Jayeshkumar Pitambarbhai Patel vs Director General
2021 Latest Caselaw 144 Guj

             C/CA/2853/2020                                           ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO. 2853 of 2020
                               In
          F/LETTERS PATENT APPEAL NO. 22594 of 2020
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              JAYESHKUMAR PITAMBARBHAI PATEL
                             Versus
                       DIRECTOR GENERAL
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Appearance:
MR SAURABH J MEHTA(2170) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                                 Date : 06/01/2021
                                  ORAL ORDER

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

1. We have heard Shri Saurabh Mehta, learned counsel appearing for the appellant and Shri Dharmesh M. Devnani, learned Assistant Government Pleader for the State.

2. Mr. Mehta may provide copy of complete paper-book to Shri Devnani within 24 hours.

3. Mr. Mehta has placed reliance upon the Division Bench judgment of this Court dated 24.7.2020 passed in Letters Patent Appeal Nos.1596 of 2019 and 1597 of 2019.

4. According to Shri Devnani, the State has carried the matter to the Supreme Court and the SLP is now fixed for 11.1.2021. On his request, let this appeal be listed on 18.01.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) OMKAR