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Gujarat High Court

Anantrai Jamnadas Virani vs State Of Gujarat on 19 January, 2021

Author: Vikram Nath

Bench: Vikram Nath, Ashutosh J. Shastri

          C/MCA/437/2020                                    ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/MISC. CIVIL APPLICATION NO. 437 of 2020
                               In
         R/SPECIAL CIVIL APPLICATION NO. 20722 of 2018
===========================================================
                 ANANTRAI JAMNADAS VIRANI
                             Versus
                      STATE OF GUJARAT
================================================================
Appearance:
KAUSHAL H PATEL(9328) for the Applicant(s) No. 1
MR BJ TRIVEDI(921) for the Applicant(s) No. 1
MR JT TRIVEDI(931) for the Applicant(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the Applicant(s) No. 1
for the Opponent(s) No. 3
GOVERNMENT PLEADER(1) for the Opponent(s) No. 1,2
===============================================================
 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
          NATH
          and
          HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
                       Date : 19/01/2021
                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH) We have heard Mr. B. J. Trivedi, learned counsel for the applicant and Mr. Dharmesh Devnani, learned Assistant Government Pleader for the State.

2. Today, an affidavit­in­reply has been filed by Shri G. T. Pandya, I.A.S., Director of Technical Education, Gandhinagar. According to the contents of the said affidavit and the documents attached thereto, the calculation of the interest amount has been redone and now further amount of Rs.7,71,218/­ has been found to be due and payable with respect to which a Demand Draft drawn in favour of Registrar, Gujarat High Court dated 11.01.2021 drawn on State Bank of India has been submitted before the Registrar along with covering letter dated 12.01.2021.

3. Mr. Trivedi, learned counsel for the applicant submits that the said amount is the correct amount of interest due and payable and the same may be directed to be credited to the account of the applicant - Anantrai Jamnadas Virani. Mr. Trivedi further submits that he will provide the details of the bank account of the applicant so that the Registrar General may transfer the amount by way of RTGS mode.

4. In view of the above, this contempt application would not require any further consideration. It is accordingly disposed of with appropriate direction to the Registrar General to transfer the said amount referred to above in the account of the applicant as and when the details are provided.

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