28/1/2022 passed in the captioned writ petition.

(3.) Learned advocate Mr.Thacker has submitted that after the aforesaid judgement was passed, the respondents have not fully complied with the directions and the applicant is not paid the pension or new pension.