Gujarat High Court
Chimansingh Nathusingh Solanki vs State Of Gujarat on 27 December, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/612/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 612 of 2018
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CHIMANSINGH NATHUSINGH SOLANKI
Versus
STATE OF GUJARAT
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Appearance:
ARCHITA M PRAJAPATI(8241) for the PETITIONER(s) No. 1
MR MP PRAJAPATI(677) for the PETITIONER(s) No. 1
MS NISHA THAKORE, ASSTT. GOVERNMENT PLEADER(1) for the
RESPONDENT(s) No. 1
NOTICE SERVED(4) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 27/12/2018
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) It is submitted by learned Assistant Government Pleader that against the oral order dated 26.09.2018, passed in Letters Patent Appeal No.1222 of 2018, wherein order passed by learned Single Judge on 27.12.2017, in Special Civil Application No.21473 of 2016, came to be confirmed, a decision is taken and approval is granted to prefer Special Leave Petition before the Apex Court.
Be that as it may, if the direction contained in oral order dated 27.12.2017, so confirmed in the order of Letters Patent Page 1 of 2 C/MCA/612/2018 ORDER Appeal dated 26.09.2018, is not complied on or before 28.01.2019, the Executive Engineer, Road and Building Division (Navrangpura Division) - respondent No.2 is directed to remain personally present before this Court on the next date.
Stand over to 28.01.2019.
Direct Service is permitted.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) sunil Page 2 of 2