Gujarat High Court
Gyan Chand Chattar vs K.K. Agrawal & 2....Opponent(S) on 19 March, 2014
Author: M.R. Shah
Bench: M.R. Shah, R.P.Dholaria
C/MCA/1089/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION
(FOR CONTEMPT) NO. 1089 of 2002
In
LETTERS PATENT APPEAL NO. 25 of 1983
In
SPECIAL CIVIL APPLICATION NO. 101 of 1982
======================================
GYAN CHAND CHATTAR....Applicant(s)
Versus
K.K. AGRAWAL & 2....Opponent(s)
======================================
Appearance:
(MR DIPAK C RAVAL), ADVOCATE for the Applicant(s) No. 1
MR MG NAGARKAR, ADVOCATE for the Opponent(s) No. 1 - 3
======================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 19/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) In view of the subsequent order passed by Hon'ble the Supreme Court dated 08/04/2011 in Contempt Petition No. 84/2011 in Civil Appeal No. 4174/2003 as well as the subsequent order passed by the Division Bench of this Court dated 22/09/2011 in Miscellaneous Civil Application No. 1736/2011 in Letters Patent Appeal No. 25/1983, no further order is required to be passed, except disposing of the present application. Hence, the present application stands disposed of.
(M.R.SHAH, J.) (R.P.DHOLARIA,J.) Siji Page 1 of 1