Bimalbhai Dineshchandra Patni vs Sunaina Tomar
2021 Latest Caselaw 4208 Guj

             C/MCA/1043/2019                                       ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
           R/MISC. CIVIL APPLICATION NO. 1043 of 2019
        In R/SPECIAL CIVIL APPLICATION NO. 17783 of 2015
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               BIMALBHAI DINESHCHANDRA PATNI
                             Versus
                         SUNAINA TOMAR
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1,2
MS DHARMISHTA RAVAL(707) for the Opponent(s) No. 3
NOTICE SERVED(4) for the Opponent(s) No. 1,2,4
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CORAM:                HONOURABLE MS. JUSTICE SONIA GOKANI
                                              and
                         HONOURABLE MS. JUSTICE GITA GOPI
                                 Date : 15/03/2021
                                   ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. We have, substantially, heard the learned Advocates on both the sides. The time is sought to bring on record certain government resolutions as well as the judgments by way of an affidavit.

2. Let the same be filed, with an ADVANCE COPY to the either side, by 31.03.2021.

3. While arguing the matter and insisting for the benefits, the parties shall bear in mind the pendency of the Letters Patent Appeal No. 118 of 2020, arising out of Special Civil Application No. 17783 of 2015 so also the order dated 29.01.2019. Further, the judgment of the Apex Court, rendered in 'STATE OF GUJARAT VS. PWD EMPLOYEES' UNION, (2013) 12 SCC 417, shall also be kept in mind by all the concerned.

(SONIA GOKANI, J)

(GITA GOPI,J) UMESH/-