Gujarat High Court
Proprietor Of Ms Rn Traders Thru. ... vs H.K.Patel, Collector on 25 September, 2020
Author: Sonia Gokani
Bench: Sonia Gokani, N.V.Anjaria
C/MCA/189/2019 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2020
In R/MISC. CIVIL APPLICATION NO. 189 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 15058 of 2018
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PROPRIETOR OF MS RN TRADERS THRU. RUKHASANABEN LALANBHAI SHEIKH Versus H.K.PATEL, COLLECTOR ========================================================== Appearance:
MR ANVESH V VYAS for the PETITIONER(s) No. for the RESPONDENT(s) No. MR HARDIK MEHTA, ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MR. JUSTICE N.V.ANJARIA Date : 25/09/2020 IA ORDER (PER : HONOURABLE MS. JUSTICE SONIA GOKANI) Rule. Learned AGP, Mr. Mehta, waives service of rule for the respondent- State.
1. This is an application, seeking early hearing of the contempt application, being Misc. Civil Application No. 189 of 2019.
2. According to the applicant, Special Civil Application No. 15058 of 2018 was filed by the respondent-State, which resulted in favour of the applicant. Against the same, the respondent-State preferred Letters Patent Appeal No. 936/2019 along with an application for stay, where, this Court directed the respondent-State to comply with the order passed in Special Civil Application No. 15058 of 2018, with a specific direction that the pendency of LPA shall not entitle the respondent-State not to proceed with the matter under Section 63AA of the Tenancy Act, as Page 1 of 2 Downloaded on : Sat Sep 26 04:09:35 IST 2020 C/MCA/189/2019 IA ORDER directed by the revisional authority and confirmed by the learned Single Judge.
3. In this background, the applicant is desirous of early hearing of the contempt application.
4. Learned AGP, Mr. Hardik Mehta, has no objection qua early hearing of the contempt application, provided he is supplied with a copy of the same.
5. Resultantly, this application is ALLOWED and the main contempt application is ordered to be listed for hearing on 9TH OCTOBER, 2020, SUBJECT TO supply of softcopy of the MCA to the learned AGP, Mr. Mehta, well in advance. Rule is made absolute.
(SONIA GOKANI, J) (N.V.ANJARIA, J) MISHRA AMIT V./UMESH Page 2 of 2 Downloaded on : Sat Sep 26 04:09:35 IST 2020