Jyotsnaben Ajaykumar Patel vs State Of Gujarat, Designated ...
2021 Latest Caselaw 3625 Guj

        C/SCA/3845/2021                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 3845 of 2021

==========================================================
              JYOTSNABEN AJAYKUMAR PATEL
                           Versus
 STATE OF GUJARAT, DESIGNATED OFFICER OR HIS SUCCESSOR IN
                          OFFICE
==========================================================
Appearance:
MR PS CHAMPANERI(214) for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
MR. KIRTAN H MISTRY(10012) for the Respondent(s) No. 2
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                          Date : 01/03/2021

                            ORAL ORDER

1. Heard learned advocate Mr.P.S.Champaneri for the petitioner, learned advocate Mr.Chitrajeet Upadhyay for learned advocate Mr.Kirtan Mistri for the respondent no.2 and learned Assistant Government Pleader Ms.Jyoti Bhatt for the respondent State through video conference.

2. Mr.Champaneri submits that appeals being Letters Patent Appeal No.917 of 2021 and allied matters are pending before the Division Bench of this Court and those matters are heard finally and judgment is awaited. According to Mr.Champaneri the judgment that Hon'ble Division Bench in those matters may deliver will have direct bearing on the merits of this petition as well. He further submits that he has received affidavit­in­reply filed by Respondent No.2 just two days before and he intends to file

C/SCA/3845/2021 ORDER

rejoinder to the said reply.

3. In view of above and considering the fact regarding pendency of LPAs before the Hon'ble Division Bench which has direct bearing on this petition, which is not disputed by learned advocate Mr.Upadhyay, stand over to 01.04.2021.

(NIRZAR S. DESAI,J) MISHRA AMIT V.