Mukesh Premji Lodhari vs D.P. Desai, Director Of Fisheries ...
2021 Latest Caselaw 5663 Guj

       C/MCA/298/2021                             ORDER DATED: 08/06/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/MISC. CIVIL APPLICATION NO. 298 of 2021
                                    In
               R/SPECIAL CIVIL APPLICATION NO. 8718 of 2019

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                        MUKESH PREMJI LODHARI
                                Versus
            D.P. DESAI, DIRECTOR OF FISHERIES DEPARTMENT
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Appearance:
MR JAGDHISH SATAPARA(5524) for the Applicant(s) No. 1
for the Opponent(s) No. 2,3
MS VRUNDA SHAH, ASSTT. GOVERNMENT PLEADER/PP(99) for the
Opponent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
          and
          HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 08/06/2021

                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Issue NOTICE returnable on 20.07.2021. Learned AGP waives service of notice on behalf of the respondent No.1.

In view of the fact that the judgment dated 03.12.2019, which was challenged by the respondent by way of Letters Patent Appeal No.951/2020, is upheld by the Division Bench of this Court, the respondent authority may either comply with the judgment dated 03.12.2019 before the next date of hearing or may file affidavit in reply in the matter.

(A.J. DESAI, J.)

(DR. A. P. THAKER, J.) Ajay