Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Gujarat High Court

Gujarat Water Supply & Sewerage Board & 2 vs Sharalal Mulshankar Raval on 4 March, 2016

Bench: R.Subhash Reddy, Anant S. Dave

                  C/LPA/40/2016                                          ORDER



                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    LETTERS PATENT APPEAL NO. 40 of 2016
               In SPECIAL CIVIL APPLICATION NO. 13785 of 2013
                                    With
                    LETTERS PATENT APPEAL NO. 41 of 2016
                                      In
                 SPECIAL CIVIL APPLICATION NO. 13786 of 2013
                                      TO
                    LETTERS PATENT APPEAL NO. 51 of 2016
                                     In
                 SPECIAL CIVIL APPLICATION NO. 13796 of 2013
                                    With
                      CIVIL APPLICATION NO. 599 of 2016
                                      In
                    LETTERS PATENT APPEAL NO. 40 of 2016
                                      TO
                      CIVIL APPLICATION NO. 610 of 2016
                                     In
                    LETTERS PATENT APPEAL NO. 51 of 2016
         =============================================
         ==
          GUJARAT WATER SUPPLY & SEWERAGE BOARD & 2....Appellant(s)
                                   Versus
                 SHARALAL MULSHANKAR RAVAL....Respondent(s)
         =============================================
         ==
         Appearance:
         MR AR THACKER, ADVOCATE for the Appellant(s) No. 1 - 3
         MS HARSHAL N PANDYA, CAVEATOR for the Respondent(s) No. 1
         =============================================
         ==

          CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
                 REDDY
                 and
                 HONOURABLE MR.JUSTICE ANANT S. DAVE

                            Date : 04/03/2016
                              ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Learned counsel for the appellants in the Letters Patent Appeal to produce the service registers and record relating to absorption of respondents by next date of hearing.

Stand over to 15.3.2016.

(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Mar 05 02:56:16 IST 2016 C/LPA/40/2016 ORDER (ANANT S.DAVE, J.) SMITA Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Mar 05 02:56:16 IST 2016