Vinod Arjanbhai Parmar vs Divisional Director
2021 Latest Caselaw 223 Guj

             C/SCA/4725/2017                                    ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 4725 of 2017

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                            VINOD ARJANBHAI PARMAR
                                      Versus
                         DIVISIONAL DIRECTOR & 1 other(s)
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1
MR.KRUTARTH K PANDYA(7092) for the Petitioner(s) No. 1
MR HARDIK C RAWAL(719) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                 Date : 07/01/2021

                                  ORAL ORDER

Heard learned advocates for the respective parties through video conferencing.

Learned advocate Mr. Hardik C. Raval for the respondent submits that he is relying upon few judgments of the Hon'ble Supreme Court as well as this Court. He assures that those judgments would be supplied by the next date of hearing.

Stand over to 11.02.2021.

(NIRZAR S. DESAI,J) Pradhyuman