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Gujarat High Court

Jagadish D Vora vs Official Liquidator Of M/S Gujarat ... on 9 August, 2018

Author: R.Subhash Reddy

Bench: R.Subhash Reddy, Vipul M. Pancholi

       C/COMA/230/2014                             IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             MISC. CIVIL APPLICATION (OJ) NO. 1 of 2015
            IN R/COMPANY APPLICATION NO. 230 of 2014
             In COMPANY APPLICATION NO. 196 of 2013
==========================================================

JAGADISH D VORA Versus OFFICIAL LIQUIDATOR OF M/S GUJARAT SMALL SCALE INDUSTRIES ========================================================== Appearance:

MR D C SEJPAL for the PETITIONER(s) No. GOVERNMENT PLEADER for the RESPONDENT(s) No. MR JEET J BHATT for the RESPONDENT(s) No. NOTICE SERVED BY DS for the RESPONDENT(s) No. OFFICIAL LIQUIDATOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY and HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI Date : 09/08/2018 IA ORDER (PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) In   spite   of   service   of   notice   on   the   second  respondent,   no   reply   affidavit   is   filed.   However,  learned   Assistant   Government   is   also   not   able   to  definitely state within which time directions of this  Court,   as   confirmed   by   the   Supreme   Court,   be  implemented. In that view of the matter, prima­facie  we are of the view that the directions issued by this  Court are violated attracting the provisions of the  Contempt of Courts Act,1971.
Registry to issue notice in Form­I to the second  Page 1 of 2 C/COMA/230/2014 IA ORDER respondent   Collector   for   his   appearance,   returnable  on 28.08.2018. 
(R.SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J) piyush Page 2 of 2