Chief Officer vs State Of Gujarat
2021 Latest Caselaw 13861 Guj

C/LPA/712/2021                           ORDER DATED: 13/09/2021




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/LETTERS PATENT APPEAL NO. 712 of 2021

      In R/SPECIAL CIVIL APPLICATION NO. 8487 of 2020

                             With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
         In R/LETTERS PATENT APPEAL NO. 712 of 2021
                             With
          R/LETTERS PATENT APPEAL NO. 733 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 14397 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 738 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 20212 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 758 of 2021
                              In
          SPECIAL CIVIL APPLICATION NO. 6386 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 759 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 14290 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 772 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 10955 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 773 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 10562 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 774 of 2021
                              In
         SPECIAL CIVIL APPLICATION NO. 10564 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 775 of 2021
                              In
          SPECIAL CIVIL APPLICATION NO. 4894 of 2019
                             With
          R/LETTERS PATENT APPEAL NO. 710 of 2021
                              In
          SPECIAL CIVIL APPLICATION NO. 5677 of 2020
                             With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
         In R/LETTERS PATENT APPEAL NO. 710 of 2021
                              In


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      C/LPA/712/2021                            ORDER DATED: 13/09/2021



               SPECIAL CIVIL APPLICATION NO. 5677 of 2020
                                  With
               R/LETTERS PATENT APPEAL NO. 711 of 2021
                                   In
               SPECIAL CIVIL APPLICATION NO. 8536 of 2020
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
              In R/LETTERS PATENT APPEAL NO. 711 of 2021
                                   In
               SPECIAL CIVIL APPLICATION NO. 8536 of 2020
                                  With
               R/LETTERS PATENT APPEAL NO. 713 of 2021
                                   In
              SPECIAL CIVIL APPLICATION NO. 20211 of 2019
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/LETTERS PATENT APPEAL NO. 713 of 2021
                                   In
              SPECIAL CIVIL APPLICATION NO. 20211 of 2019
==========================================================
                            CHIEF OFFICER
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR TUSHAR L SHETH(3920) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2,3
MRS KRISHNA G RAWAL(1315) for the Respondent(s) No. 4
==========================================================

 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                           Date : 13/09/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

In Civil Application No.1253 of 2021 in F/Letters Patent Appeal No.17054 of 2021 and others, following order was passed.

"Since the judgment impugned in the captioned Letters Patent Appeal and others is by one of us (N.V.Anjaria, J), Appeals shall be listed before

C/LPA/712/2021 ORDER DATED: 13/09/2021

the Bench where one of us is not a party. "

It was stated that the captioned appeals are all identical in nature involving same subject matter and the same is dealt with by learned Single Judge culminating into impugned judgment and order.

In that view, all the captioned appeals shall follow the order passed as above in the other Letters Patent Appeals.

(N.V.ANJARIA, J)

(DR. A. P. THAKER, J) Manshi