Gujarat High Court
Asian Paints Limited vs J.P.Gupta, State Of Gujarat on 3 March, 2022
Author: Aravind Kumar
Bench: Aravind Kumar, Ashutosh J. Shastri
C/MCA/755/2020 ORDER DATED: 03/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 755 of 2020
In
R/SPECIAL CIVIL APPLICATION NO. 18379 of 2018
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ASIAN PAINTS LIMITED
Versus
J.P.GUPTA, STATE OF GUJARAT
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Appearance:
MR SAURABH SOPARKAR, SENIOR COUNSEL WITH
MR B S SOPARKAR(6851) for the Applicant(s) No. 1
MR DHARMESH DEVNANI, ASSISTANT GOVERNMENT for the Opponent(s)
No. 1,2,3
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 03/03/2022
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR) Mr. Saurabh Soparkar, learned Senior Counsel appearing for the complainant seeks leave of the Court to withdraw the petition on the ground that the order alleged to have been violated has since been complied. Hence, placing his submission is on record. The contempt petition is permitted to be withdrawn. It is also clear that payment made will be subject to the outcome of the SLP filed.
(ARAVIND KUMAR,CJ) (ASHUTOSH J. SHASTRI, J) Bharat Page 1 of 1 Downloaded on : Fri Mar 04 21:13:28 IST 2022