Tusharkumar Thakorbhai Rana vs Dakshin Gujarat Vij Company Limited ...
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Gujarat High Court

Tusharkumar Thakorbhai Rana vs Dakshin Gujarat Vij Company Limited ... on 13 June, 2025

                                                                                                                   NEUTRAL CITATION




                             C/SCA/3531/2020                                         ORDER DATED: 13/06/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 3531 of 2020

                      ==========================================================
                                     TUSHARKUMAR THAKORBHAI RANA & ANR.
                                                     Versus
                               DAKSHIN GUJARAT VIJ COMPANY LIMITED (DGVCL) & ANR.
                      ==========================================================
                      Appearance:
                      HL PATEL ADVOCATES(2034) for the Petitioner(s) No. 1,2
                      MR DIPAK R DAVE(1232) for the Respondent(s) No. 1
                      MR. NAGRAJ KHACHAR, AGP for the Respondent - State
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                             Date : 13/06/2025
                                                              ORAL ORDER

Mr. Maharshi Patel, learned advocate appearing for

H.L. Patel Advocates for the petitioners, upon

instructions, does not press this petition considering the

fact that issue is now covered by the judgment of the

Division Bench of this Court in Letters Patent Appeal

No.524 of 2024 dated 01.07.2024 and he also submits

that he will make necessary representation for absorption

of the petitions for some other post to the Authority

within two weeks from today.

Accordingly, the present petition is disposed of as

not pressed. Notice stands discharged. Interim relief, if

NEUTRAL CITATION

C/SCA/3531/2020 ORDER DATED: 13/06/2025

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any, granted earlier stands vacated.

Furthermore, if such representation is made, it can

be considered by the respondent - Authority in

accordance with law as expeditiously as possible.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA