Gujarat High Court
Rambhai Parbatbhai Chandera vs Ajay S Bhatt on 1 April, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/867/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 867 of 2018
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RAMBHAI PARBATBHAI CHANDERA
Versus
AJAY S BHATT & 2 other(s)
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Appearance:
MS MAMTA R VYAS(994) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Opponent(s) No. 1,2,3
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 01/04/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) In view of the communication dated 20.08.2018 addressed by the District Education Officer, Junagadh District to the Joint Director of Education (Primary), Gandhinagar, granting gratuity, leave encashment, pension commuted pension, etc. with interest @9%, we are not inclined to proceed further with the present application filed under The Contempt of Courts Act, 1971.
With the aforesaid, this application stands disposed of. Notice discharged.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) P. SUBRAHMANYAM Page 1 of 1