Bhavnagar Municipal Corporation vs Kaushikbhai Batukbhai Zala
2021 Latest Caselaw 6688 Guj

    C/LPA/1577/2017                               ORDER DATED: 22/06/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 1577 of 2017

           In R/SPECIAL CIVIL APPLICATION NO. 7460 of 2010

                              With
            R/LETTERS PATENT APPEAL NO. 1578 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7461 of 2010
                              With
      CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2019
           In R/LETTERS PATENT APPEAL NO. 1578 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7461 of 2010
                              With
            R/LETTERS PATENT APPEAL NO. 1579 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7462 of 2010
                              With
            R/LETTERS PATENT APPEAL NO. 1580 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7463 of 2010
                              With
         CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
           In R/LETTERS PATENT APPEAL NO. 1580 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7463 of 2010
                              With
            R/LETTERS PATENT APPEAL NO. 1581 of 2017
                                In
            SPECIAL CIVIL APPLICATION NO. 7464 of 2010
==========================================================
          BHAVNAGAR MUNICIPAL CORPORATION & 1 other(s)
                           Versus
                RAJUBHAI RATNABHAI KALOTARA
==========================================================
Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1,2
MR TR MISHRA(483) for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 22/06/2021



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        C/LPA/1577/2017                                    ORDER DATED: 22/06/2021



                     COMMON ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. We have heard Mr. Munshaw, the learned counsel appearing for the appellants [original writ-applicants] and Mr. T.R. Mishra, the learned counsel appearing for the respondents [original claimants - workmen].

2. We have been able to gather a fair idea about the dispute involved between the parties in the present litigation. Mr. Munshaw, the learned counsel appearing for the appellants [original writ-applicants] prays for some time.

3. Post these matters on 29.06.2021 on top of the board. Mr. Munshaw would like to rely on few judgments. The Registry shall accept those judgments and place them on the record this case.

One set of the entire judgments shall be furnished to Mr. T.R. Mishra, the learned counsel appearing for the respondents.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA