STATE OF GUJARAT Vs. MANGALDAS KANCHANLAL RANA

JUDGEMENT

(1.) The present contemner Mangaldas Kanchanlal Rana partner of M/s. G. M. Rana a registered partnership firm residing at Sankheda District Baroda preferred Civil Revision Application No. 902 of 1984 in this Court challenging the order passed by the learned Civil Judge (J. D.) Sankheda below Exh. 60 in Regular Civil Suit No. 271 of 1982. Exh. 60 in Regular Civil Suit No. 271 of 1982 appears to be an application filed by the contemner to amend his reply Exh. 32 which was given with reference to application Exh. 13. The trial Court was of the view that the reply Exh. 32 was given after the stage of filing the reply. Hence Exh. 32 was not taken into consideration for the purpose of deciding application Exh. 13. Exh. 13 was in fact already decided on 10-3-1983 by the predecessor of the trial Judge concerned. Hence the application Exh. 60 dt. 30-4-1984 for the amendment of the reply Exh. 32 was dismissed. Having been aggrieved by the aforesaid order rejecting the amendment application the contemner filed Civil Revision Application No. 902 of 1984 in this Court. In the memo of the said Civil Revision Application he made the following statements:

(2.) The above Civil Revision Application was dismissed by Brother G. T. Nanavati J. by his order dated 22-6-1984 wherein he observed as under:

(3.) While dismissing the Civil Revision Application Brother Nanavati J. passed the following order dated 22-6-1984 :