Krushnakant Bhudarbai Parmar vs Union Of India
2021 Latest Caselaw 2320 Guj

            C/SCA/7958/2019                                 ORDER




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 7958 of 2019
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              KRUSHNAKANT BHUDARBAI PARMAR
                            Versus
                       UNION OF INDIA
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Appearance:
RUSHABH H MUNSHAW(8958) for the Petitioner(s) No. 1
MR. PARTH H BHATT(6381) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 3
SERVED BY RPAD (N)(6) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                      Date : 12/02/2021
                       ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. Oral submissions are concluded.

2. As the Special Leave Petition No.22273 of 2018 arising from final judgment and order of Special Civil Application No.15318 of 2017 dated 6.2.2018 is pending before the Apex Court, where the notice has been issued on 10.7.2018.

3. Let the memo of Special Leave Petition No.22273 of 2018 along with Original Application No.177 of 2014 preferred before the Central Administrative Tribunal, Ahmedabad Bench, which was decided on 23.6.2017 as well as disposed of matter being Special Civil Application No.15318 of 2017, disposed of on 6.2.2018 be produced before the Court.

4. Let the matter appear on 17.2.2021.

(SONIA GOKANI, J)

(SANGEETA K. VISHEN,J) RAVI P. PATEL