A.Sreehar Rao, vs The Gujarat State Handloom And ...
2023 Latest Caselaw 2755 Tel

  THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND

THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

WRIT APPEAL No.696 of 2009

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. D.Ravishankar Rao, learned counsel for the

appellant.

2. This intra court appeal has been filed against

an order dated 10.03.2008 passed in W.P.No.19649 of

2005 by learned Single Judge, by which writ petition

preferred by the appellant has been allowed and the order

dated 09.07.2004 has been set aside.

3. However, from perusal of the impugned order

dated 10.03.2008, it is evident that the learned Single

Judge has not issued any consequential directions to make

payment of retirement benefits along with interest as well

as amount of compensation of Rs.1,00,000.00 sought for

by the appellant.

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4. Learned counsel for the appellant after arguing

the matter to some extent seeks leave of this Court to

withdraw the appeal with the liberty to file review of the

order dated 10.03.2008 passed in W.P.No.19649 of 2005

by the learned Single Judge.

5. Needless to state that in case a review petition

is filed within a period of three (03) weeks from today, the

appellant shall be entitled to benefit of the principles

contained in Section 14 of the Limitation Act, 1963. The

certified copy of the impugned order dated 10.03.2008

shall be returned to learned counsel for the appellant on

substitution thereof by a photo copy.

6. Accordingly, Writ Appeal is disposed of. There

shall be no order as to costs.

As a sequel, miscellaneous applications pending, if

any, shall stand closed.

_______________________________ ALOK ARADHE, CJ

_______________________________ N.V.SHRAVAN KUMAR, J Date: 26.09.2023 KL