Bhikhabhai Tapubhai Jakhavadia vs Rajiv Gupta Or His Successor In ...
2021 Latest Caselaw 88 Guj

           C/MCA/691/2020                                              ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/MISC. CIVIL APPLICATION NO. 691 of 2020
                                In
          R/SPECIAL CIVIL APPLICATION NO. 15510 of 2019
===========================================================
               BHIKHABHAI TAPUBHAI JAKHAVADIA
                              Versus
           RAJIV GUPTA OR HIS SUCCESSOR IN OFFICE
===============================================================
Appearance:
MR. MUKESH T MISHRA(5900) for the Applicant(s) No. 1,2
NOTICE SERVED(4) for the Opponent(s) No. 1,2
===============================================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                                   Date : 05/01/2021

                                    ORAL ORDER

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

Heard Mr. Mukesh Mishra, learned advocate for the applicants and Ms. Vrunda Shah, learned Assistant Government Pleader for the State.

2. According to Ms. Shah, the process has already started for taking a decision on the representation, however due to non-supply of certain documents relating to the date of birth of the applicants, decision has not been taken.

3. No affidavit has been filed placing on record the developments which may have taken place after judgment dated 04.12.2019 passed by the learned Single Judge. We accordingly grant two weeks' time to learned AGP to file an affidavit of opposite

C/MCA/691/2020 ORDER

party No.2 placing on record the developments that have taken place in the meantime.

List this matter on 29.01.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J)

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