Citation : 2023 Latest Caselaw 4413 Guj
Judgement Date : 13 June, 2023
C/MCA/1290/2022 ORDER DATED: 13/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 1290 of 2022
In R/SPECIAL CIVIL APPLICATION NO. 7061 of 2012
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LILABEN LALJIBHAI SANKALIYA
Versus
R. L. SHIYANI, REGISTRAR
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Appearance:
MRS NASRIN N SHAIKH(2451) for the Applicant(s) No. 1
MR CHAITANYA S JOSHI(5927) for the Opponent(s) No. 3
MR. D.G.CHAUHAN, ADVOCATE for the Opponent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 13/06/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. Pursuant to the order dated 6.6.2023, the officer - Mr. P.M.Chauhan, Registrar is present before this Court.
2. In view of the order passed by this Court earlier, learned Advocate Mr. D.G.Chauhan appearing for Opponent Nos. 1 and 2 has tendered communication / order dated 12.6.2023 whereby the benefits arising out of the judgment and order, of which the compliance is sought, has been sanctioned, and accordingly, the same will be paid.
2.1 Accordingly, the Respondent Authorities are directed to pay the necessary benefits within a period of two weeks.
C/MCA/1290/2022 ORDER DATED: 13/06/2023
3. In view of the above, learned Advocate for the Applicant does not press the present Application at this stage with liberty to revive in case the order is not complied with.
4. Permission as prayed for is granted. The matter stands disposed of as not pressed with liberty as prayed for. Notice is discharged.
(A. S. SUPEHIA, J)
(M. R. MENGDEY,J) J.N.W / pc 2
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