State Of Gujarat vs Fatehsinh Prabhubhai Chauhan
2023 Latest Caselaw 8200 Guj

                                                                                   NEUTRAL CITATION




    C/SCA/3287/2009                                  ORDER DATED: 09/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 3287 of 2009

                                With
          CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
           In R/SPECIAL CIVIL APPLICATION NO. 3287 of 2009
                                With
          CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2021
           In R/SPECIAL CIVIL APPLICATION NO. 3287 of 2009
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                            STATE OF GUJARAT
                                  Versus
                      FATEHSINH PRABHUBHAI CHAUHAN
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Appearance:
MS MEGHA CHITALIYA,AGP for the Petitioner(s) No. 1
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 09/11/2023

                               ORAL ORDER

1. Heard learned Assistant Government

Pleader Ms. Megha Chitaliya for the

petitioner State and learned advocate Mr.

P.C. Chaudhari for the respondent.

2. Learned Assistant Government Pleader

Ms. Chitaliya for the petitioner State

NEUTRAL CITATION

C/SCA/3287/2009 ORDER DATED: 09/11/2023

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submitted that amount of Rs.58,856/- is

paid by Cheque No.662498 and cheque is

handed over to learned advocate Mr.

Chaudhari for the respondent workman

during the course of hearing.

3. In view of above facts, learned

advocate Mr. Chaudhari submitted that

petition would not survive.

4. Learned advocate Mr. Chaudhari further

submitted that Civil Applications for

directions filed by the respondent workman

would also not survive in view of the fact

that the the respondent workman is

reinstated and arrears is also paid as per

the impugned Judgment and Award of the

Labour Court.

NEUTRAL CITATION

C/SCA/3287/2009 ORDER DATED: 09/11/2023

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5. Petition is accordingly disposed of as

having become infructuous. Civil

Application also stands disposed of

accordingly.

(BHARGAV D. KARIA, J) RAGHUNATH R NAIR