Gujarat High Court
Punambhai Ashabhai Waghela vs Indian Petrochemicals Corporation Ltd on 4 September, 2025
Author: A. S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
Reserved On : 19/08/2025
Pronounced On : 04/09/2025
R/LETTERS PATENT APPEAL NO. 84 of 2024
In R/SPECIAL CIVIL APPLICATION/13803/2021
With
R/LETTERS PATENT APPEAL NO. 1007 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14006 of 2021
With
R/LETTERS PATENT APPEAL NO. 1115 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13747 of 2021
With
R/LETTERS PATENT APPEAL NO. 973 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13748 of 2021
With
R/LETTERS PATENT APPEAL NO. 975 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13828 of 2021
With
R/LETTERS PATENT APPEAL NO. 976 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13829 of 2021
With
R/LETTERS PATENT APPEAL NO. 977 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13830 of 2021
With
R/LETTERS PATENT APPEAL NO. 979 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 19130 of 2023
With
R/LETTERS PATENT APPEAL NO. 949 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13833 of 2021
With
R/LETTERS PATENT APPEAL NO. 951 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13834 of 2021
With
R/LETTERS PATENT APPEAL NO. 954 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13835 of 2021
Page 1 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 956 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13836 of 2021
With
R/LETTERS PATENT APPEAL NO. 959 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13837 of 2021
With
R/LETTERS PATENT APPEAL NO. 981 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13838 of 2021
With
R/LETTERS PATENT APPEAL NO. 984 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13839 of 2021
With
R/LETTERS PATENT APPEAL NO. 987 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13840 of 2021
With
R/LETTERS PATENT APPEAL NO. 990 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13841 of 2021
With
R/LETTERS PATENT APPEAL NO. 992 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13842 of 2021
With
R/LETTERS PATENT APPEAL NO. 961 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13843 of 2021
With
R/LETTERS PATENT APPEAL NO. 964 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13844 of 2021
With
R/LETTERS PATENT APPEAL NO. 988 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13845 of 2021
With
R/LETTERS PATENT APPEAL NO. 991 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13846 of 2021
With
R/LETTERS PATENT APPEAL NO. 994 of 2024
In
Page 2 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 13847 of 2021
With
R/LETTERS PATENT APPEAL NO. 1231 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13848 of 2021
With
R/LETTERS PATENT APPEAL NO. 1197 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13849 of 2021
With
R/LETTERS PATENT APPEAL NO. 1211 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13850 of 2021
With
R/LETTERS PATENT APPEAL NO. 1031 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13851 of 2021
With
R/LETTERS PATENT APPEAL NO. 1034 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13852 of 2021
With
R/LETTERS PATENT APPEAL NO. 1036 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13853 of 2021
With
R/LETTERS PATENT APPEAL NO. 1039 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13854 of 2021
With
R/LETTERS PATENT APPEAL NO. 1045 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13856 of 2021
With
R/LETTERS PATENT APPEAL NO. 1048 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13857 of 2021
With
R/LETTERS PATENT APPEAL NO. 1050 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13858 of 2021
With
R/LETTERS PATENT APPEAL NO. 1053 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13859 of 2021
With
R/LETTERS PATENT APPEAL NO. 1054 of 2024
Page 3 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 13860 of 2021
With
R/LETTERS PATENT APPEAL NO. 1072 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13861 of 2021
With
R/LETTERS PATENT APPEAL NO. 1075 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13862 of 2021
With
R/LETTERS PATENT APPEAL NO. 1083 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13863 of 2021
With
R/LETTERS PATENT APPEAL NO. 1092 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13864 of 2021
With
R/LETTERS PATENT APPEAL NO. 1086 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13865 of 2021
With
R/LETTERS PATENT APPEAL NO. 1088 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13866 of 2021
With
R/LETTERS PATENT APPEAL NO. 1089 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13867 of 2021
With
R/LETTERS PATENT APPEAL NO. 1090 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13868 of 2021
With
R/LETTERS PATENT APPEAL NO. 1091 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13869 of 2021
With
R/LETTERS PATENT APPEAL NO. 1095 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13870 of 2021
With
R/LETTERS PATENT APPEAL NO. 1096 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13871 of 2021
With
Page 4 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1097 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13872 of 2021
With
R/LETTERS PATENT APPEAL NO. 1098 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13873 of 2021
With
R/LETTERS PATENT APPEAL NO. 1099 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13874 of 2021
With
R/LETTERS PATENT APPEAL NO. 1100 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13875 of 2021
With
R/LETTERS PATENT APPEAL NO. 997 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13876 of 2021
With
R/LETTERS PATENT APPEAL NO. 999 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13877 of 2021
With
R/LETTERS PATENT APPEAL NO. 1000 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13879 of 2021
With
R/LETTERS PATENT APPEAL NO. 1001 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13880 of 2021
With
R/LETTERS PATENT APPEAL NO. 1002 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13881 of 2021
With
R/LETTERS PATENT APPEAL NO. 1003 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13882 of 2021
With
R/LETTERS PATENT APPEAL NO. 1004 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13883 of 2021
With
R/LETTERS PATENT APPEAL NO. 1037 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13884 of 2021
