PATEL JANU ROHITBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing, at the outset, learned Advocate for the Applicant has submitted that the Applicant (Petitioner) had earlier filed the Contempt Application being Miscellaneous Civil Application No. 804 of 2022 in Special Civil Application No. 6216 of 2020, which was withdrawn and disposed of vide order dtd. 14/11/2022. He has tendered the copy of the said order dtd. 14/11/2022 on record. The same is ordered to be taken on record.

(2.) The present Application is filed by the Applicant, who was the Applicant No. 6 in MCA 804 of 2022 which was withdrawn earlier by the Applicant.

(3.) From the contents of the Application, it is noticed that the Applicant has made a specific statement in paragraph 7 of the present Application as under: