Paragkumar Dhirajlal Dave vs State Of Gujarat
2021 Latest Caselaw 3949 Guj

             C/SCA/4463/2021                          ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION NO. 4463 of 2021

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                PARAGKUMAR DHIRAJLAL DAVE
                              Versus
                STATE OF GUJARAT & 2 other(s)
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Appearance:
VATSAL S PARIKH(7452) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MS ASMITA PATEL, ASSITANT GOVERNMENT PLEADER/PP(99)
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                               Date : 08/03/2021

                                 ORAL ORDER

Heard Shri Vatsal Parikh, learned advocate for the petitioner. He has pointed out that the issue raised in this petition is already determined against the present respondent - University in group of matters, being Special Civil Application No.6559 of 2017 and allied matters vide judgment and order dated 21.12.2018 passed by the coordinate Bench of this Court, which came to be confirmed in Letters Patent Appeal No.297 of 2019. Not only that even the respondent - University challenged the same before the Supreme Court by way of Special Leave to Appeal (Civil ) No.17064 to 17087 of 2019, which also came to be dismissed vide order dated 26.07.2019, and therefore, according to the submission of Shri Vatsal Parikh, learned advocate for the petitioner, relief claimed in this petition is required to be allowed.

C/SCA/4463/2021 ORDER

Hence, NOTICE returnable on 05.04.2021. Ms. Asmita Patel, learned Assistant Government Pleader, waives service of notice on behalf of respondent no. 1 - State.

(UMESH A. TRIVEDI, J.)

siji