Page 5 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 805 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13885 of 2021
With
R/LETTERS PATENT APPEAL NO. 808 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13887 of 2021
With
R/LETTERS PATENT APPEAL NO. 899 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13888 of 2021
With
R/LETTERS PATENT APPEAL NO. 901 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13889 of 2021
With
R/LETTERS PATENT APPEAL NO. 905 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14011 of 2021
With
R/LETTERS PATENT APPEAL NO. 909 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14012 of 2021
With
R/LETTERS PATENT APPEAL NO. 912 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13749 of 2021
With
R/LETTERS PATENT APPEAL NO. 926 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13750 of 2021
With
R/LETTERS PATENT APPEAL NO. 930 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13751 of 2021
With
R/LETTERS PATENT APPEAL NO. 1101 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13752 of 2021
With
R/LETTERS PATENT APPEAL NO. 1104 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13753 of 2021
With
R/LETTERS PATENT APPEAL NO. 1106 of 2024
In
Page 6 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 13890 of 2021
With
R/LETTERS PATENT APPEAL NO. 1108 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13891 of 2021
With
R/LETTERS PATENT APPEAL NO. 1109 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13892 of 2021
With
R/LETTERS PATENT APPEAL NO. 1110 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13893 of 2021
With
R/LETTERS PATENT APPEAL NO. 1111 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13894 of 2021
With
R/LETTERS PATENT APPEAL NO. 1112 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13895 of 2021
With
R/LETTERS PATENT APPEAL NO. 1113 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13896 of 2021
With
R/LETTERS PATENT APPEAL NO. 1114 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13899 of 2021
With
R/LETTERS PATENT APPEAL NO. 933 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13900 of 2021
With
R/LETTERS PATENT APPEAL NO. 869 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13901 of 2021
With
R/LETTERS PATENT APPEAL NO. 871 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13902 of 2021
With
R/LETTERS PATENT APPEAL NO. 872 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13903 of 2021
With
R/LETTERS PATENT APPEAL NO. 874 of 2024
Page 7 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 13904 of 2021
With
R/LETTERS PATENT APPEAL NO. 876 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13905 of 2021
With
R/LETTERS PATENT APPEAL NO. 986 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13906 of 2021
With
R/LETTERS PATENT APPEAL NO. 978 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13907 of 2021
With
R/LETTERS PATENT APPEAL NO. 980 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13908 of 2021
With
R/LETTERS PATENT APPEAL NO. 982 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13909 of 2021
With
R/LETTERS PATENT APPEAL NO. 985 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13910 of 2021
With
R/LETTERS PATENT APPEAL NO. 947 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13911 of 2021
With
R/LETTERS PATENT APPEAL NO. 814 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13912 of 2021
With
R/LETTERS PATENT APPEAL NO. 811 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13913 of 2021
With
R/LETTERS PATENT APPEAL NO. 807 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13914 of 2021
With
R/LETTERS PATENT APPEAL NO. 806 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13915 of 2021
With
Page 8 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1038 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13916 of 2021
With
R/LETTERS PATENT APPEAL NO. 1040 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13917 of 2021
With
R/LETTERS PATENT APPEAL NO. 1042 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13918 of 2021
With
R/LETTERS PATENT APPEAL NO. 1047 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13919 of 2021
With
R/LETTERS PATENT APPEAL NO. 1049 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13920 of 2021
With
R/LETTERS PATENT APPEAL NO. 983 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13921 of 2021
With
R/LETTERS PATENT APPEAL NO. 989 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13922 of 2021
With
R/LETTERS PATENT APPEAL NO. 993 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13923 of 2021
With
R/LETTERS PATENT APPEAL NO. 995 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13924 of 2021
With
R/LETTERS PATENT APPEAL NO. 996 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13925 of 2021
With
R/LETTERS PATENT APPEAL NO. 815 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13926 of 2021
With
R/LETTERS PATENT APPEAL NO. 816 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13927 of 2021
Page 9 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 817 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13928 of 2021
With
R/LETTERS PATENT APPEAL NO. 819 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13929 of 2021
With
R/LETTERS PATENT APPEAL NO. 820 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13930 of 2021
With
R/LETTERS PATENT APPEAL NO. 950 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13931 of 2021
With
R/LETTERS PATENT APPEAL NO. 952 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13932 of 2021
With
R/LETTERS PATENT APPEAL NO. 955 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13933 of 2021
With
R/LETTERS PATENT APPEAL NO. 957 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13934 of 2021
With
R/LETTERS PATENT APPEAL NO. 960 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13935 of 2021
With
R/LETTERS PATENT APPEAL NO. 879 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13936 of 2021
With
R/LETTERS PATENT APPEAL NO. 881 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13937 of 2021
With
R/LETTERS PATENT APPEAL NO. 883 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13938 of 2021
With
R/LETTERS PATENT APPEAL NO. 886 of 2024
In
Page 10 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 13939 of 2021
With
R/LETTERS PATENT APPEAL NO. 887 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13940 of 2021
With
R/LETTERS PATENT APPEAL NO. 941 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13941 of 2021
With
R/LETTERS PATENT APPEAL NO. 943 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13942 of 2021
With
R/LETTERS PATENT APPEAL NO. 946 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13943 of 2021
With
R/LETTERS PATENT APPEAL NO. 948 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13944 of 2021
With
R/LETTERS PATENT APPEAL NO. 953 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13945 of 2021
With
R/LETTERS PATENT APPEAL NO. 1212 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13946 of 2021
With
R/LETTERS PATENT APPEAL NO. 1213 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13948 of 2021
With
R/LETTERS PATENT APPEAL NO. 1214 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13949 of 2021
With
R/LETTERS PATENT APPEAL NO. 1215 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13950 of 2021
With
R/LETTERS PATENT APPEAL NO. 1216 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13897 of 2021
With
R/LETTERS PATENT APPEAL NO. 1006 of 2024
Page 11 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 13947 of 2021
With
R/LETTERS PATENT APPEAL NO. 1244 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13754 of 2021
With
R/LETTERS PATENT APPEAL NO. 915 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13755 of 2021
With
R/LETTERS PATENT APPEAL NO. 911 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13756 of 2021
With
R/LETTERS PATENT APPEAL NO. 1017 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13757 of 2021
With
R/LETTERS PATENT APPEAL NO. 1016 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13758 of 2021
With
R/LETTERS PATENT APPEAL NO. 1015 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13759 of 2021
With
R/LETTERS PATENT APPEAL NO. 891 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13761 of 2021
With
R/LETTERS PATENT APPEAL NO. 896 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13762 of 2021
With
R/LETTERS PATENT APPEAL NO. 898 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13764 of 2021
With
R/LETTERS PATENT APPEAL NO. 900 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13765 of 2021
With
R/LETTERS PATENT APPEAL NO. 903 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13766 of 2021
With
Page 12 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 906 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13767 of 2021
With
R/LETTERS PATENT APPEAL NO. 908 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13768 of 2021
With
R/LETTERS PATENT APPEAL NO. 913 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13769 of 2021
With
R/LETTERS PATENT APPEAL NO. 870 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13770 of 2021
With
R/LETTERS PATENT APPEAL NO. 868 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13771 of 2021
With
R/LETTERS PATENT APPEAL NO. 864 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13772 of 2021
With
R/LETTERS PATENT APPEAL NO. 861 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13773 of 2021
With
R/LETTERS PATENT APPEAL NO. 858 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13774 of 2021
With
R/LETTERS PATENT APPEAL NO. 856 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13775 of 2021
With
R/LETTERS PATENT APPEAL NO. 831 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13776 of 2021
With
R/LETTERS PATENT APPEAL NO. 834 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13777 of 2021
With
R/LETTERS PATENT APPEAL NO. 836 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13778 of 2021
Page 13 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 839 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13779 of 2021
With
R/LETTERS PATENT APPEAL NO. 841 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13780 of 2021
With
R/LETTERS PATENT APPEAL NO. 843 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13781 of 2021
With
R/LETTERS PATENT APPEAL NO. 847 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13782 of 2021
With
R/LETTERS PATENT APPEAL NO. 849 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13783 of 2021
With
R/LETTERS PATENT APPEAL NO. 851 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13784 of 2021
With
R/LETTERS PATENT APPEAL NO. 852 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13785 of 2021
With
R/LETTERS PATENT APPEAL NO. 859 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14071 of 2021
With
R/LETTERS PATENT APPEAL NO. 862 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14072 of 2021
With
R/LETTERS PATENT APPEAL NO. 865 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14073 of 2021
With
R/LETTERS PATENT APPEAL NO. 854 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14074 of 2021
With
R/LETTERS PATENT APPEAL NO. 867 of 2024
In
Page 14 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14075 of 2021
With
R/LETTERS PATENT APPEAL NO. 824 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14076 of 2021
With
R/LETTERS PATENT APPEAL NO. 848 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14077 of 2021
With
R/LETTERS PATENT APPEAL NO. 844 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14078 of 2021
With
R/LETTERS PATENT APPEAL NO. 826 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14079 of 2021
With
R/LETTERS PATENT APPEAL NO. 829 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14080 of 2021
With
R/LETTERS PATENT APPEAL NO. 840 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14081 of 2021
With
R/LETTERS PATENT APPEAL NO. 837 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14082 of 2021
With
R/LETTERS PATENT APPEAL NO. 833 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14083 of 2021
With
R/LETTERS PATENT APPEAL NO. 828 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14084 of 2021
With
R/LETTERS PATENT APPEAL NO. 825 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14086 of 2021
With
R/LETTERS PATENT APPEAL NO. 823 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14087 of 2021
With
R/LETTERS PATENT APPEAL NO. 818 of 2024
Page 15 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 14088 of 2021
With
R/LETTERS PATENT APPEAL NO. 1117 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14089 of 2021
With
R/LETTERS PATENT APPEAL NO. 1118 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14090 of 2021
With
R/LETTERS PATENT APPEAL NO. 1119 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14091 of 2021
With
R/LETTERS PATENT APPEAL NO. 1120 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14092 of 2021
With
R/LETTERS PATENT APPEAL NO. 1142 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14093 of 2021
With
R/LETTERS PATENT APPEAL NO. 1143 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14094 of 2021
With
R/LETTERS PATENT APPEAL NO. 1144 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14095 of 2021
With
R/LETTERS PATENT APPEAL NO. 1145 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14096 of 2021
With
R/LETTERS PATENT APPEAL NO. 1146 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14097 of 2021
With
R/LETTERS PATENT APPEAL NO. 1147 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14098 of 2021
With
R/LETTERS PATENT APPEAL NO. 1148 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14099 of 2021
With
Page 16 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1149 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14100 of 2021
With
R/LETTERS PATENT APPEAL NO. 1150 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14101 of 2021
With
R/LETTERS PATENT APPEAL NO. 1151 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14102 of 2021
With
R/LETTERS PATENT APPEAL NO. 1152 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14103 of 2021
With
R/LETTERS PATENT APPEAL NO. 1153 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14104 of 2021
With
R/LETTERS PATENT APPEAL NO. 1154 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14105 of 2021
With
R/LETTERS PATENT APPEAL NO. 1155 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14106 of 2021
With
R/LETTERS PATENT APPEAL NO. 1156 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14107 of 2021
With
R/LETTERS PATENT APPEAL NO. 1157 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14108 of 2021
With
R/LETTERS PATENT APPEAL NO. 1158 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14109 of 2021
With
R/LETTERS PATENT APPEAL NO. 1159 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14110 of 2021
With
R/LETTERS PATENT APPEAL NO. 1160 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14111 of 2021
Page 17 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 1161 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14112 of 2021
With
R/LETTERS PATENT APPEAL NO. 1162 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14113 of 2021
With
R/LETTERS PATENT APPEAL NO. 1176 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14114 of 2021
With
R/LETTERS PATENT APPEAL NO. 1177 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14115 of 2021
With
R/LETTERS PATENT APPEAL NO. 1178 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14116 of 2021
With
R/LETTERS PATENT APPEAL NO. 1179 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14117 of 2021
With
R/LETTERS PATENT APPEAL NO. 1180 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14118 of 2021
With
R/LETTERS PATENT APPEAL NO. 1181 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14119 of 2021
With
R/LETTERS PATENT APPEAL NO. 1182 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14120 of 2021
With
R/LETTERS PATENT APPEAL NO. 1183 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14121 of 2021
With
R/LETTERS PATENT APPEAL NO. 1184 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14122 of 2021
With
R/LETTERS PATENT APPEAL NO. 1185 of 2024
In
Page 18 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14123 of 2021
With
R/LETTERS PATENT APPEAL NO. 1186 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14124 of 2021
With
R/LETTERS PATENT APPEAL NO. 1187 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14125 of 2021
With
R/LETTERS PATENT APPEAL NO. 1116 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14126 of 2021
With
R/LETTERS PATENT APPEAL NO. 1198 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14127 of 2021
With
R/LETTERS PATENT APPEAL NO. 1199 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14129 of 2021
With
R/LETTERS PATENT APPEAL NO. 1200 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13786 of 2021
With
R/LETTERS PATENT APPEAL NO. 1201 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14130 of 2021
With
R/LETTERS PATENT APPEAL NO. 1202 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14131 of 2021
With
R/LETTERS PATENT APPEAL NO. 1203 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14132 of 2021
With
R/LETTERS PATENT APPEAL NO. 1204 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14133 of 2021
With
R/LETTERS PATENT APPEAL NO. 1205 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14134 of 2021
With
R/LETTERS PATENT APPEAL NO. 1206 of 2024
Page 19 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 14135 of 2021
With
R/LETTERS PATENT APPEAL NO. 1207 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14136 of 2021
With
R/LETTERS PATENT APPEAL NO. 1208 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14137 of 2021
With
R/LETTERS PATENT APPEAL NO. 1209 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14138 of 2021
With
R/LETTERS PATENT APPEAL NO. 1210 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14139 of 2021
With
R/LETTERS PATENT APPEAL NO. 1164 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14140 of 2021
With
R/LETTERS PATENT APPEAL NO. 1165 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14141 of 2021
With
R/LETTERS PATENT APPEAL NO. 1166 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14142 of 2021
With
R/LETTERS PATENT APPEAL NO. 1167 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14143 of 2021
With
R/LETTERS PATENT APPEAL NO. 1168 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14144 of 2021
With
R/LETTERS PATENT APPEAL NO. 1169 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14145 of 2021
With
R/LETTERS PATENT APPEAL NO. 1170 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14146 of 2021
With
Page 20 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1171 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14147 of 2021
With
R/LETTERS PATENT APPEAL NO. 1172 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14148 of 2021
With
R/LETTERS PATENT APPEAL NO. 1173 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14149 of 2021
With
R/LETTERS PATENT APPEAL NO. 1174 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14150 of 2021
With
R/LETTERS PATENT APPEAL NO. 1175 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14151 of 2021
With
R/LETTERS PATENT APPEAL NO. 804 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14152 of 2021
With
R/LETTERS PATENT APPEAL NO. 907 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14153 of 2021
With
R/LETTERS PATENT APPEAL NO. 800 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14154 of 2021
With
R/LETTERS PATENT APPEAL NO. 875 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14155 of 2021
With
R/LETTERS PATENT APPEAL NO. 919 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14156 of 2021
With
R/LETTERS PATENT APPEAL NO. 1122 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14157 of 2021
With
R/LETTERS PATENT APPEAL NO. 1163 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14159 of 2021
Page 21 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 1123 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14160 of 2021
With
R/LETTERS PATENT APPEAL NO. 1124 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14161 of 2021
With
R/LETTERS PATENT APPEAL NO. 1125 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14163 of 2021
With
R/LETTERS PATENT APPEAL NO. 1126 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14164 of 2021
With
R/LETTERS PATENT APPEAL NO. 1127 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14165 of 2021
With
R/LETTERS PATENT APPEAL NO. 1128 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14166 of 2021
With
R/LETTERS PATENT APPEAL NO. 1129 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14167 of 2021
With
R/LETTERS PATENT APPEAL NO. 1130 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14168 of 2021
With
R/LETTERS PATENT APPEAL NO. 1131 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14169 of 2021
With
R/LETTERS PATENT APPEAL NO. 1132 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14170 of 2021
With
R/LETTERS PATENT APPEAL NO. 1133 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14171 of 2021
With
R/LETTERS PATENT APPEAL NO. 1134 of 2024
In
Page 22 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14172 of 2021
With
R/LETTERS PATENT APPEAL NO. 1135 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14173 of 2021
With
R/LETTERS PATENT APPEAL NO. 1136 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14174 of 2021
With
R/LETTERS PATENT APPEAL NO. 1137 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14176 of 2021
With
R/LETTERS PATENT APPEAL NO. 1138 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14177 of 2021
With
R/LETTERS PATENT APPEAL NO. 1139 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14178 of 2021
With
R/LETTERS PATENT APPEAL NO. 1140 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14179 of 2021
With
R/LETTERS PATENT APPEAL NO. 1141 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14180 of 2021
With
R/LETTERS PATENT APPEAL NO. 1188 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14181 of 2021
With
R/LETTERS PATENT APPEAL NO. 1189 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14182 of 2021
With
R/LETTERS PATENT APPEAL NO. 1190 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14183 of 2021
With
R/LETTERS PATENT APPEAL NO. 1191 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14184 of 2021
With
R/LETTERS PATENT APPEAL NO. 1192 of 2024
Page 23 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 14185 of 2021
With
R/LETTERS PATENT APPEAL NO. 1193 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14186 of 2021
With
R/LETTERS PATENT APPEAL NO. 1194 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14188 of 2021
With
R/LETTERS PATENT APPEAL NO. 1195 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14189 of 2021
With
R/LETTERS PATENT APPEAL NO. 1196 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14190 of 2021
With
R/LETTERS PATENT APPEAL NO. 1243 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13787 of 2021
With
R/LETTERS PATENT APPEAL NO. 888 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13788 of 2021
With
R/LETTERS PATENT APPEAL NO. 1043 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13789 of 2021
With
R/LETTERS PATENT APPEAL NO. 1065 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13790 of 2021
With
R/LETTERS PATENT APPEAL NO. 1064 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13791 of 2021
With
R/LETTERS PATENT APPEAL NO. 1063 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13792 of 2021
With
R/LETTERS PATENT APPEAL NO. 1061 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13793 of 2021
With
Page 24 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1060 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13794 of 2021
With
R/LETTERS PATENT APPEAL NO. 1046 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13795 of 2021
With
R/LETTERS PATENT APPEAL NO. 1044 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13796 of 2021
With
R/LETTERS PATENT APPEAL NO. 1082 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13797 of 2021
With
R/LETTERS PATENT APPEAL NO. 1076 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13798 of 2021
With
R/LETTERS PATENT APPEAL NO. 1073 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13799 of 2021
With
R/LETTERS PATENT APPEAL NO. 1069 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13800 of 2021
With
R/LETTERS PATENT APPEAL NO. 1067 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13801 of 2021
With
R/LETTERS PATENT APPEAL NO. 1041 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13802 of 2021
With
R/LETTERS PATENT APPEAL NO. 1035 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13804 of 2021
With
R/LETTERS PATENT APPEAL NO. 1032 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13805 of 2021
With
R/LETTERS PATENT APPEAL NO. 1030 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13806 of 2021
Page 25 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 1027 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13807 of 2021
With
R/LETTERS PATENT APPEAL NO. 1021 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13808 of 2021
With
R/LETTERS PATENT APPEAL NO. 1121 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13810 of 2021
With
R/LETTERS PATENT APPEAL NO. 1018 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13816 of 2021
With
R/LETTERS PATENT APPEAL NO. 1051 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13817 of 2021
With
R/LETTERS PATENT APPEAL NO. 1052 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13818 of 2021
With
R/LETTERS PATENT APPEAL NO. 1055 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13819 of 2021
With
R/LETTERS PATENT APPEAL NO. 1056 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13820 of 2021
With
R/LETTERS PATENT APPEAL NO. 1080 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14220 of 2021
With
R/LETTERS PATENT APPEAL NO. 1085 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14222 of 2021
With
R/LETTERS PATENT APPEAL NO. 1102 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14223 of 2021
With
R/LETTERS PATENT APPEAL NO. 1103 of 2024
In
Page 26 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14224 of 2021
With
R/LETTERS PATENT APPEAL NO. 1105 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14225 of 2021
With
R/LETTERS PATENT APPEAL NO. 1107 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14228 of 2021
With
R/LETTERS PATENT APPEAL NO. 889 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14229 of 2021
With
R/LETTERS PATENT APPEAL NO. 890 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14230 of 2021
With
R/LETTERS PATENT APPEAL NO. 916 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14231 of 2021
With
R/LETTERS PATENT APPEAL NO. 1238 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14233 of 2021
With
R/LETTERS PATENT APPEAL NO. 1239 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13821 of 2021
With
R/LETTERS PATENT APPEAL NO. 1240 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13822 of 2021
With
R/LETTERS PATENT APPEAL NO. 1241 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13823 of 2021
With
R/LETTERS PATENT APPEAL NO. 1094 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13824 of 2021
With
R/LETTERS PATENT APPEAL NO. 1233 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13825 of 2021
With
R/LETTERS PATENT APPEAL NO. 1234 of 2024
Page 27 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 13826 of 2021
With
R/LETTERS PATENT APPEAL NO. 1235 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13827 of 2021
With
R/LETTERS PATENT APPEAL NO. 1236 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14013 of 2021
With
R/LETTERS PATENT APPEAL NO. 1237 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14014 of 2021
With
R/LETTERS PATENT APPEAL NO. 1242 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13951 of 2021
With
R/LETTERS PATENT APPEAL NO. 799 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13952 of 2021
With
R/LETTERS PATENT APPEAL NO. 801 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13953 of 2021
With
R/LETTERS PATENT APPEAL NO. 802 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13954 of 2021
With
R/LETTERS PATENT APPEAL NO. 803 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13955 of 2021
With
R/LETTERS PATENT APPEAL NO. 809 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13956 of 2021
With
R/LETTERS PATENT APPEAL NO. 810 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13957 of 2021
With
R/LETTERS PATENT APPEAL NO. 812 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13958 of 2021
With
Page 28 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 813 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13960 of 2021
With
R/LETTERS PATENT APPEAL NO. 1227 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13959 of 2021
With
R/LETTERS PATENT APPEAL NO. 1068 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13961 of 2021
With
R/LETTERS PATENT APPEAL NO. 1071 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13962 of 2021
With
R/LETTERS PATENT APPEAL NO. 1074 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13963 of 2021
With
R/LETTERS PATENT APPEAL NO. 1077 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13964 of 2021
With
R/LETTERS PATENT APPEAL NO. 1079 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13965 of 2021
With
R/LETTERS PATENT APPEAL NO. 1229 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13966 of 2021
With
R/LETTERS PATENT APPEAL NO. 1230 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13967 of 2021
With
R/LETTERS PATENT APPEAL NO. 1221 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13968 of 2021
With
R/LETTERS PATENT APPEAL NO. 1070 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13969 of 2021
With
R/LETTERS PATENT APPEAL NO. 1078 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13970 of 2021
Page 29 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 1081 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13971 of 2021
With
R/LETTERS PATENT APPEAL NO. 1084 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13972 of 2021
With
R/LETTERS PATENT APPEAL NO. 1093 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13974 of 2021
With
R/LETTERS PATENT APPEAL NO. 1019 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13975 of 2021
With
R/LETTERS PATENT APPEAL NO. 1020 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13976 of 2021
With
R/LETTERS PATENT APPEAL NO. 1024 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13977 of 2021
With
R/LETTERS PATENT APPEAL NO. 1026 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13978 of 2021
With
R/LETTERS PATENT APPEAL NO. 1029 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13979 of 2021
With
R/LETTERS PATENT APPEAL NO. 931 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13980 of 2021
With
R/LETTERS PATENT APPEAL NO. 932 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13981 of 2021
With
R/LETTERS PATENT APPEAL NO. 822 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13982 of 2021
With
R/LETTERS PATENT APPEAL NO. 935 of 2024
In
Page 30 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 13983 of 2021
With
R/LETTERS PATENT APPEAL NO. 936 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13984 of 2021
With
R/LETTERS PATENT APPEAL NO. 937 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13985 of 2021
With
R/LETTERS PATENT APPEAL NO. 821 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13986 of 2021
With
R/LETTERS PATENT APPEAL NO. 938 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13987 of 2021
With
R/LETTERS PATENT APPEAL NO. 939 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13988 of 2021
With
R/LETTERS PATENT APPEAL NO. 940 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13989 of 2021
With
R/LETTERS PATENT APPEAL NO. 1057 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13990 of 2021
With
R/LETTERS PATENT APPEAL NO. 1217 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13991 of 2021
With
R/LETTERS PATENT APPEAL NO. 1222 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13992 of 2021
With
R/LETTERS PATENT APPEAL NO. 1223 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13993 of 2021
With
R/LETTERS PATENT APPEAL NO. 921 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13994 of 2021
With
R/LETTERS PATENT APPEAL NO. 923 of 2024
Page 31 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 13995 of 2021
With
R/LETTERS PATENT APPEAL NO. 928 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13996 of 2021
With
R/LETTERS PATENT APPEAL NO. 934 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13997 of 2021
With
R/LETTERS PATENT APPEAL NO. 942 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13998 of 2021
With
R/LETTERS PATENT APPEAL NO. 944 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 13999 of 2021
With
R/LETTERS PATENT APPEAL NO. 945 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14000 of 2021
With
R/LETTERS PATENT APPEAL NO. 914 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14001 of 2021
With
R/LETTERS PATENT APPEAL NO. 910 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14002 of 2021
With
R/LETTERS PATENT APPEAL NO. 917 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14003 of 2021
With
R/LETTERS PATENT APPEAL NO. 998 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14004 of 2021
With
R/LETTERS PATENT APPEAL NO. 1005 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14005 of 2021
With
R/LETTERS PATENT APPEAL NO. 1008 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14007 of 2021
With
Page 32 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 1009 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14015 of 2021
With
R/LETTERS PATENT APPEAL NO. 1010 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14017 of 2021
With
R/LETTERS PATENT APPEAL NO. 1011 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14018 of 2021
With
R/LETTERS PATENT APPEAL NO. 1012 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14019 of 2021
With
R/LETTERS PATENT APPEAL NO. 1013 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14020 of 2021
With
R/LETTERS PATENT APPEAL NO. 1014 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14021 of 2021
With
R/LETTERS PATENT APPEAL NO. 958 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14022 of 2021
With
R/LETTERS PATENT APPEAL NO. 963 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14023 of 2021
With
R/LETTERS PATENT APPEAL NO. 893 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14024 of 2021
With
R/LETTERS PATENT APPEAL NO. 895 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14025 of 2021
With
R/LETTERS PATENT APPEAL NO. 897 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14026 of 2021
With
R/LETTERS PATENT APPEAL NO. 902 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14027 of 2021
Page 33 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 904 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14028 of 2021
With
R/LETTERS PATENT APPEAL NO. 918 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14029 of 2021
With
R/LETTERS PATENT APPEAL NO. 920 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14030 of 2021
With
R/LETTERS PATENT APPEAL NO. 922 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14031 of 2021
With
R/LETTERS PATENT APPEAL NO. 924 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14032 of 2021
With
R/LETTERS PATENT APPEAL NO. 925 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14033 of 2021
With
R/LETTERS PATENT APPEAL NO. 827 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14034 of 2021
With
R/LETTERS PATENT APPEAL NO. 830 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14035 of 2021
With
R/LETTERS PATENT APPEAL NO. 832 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14036 of 2021
With
R/LETTERS PATENT APPEAL NO. 835 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14037 of 2021
With
R/LETTERS PATENT APPEAL NO. 838 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14038 of 2021
With
R/LETTERS PATENT APPEAL NO. 842 of 2024
In
Page 34 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14039 of 2021
With
R/LETTERS PATENT APPEAL NO. 845 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14040 of 2021
With
R/LETTERS PATENT APPEAL NO. 846 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14041 of 2021
With
R/LETTERS PATENT APPEAL NO. 850 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14042 of 2021
With
R/LETTERS PATENT APPEAL NO. 853 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14043 of 2021
With
R/LETTERS PATENT APPEAL NO. 927 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14044 of 2021
With
R/LETTERS PATENT APPEAL NO. 929 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14045 of 2021
With
R/LETTERS PATENT APPEAL NO. 1218 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14046 of 2021
With
R/LETTERS PATENT APPEAL NO. 1219 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14047 of 2021
With
R/LETTERS PATENT APPEAL NO. 1220 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14048 of 2021
With
R/LETTERS PATENT APPEAL NO. 855 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14049 of 2021
With
R/LETTERS PATENT APPEAL NO. 857 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14050 of 2021
With
R/LETTERS PATENT APPEAL NO. 860 of 2024
Page 35 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
In
R/SPECIAL CIVIL APPLICATION NO. 14051 of 2021
With
R/LETTERS PATENT APPEAL NO. 863 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14052 of 2021
With
R/LETTERS PATENT APPEAL NO. 866 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14053 of 2021
With
R/LETTERS PATENT APPEAL NO. 1232 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14054 of 2021
With
R/LETTERS PATENT APPEAL NO. 1224 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14055 of 2021
