Gujarat High Court
R B Shah vs S J Desai - Secretary To The Government Of ... on 8 May, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/MCA/1301/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR CONTEMPT) NO. 1301 of 2014
In
SPECIAL CIVIL APPLICATION NO. 10001 of 2001
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R B SHAH
Versus
S J DESAI - SECRETARY TO THE GOVERNMENT OF GUJARAT
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Appearance:
MS HARSHAL N PANDYA, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 08/05/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) NOTICE returnable on 13th June 2014, in view of the observation made by the learned Single Judge in Special Civil Application No.10001 of 2001, which reads as under:-
"This exercise shall be undertaken by the respondent - authorities within a period of two months from today and pay the amount of difference of salary with 9% interest and shall fix the amount of pension accordingly."
It will be for the respondent to comply with the order, otherwise the contempt will be aggravated. Direct service is permitted.
(K.S.JHAVERI, J.) Page 1 of 2 C/MCA/1301/2014 ORDER (A.G.URAIZEE,J) vijay Page 2 of 2