Vaghela Rajesh Girdharbhai vs Gujarat Electricity Board
2021 Latest Caselaw 1384 Guj

        C/SCA/13847/2018                                          IA ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2020
        In R/SPECIAL CIVIL APPLICATION NO. 13847 of 2018
==========================================================

VAGHELA RAJESH GIRDHARBHAI Versus GUJARAT ELECTRICITY BOARD ========================================================== Appearance:

MS. SHIVANGI M RANA for the PETITIONER(s) No. MR DIPAK R DAVE for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date : 29/01/2021

IA ORDER

This civil application is preferred by the applicant - original petitioner with a prayer to fix the main matter for hearing on earlier date.

Both the learned advocates appearing for the respective parties submit that they are ready with the main matter and if the main matter is kept in the month of February, 2021, they will argue out the main matter.

Considering the averments made in the application as well as considering the submissions made by learned advocates appearing for the respective parties, this application deserves to be granted.

Accordingly, registry is directed to list the main matter for hearing on 18/02/2021.

C/SCA/13847/2018 IA ORDER

Present Civil Application stands disposed of accordingly.

Both the learned advocates are at liberty to place on record the judgments they are relying upon.

Registry is directed to accept the documents that may be submitted by learned advocates for the respective parties.

(NIRZAR S. DESAI,J) ila