SUO MOTO Vs. PARTH HEMENDRA JANI

JUDGEMENT

(1.) In this suo moto proceedings, respondent-Parth Hemendra Jani is present before this Court. On 15.2.2019, following order is passed by this Court:

(2.) Even thereafter, Mr. Parth Hemendra Jani was given sufficient time to comply with the Court's order but as on this date, all the orders, to which reference is made in oral order dated 15.2.2019, remained non-complied with.

(3.) It emerged on record from oral order dated 20.3.2018 passed in Special Criminal Application No.690 of 2018 by the learned Single Judge that respondent-Mr.Parth Hemendra Jani had committed wilful disobedience of the undertaking filed before this Court and he was also found guilty of civil contempt as defined under section 2(b) of the Contempt of Courts Act read with Article 215 of the Constitution of India and he was asked to show cause.