Gujarat High Court
Geo-Fresh Organic vs The Chairman-Shri Kishankumar & ... on 7 October, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, R.P.Dholaria
C/MCA/2755/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 2755 of 2015
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GEO-FRESH ORGANIC....Applicant(s)
Versus
THE CHAIRMAN-SHRI KISHANKUMAR & 2....Opponent(s)
Appearance:
MR AY KOGJE, ADVOCATE for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Opponent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 07/10/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Learned advocate Mr. Kogje has placed on record communication from APEDA and submits that, in fact, the said communication could have been issued right after the order of learned Single Judge which would have saved the entire exercise of filing contempt and passage of time. Lack of action in time is sufficient to hold the respondents for willful disobedience of the directions issued by the Court. We are of the view that what learned advocate Mr. Kogje has submitted it has some substance and therefore, right now, we are not Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Oct 09 01:35:18 IST 2015 C/MCA/2755/2015 ORDER disposing of the application as despite service, as submitted by learned advocate for the applicant, none has remained present before this Court nor any affidavit in reply is filed explaining the conduct. Put up on 14.10.2015.
(S.R.BRAHMBHATT, J.) (R.P.DHOLARIA,J.) PKN Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 09 01:35:18 IST 2015