Gujarat High Court
Chimansingh Nathusingh Solanki vs State Of Gujarat on 2 April, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/612/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 612 of 2018
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CHIMANSINGH NATHUSINGH SOLANKI
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
ARCHITA M PRAJAPATI(8241) for the Applicant(s) No. 1
MR MP PRAJAPATI(677) for the Applicant(s) No. 1
MS NISHA THAKORE, ASSISTANT GOVERNMENT PLEADER(1) for the
Opponent(s) No. 1
NOTICE SERVED BY DS(5) for the Opponent(s) No. 2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 02/04/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Affidavit dated 1st April, 2019 is filed by Executive Engineer, R & B, Ahmedabad, wherein, it is averred on oath that under different heads, amounts are paid, namely, Rs. 2,27,531/- towards commuted pension; Rs. 1,96,690/- towards Gratuity; Rs. 5634/- towards Group Insurance amount, Rs.30,011/- towards final payment of G.P.F. and Rs. 2,41,900/- towards encashment of 300 earned leaves as ordered by this Court.
In view of the above, we close this proceeding under the Contempt of Courts Act, 1971. The application is disposed of. Notice is discharged.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 1 of 1