JUNAGADH JILLA MAZDOOR SANGH Vs. G R DHORAJIYA

JUDGEMENT

(1.) THE present application has been preferred for initiating action under the provisions of Content of Courts Act for willful disobedience of the order passed by this Court dated 27th November, 2003 passed in Special Civil Application No.12159/1993 and allied matters.

(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 circumstances of the present case, there is no substance in the present application. Hence, the present application is dismissed. Rule is discharged. All interim reliefs, if any, come to an end.