Citation : 2021 Latest Caselaw 3943 Guj
Judgement Date : 8 March, 2021
C/SCA/7632/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7632 of 2020
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HETALKUMAR VINODRAI JOSHI
Versus
THE HIGH COURT OF GUJARAT
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Appearance:
MR DIGANT M POPAT(5385) for the Petitioner(s) No. 1
MR K.M. ANTANI, Assistant Government Pleader for the Respondent No. 2
LAW OFFICER BRANCH(420) for the Respondent(s) No. 1
MR SHALIN MEHTA, Senior Counsel with MR HEMANG M SHAH(5399) for
the Respondent(s) No. 1
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CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
and
HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 08/03/2021
ORAL ORDER
(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)
Mr. Digant M. Popat, learned counsel for the Petitioner
prays for some time to file Rejoinder to the Reply filed by
Respondent No.1, copy of which was supplied on 7.10.2020.
Rejoinder may be filed within two weeks from today.
Mr. Shalin Mehta, learned Senior Counsel has relied upon
recent decision of the Hon'ble Supreme Court in the case of
Sujata Kohli vs. Registrar General, Delhi High Court [(2020) 14
SCC 58] in which Rule 27 of the Delhi Higher Judicial Service
Rules, 1972 was under consideration by the Hon'ble Supreme
Court. The Hon'ble Supreme Court has relied upon its earlier
C/SCA/7632/2020 ORDER
judgment in the case of All India Judges Association vs. Union of
India [(1993) 4 SCC 288].
Rule returnable on 5.4.2021.
Mr. Hemang M. Shah, learned counsel for Respondent No.1
and Mr. K.M. Antani, learned Assistant Government Pleader for
Respondent No.2 waive service of Notice of Rule.
(DR. VINEET KOTHARI,J)
(BIREN VAISHNAV, J) Bharat
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