Chauhan Rupsinh Motisinh vs Gujarat Water Supply And Sewerage ...
2021 Latest Caselaw 4709 Guj

         C/SCA/12000/2020                                       ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 12000 of 2020
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                 CHAUHAN RUPSINH MOTISINH
                            Versus
        GUJARAT WATER SUPPLY AND SEWERAGE BOARD
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Appearance:
MR YATIN OZA, LEARNED ADVOCATE assisted by MS KAVITA B GAJJAR,
ADVOCATE (5621) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
6,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,
8,80,9
MR PRASHANT DESAI, LEARNED SENIOR ADVOCATE assisted by MR H.
S. MUNSHAW, ADVOCATE (495) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3
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 CORAM: HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
                    Date : 24/03/2021
                     ORAL ORDER

Heard learned advocate Mr.Yatin Oza assisted by learned advocate Ms.Kavita Gajjar for the petitioners and learned senior advocate Mr. Prashant Desai assisted by learned advocate Mr. H. S. Munshaw for the respondent Board at length. Hearing is concluded. It would be open for both the sides to tender brief submissions within a period of 10 days from today.

Reserved for judgment.

(ASHUTOSH J. SHASTRI, J)

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