Gujarat Maritime Board vs Somnath Bhupatrai Trivedi
2021 Latest Caselaw 3126 Guj

            C/LPA/23/2021                                              ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/LETTERS PATENT APPEAL NO. 23 of 2021
            In R/SPECIAL CIVIL APPLICATION NO. 8600 of 2020
                                 With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/LETTERS PATENT APPEAL NO. 23 of 2021
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                             GUJARAT MARITIME BOARD
                                      Versus
                            SOMNATH BHUPATRAI TRIVEDI
==========================================================
Appearance:
MS SEJAL K MANDAVIA(436) for the Appellant(s) No. 1,2
for the Respondent(s) No. 2,3
MS HARSHAL N PANDYA(3141) for the Respondent(s) No. 1
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                           Date : 23/02/2021
                            ORAL ORDER

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

1. We have heard Ms.Neha Kayastha, Advocate for Ms.Sejal Mandavia, learned counsel for the appellants and Ms.Harshal Pandya, learned counsel for the respondent.

2. On identical issues, Letters Patent Appeal Nos.504 and 506 of 2020 filed by the Gujarat Maritime Board, the same appellant as the present appeal, were dismissed vide order dated 09.09.2020.

3. On the previous date, on the request of Ms.Mandavia, we had adjourned this matter to enable her to receive the outcome of the Special Leave Petition filed by the Gujarat Maritime Board against

C/LPA/23/2021 ORDER

the judgment and order dated 09.09.2020 passed in the aforementioned two appeals. Ms.Harshal Pandya has placed before us a copy of the order dated 08.02.2021 passed in Special Leave to Appeal (C) No.1284 of 2021 filed against the judgment and order dated 09.09.2020 passed in Letters Patent Appeal No.506 of 2020. The Supreme Court dismissed the Special Leave Petition.

4. In that view of the matter, the present Letters Patent Appeal being squarely covered by the order dated 09.09.2020 passed in the aforementioned two Letters Patent Appeals against which the Special Leave Petition has also been dismissed, the present appeal has no fate except to be dismissed. It is accordingly dismissed. The connected Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER