Khant Urmilaben Mangalbhai vs Anju Sharma, The Principal ...
2021 Latest Caselaw 14675 Guj

     C/MCA/144/2020                            ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 144 of 2020

           In R/SPECIAL CIVIL APPLICATION NO. 16342 of 2013

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                   KHANT URMILABEN MANGALBHAI
                              Versus
               ANJU SHARMA, THE PRINCIPAL SECRETARY
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Appearance:
MS SHIKHA D PANCHAL(10764) for the Applicant(s) No. 1
GOVERNMENT PLEADER(1) for the Opponent(s) No. 1,2
MR HS MUNSHAW(495) for the Opponent(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                           Date : 21/09/2021

                            ORAL ORDER

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

1. Mr.Munshaw, learned advocate for respondent No.3 requests for time in view of the fact that Letters Patent Appeal has been filed on behalf of Respondent No.3 District Primary Education Officer, Vadodara District Panchayat.

2. This request is opposed by Ms.Shikha D. Panchal, learned advocate for the applicant.

3. We are not inclined to accept the request made by learned advocate Mr.Munshaw in view of the fact that the judgment and order rendered by the learned Single Judge in Special Civil Application No.16342 of 2013 way-back on 26.08.2019. Hence, we pass the following order.

C/MCA/144/2020 ORDER DATED: 21/09/2021

3.1 The respondents herein are directed to comply with the directions issued by the learned Single Judge in the judgment and order dated 26.08.20219 rendered in Special Civil Application No.16342 of 2013, as early as possible preferably within period of four weeks from the date of receipt of copy of writ of this order unless the implementation of the said judgment is stayed by the Appellate Bench.

4. With the above observation and direction, the present application is disposed of. Notice is discharged.

(A.J.DESAI, J)

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