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Gariyadhar Municipality Through ... vs Pravinbhai Gobarbhai Vaghela
2021 Latest Caselaw 1476 Guj

Citation : 2021 Latest Caselaw 1476 Guj
Judgement Date : 1 February, 2021

Gujarat High Court
Gariyadhar Municipality Through ... vs Pravinbhai Gobarbhai Vaghela on 1 February, 2021
Bench: Ashutosh J. Shastri
           C/LPA/160/2021                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/LETTERS PATENT APPEAL NO. 160 of 2021
             In R/SPECIAL CIVIL APPLICATION NO. 3575 of 2008
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/LETTERS PATENT APPEAL NO. 160 of 2021
==========================================================
         GARIYADHAR MUNICIPALITY THROUGH ITS CHIEF OFFICER
                                  Versus
                      PRAVINBHAI GOBARBHAI VAGHELA
==========================================================
Appearance:
MR HARIBHAI J PATEL(9810) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2,3
==========================================================
  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
           and
           HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
                           Date : 01/02/2021
                        COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1. We have heard Shri Haribhai J. Patel, learned counsel for the appellant.

2. Against the same judgment of the learned Single Judge two other Letters Patent Appeal Nos.945 and 946 of 2020 were filed by the Nagarpalika which have since been dismissed by order dated 11.12.2020.

3. We have perused the order dated 11.12.2020 and respectfully following the same, we dismiss the present appeal also for the reasons recorded therein. The connected Civil Application stands disposed of accordingly.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER

 
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