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Reshamben Wd/O Kalubhai Selat vs Shri Rakeshbhai Vankar Range ...
2021 Latest Caselaw 216 Guj

Citation : 2021 Latest Caselaw 216 Guj
Judgement Date : 7 January, 2021

Gujarat High Court
Reshamben Wd/O Kalubhai Selat vs Shri Rakeshbhai Vankar Range ... on 7 January, 2021
Bench: Mr. Justice Nath, Ashutosh J. Shastri
          C/MCA/650/2020                                   ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/MISC. CIVIL APPLICATION NO. 650 of 2020
                               In
         R/SPECIAL CIVIL APPLICATION NO. 15309 of 2016
==========================================================
              RESHAMBEN WD/O KALUBHAI SELAT
                             Versus
                  SHRI RAKESHBHAI VANKAR?
                    RANGE FOREST OFFICER
==========================================================
Appearance:
MR JITENDRA H SINGH(3199) for the Applicant(s) No. 1
MR. ANANTANAND J SINGH(10046) for the Applicant(s) No. 1
PRABHATSINH J PARMAR(7996) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Opponent(s) No. 1,2,3
==========================================================
 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
                           Date : 07/01/2021

                            ORAL ORDER

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

1. Shri D.M. Devnani, learned Assistant Government Pleader for the opposite party, submits that pension payment order has already been issued and served upon the applicant on 4.1.2021. He further submits that actual payment would be made in due course.

2. Accordingly, Shri Devnani prays for and is granted four weeks' time to file affidavit placing on record all relevant materials that may show clear and actual compliance of the judgment of learned Single Judge.

Let this matter be listed on 12.02.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) OMKAR

 
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