Ganpatsingh Mansingh Parmar vs Secretary, Mr. Mukesh Puri And Or ...
2021 Latest Caselaw 4168 Guj

               C/MCA/534/2020                                       ORDER



               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
                   R/MISC.CIVILAPPLICATIONNO. 534 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 21175of 2018
==========================================================
                     GANPATSINGHMANSINGHPARMAR
                                Versus
     SECRETARY,MR. MUKESHPURIANDORHIS SUCCESSORTO OFFICEOF THE
                              SECRETARY
==========================================================
Appearance:
MRNIRAVR MISHRA(6140)for the Applicant(s)No. 1
for the Opponent(s)No. 1
MRP B KHAMBHOLJA(5730)for the Opponent(s)No. 4
NOTICESERVED(4)for the Opponent(s)No. 2,3,5
==========================================================
 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI
                        Date: 15/03/2021
                         ORALORDER

(PER: HONOURABLEMS. JUSTICESONIAGOKANI)

1. Letters Patent Appeal No.772 of 2020 is

already decided on 15.10.2020. It has referred to

the decision rendered in case of Rajendrakumar

Chimanlal Sevak (since deceased through legal

heir and successor) vs. The State of Gujarat

through the Secretary which has attained

finality. It is not being disputed that the case

of Rejecndrakumar Chimanlal Sevak (supra) has

been followed by the Division Bench while

confirming the judgment and order dated

24.01.2017 passed in Special Civil Application

C/MCA/534/2020 ORDER

No.3828 of 2011.

2. We have heard learned advocate, Mr.Nirav

Mishra and learned Assistant Government Pleader,

Ms.Vrunda Shah.

3. Learned Assistant Government Pleader,

Ms.Vrunda Shah requires four weeks' time to

implement the judgment and order of the Division

Bench. She confirms that there has been no

challenge further and nor is it likely to be

contemplated.

4. Let the total compliance be made on or before

15.04.2021. If not done, not only the cost with

interest shall be imposed by the Court, but also

respondent Nos.1 and 2 shall remain personally

present on that day through video conference.

5. Let the matter appear on 15.04.2021. To be

listed in the first five matters.

(SONIAGOKANI, J.)

(GITAGOPI,J.) M.M.MIRZA