SUNDERGIRI HARIGIRI GOSWAMI Vs. DEEPAKBHAI VORA

JUDGEMENT

(1.) As recorded in the order dtd. 26/4/2023, three Cheques of Rs.

(2.) ,50,000/- each and Rs.2,68,775/- in partial compliance of the order dtd. 8/9/2022 were tendered to the Applicant. 2. Learned Advocate Mr. Chirag Kakkad appearing for Opponent No.1 has submitted that as per the calculation, the 50% of the amount as directed by this Court to be paid to the Applicant / Original Petitioner would come to Rs.9,08,775.00 and hence nothing remains to be paid. He therefore submitted that the present contempt proceedings may be dropped.

(3.) Learned AGP Ms. Vrunda Shah on instructions from Mr. V.B.Khambla, who is present before this Court has submitted that as per their understanding and calculation, the Applicant would be entitled to Rs.9,08,775.00 towards 50% of the back wages which is already paid.