Dipakkumar Keshavlal Asodiya vs Gujarat Public Service ...
2021 Latest Caselaw 5823 Guj

    C/SCA/13502/2016                            ORDER DATED: 10/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CIVIL APPLICATION NO. 13502 of 2016
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                   DIPAKKUMAR KESHAVLAL ASODIYA
                               Versus
                 GUJARAT PUBLIC SERVICE COMMISSION
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Appearance:
MR G R MANAV(6064) for the Petitioner(s) No. 1
MR PREMAL R JOSHI(1327) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                   Date : 10/06/2021
                    ORAL ORDER

Heard leaned advocate Mr. G.R. Manav for the petitioner and

learned advocate Mr. Premal R. Joshi for the respondent through

video conference.

Learned advocate Mr. Joshi for the respondent submitted that

the issue involved in this matter with regard to appointment of

public prosecutor is pending before the Hon'ble Supreme Court as

the judgment passed by the Division Bench of this Court in Letters

Patent Appeal No.1109 of 2018 is challenged before the Hon'ble

Supreme Court.

Let the advocate for the petitioner on file a note in the

Registry to circulate this matter as and when Hon'ble Supreme

Court decides the pending matter.

(BHARGAV D. KARIA, J) SUYASH