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
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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