Gujarat High Court
Bantva Municipality vs Ambrish Prithviraj Rathod & on 21 March, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/190/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 190 of 2016
In SPECIAL CIVIL APPLICATION NO. 14855 of 2015
With
CIVIL APPLICATION NO. 2357 of 2016
In
LETTERS PATENT APPEAL NO. 190 of 2016
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BANTVA MUNICIPALITY....Appellant(s)
Versus
AMBRISH PRITHVIRAJ RATHOD & 1....Respondent(s)
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Appearance:
MR DEEPAK P SANCHELA, ADVOCATE for the Appellant(s) No. 1
MR YOGEN N PANDYA, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 21/03/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Post on 29.03.2016. In the meanwhile, learned counsel appearing for the Municipality has to file an additional affidavit indicating whether any other persons have been regularized after the judgment of the Hon'ble Supreme Court in the case of Secretary, State of Karnataka & Ors. v. Umadevi & Ors., reported in (2006) 4 SCC 1, and their length of service. Learned counsel appearing for the petitioner is also permitted to file any other additional documents which are relevant for the purpose of deciding this appeal.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Jani Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Mar 22 02:35:09 IST 2016