MINABEN GIRISHCHANDRA MITHAIWALA Vs. TUSHAR D. SUMERA IAS

JUDGEMENT

(1.) By way of this Misc. Civil Application, the applicants have alleged that the directions which are issued by the learned Single Judge in an order dtd. 22/4/2022 passed in Special Civil Application No. 5827 of 2015 have been violated and not complied with. As a result of which, vide order dtd. 18/10/2022, the co-ordinate Bench was pleased to issue notice upon the authority.

(2.) During the pendency of this contempt proceedings, the State Government through Ms. Manisha Lavkumar Shah, learned Government Pleader has tendered affidavit-in-reply and as such, the learned Senior Advocate Mr. Shalin Mehta appearing for the applicants has sought time and the matter was adjourned to 6/4/2023.

(3.) On 6/4/2023, when the matter is taken up for hearing, Mr. Shalin Mehta, learned Senior Advocate appearing on behalf of the applicants has submitted an undertaking in writing on behalf of the applicants sworn on 5/4/2023 wherein, the applicants have undertaken in following terms :-