Akbari Madhabhai Bhanabhai vs State Of Gujarat
2021 Latest Caselaw 348 Guj

             C/SCA/6731/2020                                                  ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               R/SPECIAL CIVIL APPLICATION NO. 6731 of 2020
                                  With
              R/SPECIAL CIVIL APPLICATION NO. 19499 of 2018
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                  MADHABHAI BHANABHAI AKBARI
                            Versus
       CHAIRMAN, AGRICULTURE PRODUCE MARKET COMMITTEE
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Appearance:
MR PARTH D PATEL(9754) for the Petitioner(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 2,3
MR SAMIR B GOHIL(5718) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                      Date : 11/01/2021
                                    COMMON ORAL ORDER

Heard learned advocate Mr. Parth D. Patel, learned advocate Mr. U.T. Mishra for the petitioners and learned advocate Mr. Samir B. Gohil for the respondent APMC through video conference.

Learned advocate Mr. Samir Gohil who is contesting respondent herein requests for sometime to file exhaustive affidavit­in­reply in the matter.

Learned advocate Mr. Parth Patel submits that even if there was a ceiling of Rs.10,00,000/­ towards the payment of gratuity, as per the judgment delivered by the Hon'ble Apex Court an amount higher than Rs.10,00,000/­ can be paid to the employee based upon bye­laws of the APMC. Accordingly, he seeks permission of this Court to place that judgment on record. Permission is granted.

Stand over to 05.02.2021.

(NIRZAR S. DESAI,J) Pradhyuman