Vadodara District Panchayat vs Bipin Bhailalbhai Chauhan
2021 Latest Caselaw 1787 Guj

Citation : 2021 Latest Caselaw 1787 Guj
Judgement Date : 5 February, 2021

Gujarat High Court

Vadodara District Panchayat vs Bipin Bhailalbhai Chauhan on 5 February, 2021

Bench: Ashokkumar C. Joshi

              C/SCA/17643/2014                        IA ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2018
      In R/SPECIAL CIVIL APPLICATION NO. 17643 of 2014
                            With
 CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of
                            2019
      In R/SPECIAL CIVIL APPLICATION NO. 17643 of 2014
==================================================

BIPIN BHAILALBHAI CHAUHAN Versus VADODARA DISTRICT PANCHAYAT ================================================== Appearance:

MR DIPEN C SHAH for the PETITIONER(s) No. MR HS MUNSHAW for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ================================================== CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

Date : 05/02/2021

IA ORDER

ORDER IN CA NO. 1 of 2019

Heard learned advocate Mr. Dipen C. Shah for petitioner and learned advocate Mr. Rusabh Munshaw for learned advocate Mr. H.S.Munshaw for the respondent through video conference.

Pursuant to the facts and circumstances of the case, it appears that it would be just and proper to hear both the matters on a particular date i.e. 06.04.2021.

Both the learned advocates are permitted to submit releavant citations/judgments before the Registry and the Registry to accept the same and place it on record.

C/SCA/17643/2014 IA ORDER

Let the main matter along with connected Civil Application No.1 of 2018 be fixed for hearing on 06.04.2021.

Civil Application for fixing date of hearing stands disposed of accordingly.

Sd/-

(A. C. JOSHI,J) VISHAL MISHRA