Citation : 2021 Latest Caselaw 141 Guj
Judgement Date : 6 January, 2021
C/MCA/13/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 13 of 2019
With
R/MISC. CIVIL APPLICATION NO. 14 of 2019
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BABUBHAI JETHABHAI DODIYA & 7 other(s)
Versus
J L DAVE CHIEF OFFICER
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Appearance:
DIPESH D CHHAYA(8075) for the Applicant(s) No. 1,2,3,4,5,6,7,8
KHUSHBU D CHHAYA(8093) for the Applicant(s) No. 1,2,3,4,5,6,7,8
DEEPAK N KHANCHANDANI(7781) for the Opponent(s) No. 1
NOTICE SERVED(4) for the Opponent(s) No. 2,3
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 06/01/2021
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)
1. When the matters are called out, learned counsel Shri Deepak Khanchandani for opposite party No.1 is present along with In- charge Chief Officer Mr. J.L. Dave.
2. Shri Khanchandani prays for and is granted four weeks' time to ensure full compliance of the judgment of the Writ Court and also to file affidavit contesting the claim of pension. Shri Khanchandani has further submitted that 90% of compliance has since been made, only 10% remains with regard to gratuity amount and pension aspect.
3. Personal appearance of opposite party No.1 is continued for next date. However, after considering the further affidavit that may be filed by next date, the question of further appearance would be considered.
C/MCA/13/2019 ORDER
List the matters on 5th February 2021.
(VIKRAM NATH, CJ)
(ASHUTOSH J. SHASTRI, J) OMKAR
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