JYOTI KARMACHARI MANDAL Vs. RAHULBHAI NANUBHAI AMIN

JUDGEMENT

(1.) THE present Civil Application has been preferred for initiating actions under the provisions; of Contempt of courts Act, 1971 for the alleged breach of an interim order passed in Special Civil application No. 17631 of 2003 dated 27th january, 2004. The directions given in the aforesaid interim order in paragraph No. 5 read as under :-

(2.) HAVING heard learned counsel appearing for the respective parties and looking to the facts and circumstances of the present case, it appears that:-

(3.) AS a cumulative effect of the aforesaid facts and reasons, there is no disobedience by the respondents of an interim order passed by this Court dated 27th January, 2004 passed in Special Civil Application No. 17631/2003, much less, a willful disobedience. Therefore, there is no substance in the present application. Hence, the present application is dismissed. Rule is discharged. Interim reliefs, if any, stands vacated. (R. P. DHOLAKIA, J.) (D. N. PATEL, J.)FURTHER ORDER learned counsel for the applicant has submitted that the observations made in the aforesaid judgment may not come in their way at the time of final hearing of Special civil Application No. 17631/2003 and any other pending proceedings before the various Courts like Industrial Court etc. Looking to the observations made in the aforesaid Judgment, there are meant for the purpose of disposal of this Contempt application and same will be considered for this application and not for any other purpose and other applications will be decided on their own merits. Application dismissed.