Gujarat High Court
Govindbhai Kathadbhai Mayaid vs State Of Gujarat Mr. Govin Dahyabhai ... on 3 October, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.Y. Kogje
C/MCA/2954/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 2954 of 2015
In
SPECIAL CIVIL APPLICATION NO. 14729 of 2013
=======================================================================
GOVINDBHAI KATHADBHAI MAYAID....Applicant(s)
Versus
STATE OF GUJARAT MR. GOVIN DAHYABHAI MARVANIYA & 3....Opponent(s)
=======================================================================
Appearance:
MR SL VAISHYA, ADVOCATE for the Applicant(s) No. 1
MS JIRGA JHAVERI, AGP for the Opponent(s) No. 1
NOTICE SERVED for the Opponent(s) No. 2 - 4
=======================================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 03/10/2016
ORAL ORDER (PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT)
Affidavit in reply is placed on record and it is submitted that the order is complied with as Annexure- R1, i.e. order dated 22.09.2016 to the affidavit, is clear enough, whereunder admissible benefits have already been granted.
Learned Advocate for the petitioner seeks time as the petitioner, who is present in the Court, submits that the actual monetary benefits flowing therefrom are yet to be received. At his request, the matter is kept on 17.10.2016.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 04 00:08:28 IST 2016 C/MCA/2954/2015 ORDER (A.Y. KOGJE, J.) SHITOLE Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 04 00:08:28 IST 2016