Deputy Engineer (O&M) vs Hiralben Hasmukhbhai Goti
2022 Latest Caselaw 7003 Guj

     C/SCA/2178/2016                            ORDER DATED: 04/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 2178 of 2016

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                         DEPUTY ENGINEER (O&M)
                                 Versus
                  HIRALBEN HASMUKHBHAI GOTI & 1 other(s)
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Appearance:
MS LILU K BHAYA(1705) for the Petitioner(s) No. 1
MR SAHIL B. TRIVEDI, AGP for the Respondent(s) No. 2
MR VICKY B MEHTA(5422) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                   Date : 04/08/2022
                    ORAL ORDER

1. The matter was kept on top of the Board. In the morning, when the matter is taken up for hearing, learned advocate Ms.Bhaya, was not present and learned advocate Mr.Vicky Mehta, was present. He was heard for some time and the matter was kept in the second half.

2. Learned advocate Mr.Mehta, has submitted that the judgment dated 16.07.2021 passed in Letters Patent Appeal No.1368 of 2018, on which, the reliance is placed by the petitioner will not apply in this case.

3. In the second sessions also, learned advocate Ms.Bhaya, has chosen not to remain present. No mention is made either. Hence, the matter stands dismissed for non-prosecution. Interim relief granted earlier stands vacated.

(A. S. SUPEHIA, J) MAHESH BHATI/04