Rajeshkumar Khelshankar Dave vs Halvad Municipality
2021 Latest Caselaw 15639 Guj

      C/MCA/623/2021                              ORDER DATED: 04/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/MISC. CIVIL APPLICATION NO. 623 of 2021

            In R/SPECIAL CIVIL APPLICATION NO. 18820 of 2017

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                       RAJESHKUMAR KHELSHANKAR DAVE
                                  Versus
                            HALVAD MUNICIPALITY
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Appearance:
MR KR KOSHTI(1092) for the Applicant(s) No. 1
for the Opponent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                              Date : 04/10/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Notice returnable on 23.11.2021. In the meantime, respondent shall either comply with the directions issued vide oral judgment dated 31.07.2021 rendered by this Court in Special Civil Application No.18820 of 2017 with Civil Application No.1 of 2020 in Special Civil Application No.18820 of 2017, or shall file the affidavit-in-reply on or before the returnable date. Direct service is permitted.

(A.J.DESAI, J)

(NIRZAR S. DESAI,J) MISHRA AMIT V.