Citation : 2021 Latest Caselaw 4530 Guj
Judgement Date : 22 March, 2021
C/MCA/549/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 549 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 5252 of 2017
With
R/MISC. CIVIL APPLICATION NO. 550 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5251 of 2017
With
R/MISC. CIVIL APPLICATION NO. 551 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5249 of 2017
With
R/MISC. CIVIL APPLICATION NO. 554 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5250 of 2017
With
R/MISC. CIVIL APPLICATION NO. 555 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5247 of 2017
With
R/MISC. CIVIL APPLICATION NO. 556 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5248 of 2017
With
R/MISC. CIVIL APPLICATION NO. 553 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5245 of 2017
With
R/MISC. CIVIL APPLICATION NO. 552 of 2020
In
SPECIAL CIVIL APPLICATION NO. 5246 of 2017
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LALITABEN MADHUBHAI CHAUHAN
Versus
NARESHBHAI BACHUBHAI MUNIYA, CHIEF OFFICER
==========================================================
Appearance:
MR RAJESH P MANKAD(2637) for the Applicant(s) No. 1
for the Opponent(s) No. 3
DEEPAK N KHANCHANDANI(7781) for the Opponent(s) No. 1
MR CHAITANYA S JOSHI(5927) for the Opponent(s) No. 2
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CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
Page 1 of 2
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C/MCA/549/2020 ORDER
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 22/03/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)
Heard Mr. Rajesh P. Mankad, learned advocate for the applicant. Learned advocate Mr. Deepak N. Khanchandani appears for the opponent No.1 and learned advocate Mr. Chaitanya S. Joshi appears for the opponent No.2.
We notice that the challenge has been made to the order of Letters Patent Appeal by way of SLP (Diary Case) No. 4608 of 2021 where there are some office objections, which, according to them, the advocate on record shall remove within a week and the matter is likely to come up for hearing before the Hon'ble Supreme Court where they also have made request for stay of the operation and implementation of the impugned judgment and order.
In view of the same, the matters are adjourned to 22nd April, 2021. If no order is received by then, learned advocate for the petitioner will be at liberty to make a request for hearing of these matters.
(SONIA GOKANI, J)
(GITA GOPI,J) A.M.A. SAIYED
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