Solanki ... vs Chief Officer
2021 Latest Caselaw 644 Guj

           C/SCA/22748/2019                                ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 22748 of 2019
=============================================
 SOLANKI CONSTRUCTION,AUTHORISED SIGNATORY/PARTNER, MAHESHBHAI
                           BHALJIBHAI SOLANKI
                                     Versus
                               CHIEF OFFICER
=============================================
Appearance:
MR DIPEN K DAVE(3296) for the Petitioner(s) No. 1
MR ASHISH H SHAH(2142) for the Respondent(s) No. 3
MR PREMAL R JOSHI(1327) for the Respondent(s) No. 6
MR PS CHAMPANERI(214) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,4,5
=============================================
  CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
           and
           HONOURABLE MR. JUSTICE R.P.DHOLARIA
                            Date : 18/01/2021
                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard Mr. Harsh K Dave, learned advocate for Mr. Dipen K Dave, learned advocate for the petitioner, Mr. P.S. Champaneri, learned advocate for the respondent no.1­ Chief Officer, Mr. Ashish Shah, learned advocate for the respondent no.3 and Mr. Premal R Joshi, learned advocate for the respondent no.6. Mr. Harsh Raval, learned advocate has taken this Court to the written argument which is forming part of the record of this Court and has also relied upon the judgments of the Hon'ble Supreme Court, copies of which are given to the Court. Mr. P.S. Champaneri, learned advocate, Mr. Ashish Shah, learned advocate and Mr. Premal Joshi, learned advocate for the respective respondents shall file their written argument latest by 22.01.2021. For orders.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD