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Jagabhai Kanjibhai Sakaliya vs The Gujarat Energy Transmission ...
2021 Latest Caselaw 1473 Guj

Citation : 2021 Latest Caselaw 1473 Guj
Judgement Date : 1 February, 2021

Gujarat High Court
Jagabhai Kanjibhai Sakaliya vs The Gujarat Energy Transmission ... on 1 February, 2021
Bench: Vipul M. Pancholi
                 C/SCA/1312/2021                                       ORDER



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/SPECIAL CIVIL APPLICATION NO.                              1312 of 2021

=======================================================
              JAGABHAI KANJIBHAI SAKALIYA
                         Versus
    THE GUJARAT ENERGY TRANSMISSION CORPORATION LTD.
                THROUGH DEPUTY ENGINEER
=======================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Petitioner(s) No.
1,10,2,3,4,5,6,7,8,9
 for the Respondent(s) No. 1,2
=======================================================

CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                   Date : 01/02/2021

                                       ORAL ORDER

Learned advocate, Mr. Raval appearing for the

petitioners has referred to the judgment of the

Division Bench of this Court in case of Dilip Singh

Chauhan & Ors. Vs. Gujarat Urja Vikas Nigam Ltd. & Ors.

delivered in Special Civil Application No.18334/2011

and allied matters while passing judgment dated

29.08.2013 and submitted that he may be permitted to

withdraw this petition with a view to file objection

before the respondent no.2, however, the respondent

no.2 may be directed to consider the objections, which

may be filed by the petitioners, considering the

aforesaid decision delivered by the Division Bench of

this Court.

C/SCA/1312/2021 ORDER

In view of the above, the present petition stands

disposed of as withdrawn. However, the respondent no.2

is hereby directed to examine and consider the

objections, that may be filed by the petitioners taking

into consideration the decision of the Division Bench

of this Court in case of Dilip Singh Chauhan (supra)

and to pass appropriate order in accordance with law.

It is clarified that this Court has not examined the

merits of the case.

(VIPUL M. PANCHOLI, J.)

Gautam

 
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