Citation : 2021 Latest Caselaw 7760 Guj
Judgement Date : 5 July, 2021
C/MCA/408/2021 ORDER DATED: 05/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 408 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 2770 of 2018
With
R/MISC. CIVIL APPLICATION NO. 409 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2769 of 2018
With
R/MISC. CIVIL APPLICATION NO. 410 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2777 of 2018
With
R/MISC. CIVIL APPLICATION NO. 411 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2771 of 2018
With
R/MISC. CIVIL APPLICATION NO. 412 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2772 of 2018
With
R/MISC. CIVIL APPLICATION NO. 413 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2773 of 2018
With
R/MISC. CIVIL APPLICATION NO. 414 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2768 of 2018
With
R/MISC. CIVIL APPLICATION NO. 415 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2775 of 2018
With
R/MISC. CIVIL APPLICATION NO. 416 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2774 of 2018
With
R/MISC. CIVIL APPLICATION NO. 419 of 2021
In
SPECIAL CIVIL APPLICATION NO. 2776 of 2018
=============================================
NATWARBHAI PARVATBHAI SOLANKI
Versus
R B PATEL RANGE FOREST OFFICER
=============================================
Appearance:
MR P C CHAUDHARI(5770) for the Applicant(s) No. 1
for the Opponent(s) No. 1
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C/MCA/408/2021 ORDER DATED: 05/07/2021
CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE DR. JUSTICE A. P. THAKER
Date : 05/07/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
Heard Mr.P.C.Chaudhari, learned advocate for the applicant. Pursued the paragraph 26 of the CAV judgment dated 05.11.2020 passed in Special Civil Application No.12305 of 2018 and allied matters as well as an order dated 05.01.2021, delay of speaking to minuets, filed at the instance of present applicant original petitioner workers and observations made in paragraph 3 of the said order, by which the respondents were directed to reinstate the applicant workman within a period of three months.
Issue Notice returnable on 10.08.2021.
Meanwhile, the respondent No.5 may comply with the order or shall file appropriate affidavit stating the reasons for non-compliance of the order.
Direct service is permitted.
(A.J.DESAI, J)
(DR. A. P. THAKER, J) DHARMENDRA KUMAR
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