Kishor Ratilal Desai vs State Of Gujarat
2021 Latest Caselaw 7732 Guj

        C/SCA/14383/2019                                                    ORDER DATED: 05/07/2021



                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 14383 of 2019
                                   With
                R/SPECIAL CIVIL APPLICATION NO. 7428 of 2018
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 10573 of 2016
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 13424 of 2020
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 14322 of 2016
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                                          PRABHUDAS MANILAL PATEL
                                                  Versus
                                             STATE OF GUJARAT
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Appearance:
for the Petitioner(s) No. 10,11,2,3,4,5,6,7,8,9
A R KADRI(7330) for the Petitioner(s) No. 1,10,11,2,3,4,5,6,7,8,9
MR DHARMESH V SHAH(1050) for the Petitioner(s) No. 1
MR JAYNEEL PARIKH, AGP for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                            Date : 05/07/2021
                                             ORAL ORDER

Heard learned advocate Mr.Dharmesh Shah for the petitioners and learned Assistant Government Pleader Mr.Jayneel Parikh for the respondents-State through video conference.

Learned Assistant Government Pleader Mr.Parikh states that the issue involved in these petitions is pending before the Apex Court in Special Leave to Appeal (C) No.9615 of 2020 which has arisen out of the judgment and order passed in Letters Patent Appeal No.86 of 2020 passed by the Division Bench with regard to granting of pension to the petitioners.

Learned advocates for the respective parties therefore to file a note before the Registry for circulation of these matters after the final disposal of the matter, pending before the Apex Court.

(BHARGAV D. KARIA, J) PALAK