Shri Anandu Suresh Govind vs Gujarat Rajya Nivrut Karmachari ...
2025 Latest Caselaw 1811 Guj

Gujarat High Court

Shri Anandu Suresh Govind vs Gujarat Rajya Nivrut Karmachari ... on 4 August, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                NEUTRAL CITATION




                                C/CA/4118/2025                                   ORDER DATED: 04/08/2025

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                                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CIVIL APPLICATION (FOR LEAVE TO APPEAL) NO. 4118 of 2025

                                        In F/LETTERS PATENT APPEAL NO. 20883 of 2025

                        ==========================================================
                                         SHRI ANANDU SURESH GOVIND
                                                   Versus
                          GUJARAT RAJYA NIVRUT KARMACHARI SAKHAVATI MAHAMANDAL &
                                                    ORS.
                        ==========================================================
                        Appearance:
                        KRUPALI N BHATT(9455) for the Applicant(s) No. 1
                        MR AAKASH GUPTA AGP for the Respondent(s) No. 2,3
                        MR AS ASTHAVADI(3698) for the Respondent(s) No. 1
                        ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                                 and
                                 HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                             Date : 04/08/2025

                                                 ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

At the outset, learned advocates appearing for the respective parties have submitted that the issue is squarely covered by the judgment rendered in Letters Patent Appeal No. 462 of 2025 and the allied matters.

In view of aforesaid submissions, leave to appeal is granted. Registry shall give regular number to the captioned Letters Patent Appeal and list the same today itself.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) Radhika/sb-4