With
R/LETTERS PATENT APPEAL NO. 1225 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14056 of 2021
With
R/LETTERS PATENT APPEAL NO. 1226 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14057 of 2021
With
R/LETTERS PATENT APPEAL NO. 966 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14058 of 2021
With
R/LETTERS PATENT APPEAL NO. 968 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14059 of 2021
With
R/LETTERS PATENT APPEAL NO. 970 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14060 of 2021
With
R/LETTERS PATENT APPEAL NO. 873 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14061 of 2021
With
R/LETTERS PATENT APPEAL NO. 877 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14062 of 2021
With
Page 36 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/LETTERS PATENT APPEAL NO. 880 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14063 of 2021
With
R/LETTERS PATENT APPEAL NO. 884 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14064 of 2021
With
R/LETTERS PATENT APPEAL NO. 892 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14008 of 2021
With
R/LETTERS PATENT APPEAL NO. 894 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14065 of 2021
With
R/LETTERS PATENT APPEAL NO. 798 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14066 of 2021
With
R/LETTERS PATENT APPEAL NO. 885 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14009 of 2021
With
R/LETTERS PATENT APPEAL NO. 882 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14067 of 2021
With
R/LETTERS PATENT APPEAL NO. 878 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14010 of 2021
With
R/LETTERS PATENT APPEAL NO. 972 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14068 of 2021
With
R/LETTERS PATENT APPEAL NO. 962 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14069 of 2021
With
R/LETTERS PATENT APPEAL NO. 974 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14070 of 2021
With
R/LETTERS PATENT APPEAL NO. 965 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14191 of 2021
Page 37 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
With
R/LETTERS PATENT APPEAL NO. 967 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14193 of 2021
With
R/LETTERS PATENT APPEAL NO. 969 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14194 of 2021
With
R/LETTERS PATENT APPEAL NO. 971 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14195 of 2021
With
R/LETTERS PATENT APPEAL NO. 1228 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14199 of 2021
With
R/LETTERS PATENT APPEAL NO. 1058 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14201 of 2021
With
R/LETTERS PATENT APPEAL NO. 1059 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14203 of 2021
With
R/LETTERS PATENT APPEAL NO. 1062 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14205 of 2021
With
R/LETTERS PATENT APPEAL NO. 1066 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14207 of 2021
With
R/LETTERS PATENT APPEAL NO. 1022 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14209 of 2021
With
R/LETTERS PATENT APPEAL NO. 1023 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14211 of 2021
With
R/LETTERS PATENT APPEAL NO. 1025 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14212 of 2021
With
R/LETTERS PATENT APPEAL NO. 1028 of 2024
In
Page 38 of 67
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION
C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025
undefined
R/SPECIAL CIVIL APPLICATION NO. 14213 of 2021
With
R/LETTERS PATENT APPEAL NO. 1087 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14214 of 2021
With
R/LETTERS PATENT APPEAL NO. 1033 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 14016 of 2021
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE A.S. SUPEHIA Sd/-
and
HONOURABLE MR.JUSTICE R. T. VACHHANI
Sd/-
=============================================
Approved for Reporting Yes No
✔
============================================= PUNAMBHAI ASHABHAI WAGHELA Versus INDIAN PETROCHEMICALS CORPORATION LTD. & ANR. ============================================= Appearance:
MR PR THAKKAR, ADVOCATE for MR JP THAKKAR, ADVOCATE for the Appellant - Employees MR K.S. NANAVATI, SENIOR ADVOCATE & MR.MIHIR JOSHI, SENIOR ADVOCATE with MR KUNAL NANAVATI, MR MAYUR V DHOTARE & MR DEVESH RAMAKRISHNAN, ADVOCATES for the Respondent - CORPORATION ============================================= CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR.JUSTICE R. T. VACHHANI COMMON CAV JUDGMENT (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. The present group of Letters Patent Appeals, filed under Clause 15 of the Letters Patent Act, 1865, emanates from the common CAV order dated 15.09.2022 passed by the learned Single Judge, whereby the captioned writ petitions filed by the appellants - employees of the respondent - Indian Petrochemical Corporation Ltd., (hereinafter referred to as "the Page 39 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined Company"), came to be rejected. The employees - writ petitioner's had challenged the awards passed in the respective references by the Labour Court No.1, Vadodara, dismissing 462 reference proceedings and refusing to grant the relief of reinstatement with back wages. The controversy pertains to the withdrawal of applications filed by the appellant-employees seeking voluntary retirement under the Voluntary Separation Scheme (VSS) / Special Separation Scheme (SSS) introduced by the respondent-Corporation vide Circular dated 06.03.2007, which has remained in operation from 06.03.2007 to 20.03.2007.
2. A total of 2,400 employees, including the present appellants, applied to avail the benefits under the said Scheme.
3. According to the employees, on 20.03.2007, in the late evening, all of them approached the appropriate officer of the respondent-Company with a request to withdraw their voluntary retirement applications. However, the officers refused to accede to such requests. Thereafter, between 21.03.2007 and 22.03.2007, the employees submitted formal applications for withdrawal. It is the specific case of the employees that, as on 20.03.2007, when the order purporting to accept all 2,400 applications was shown to have been passed, such an order was, in fact, not in existence, and that it was subsequently prepared and backdated with a view to deny the requests of the appellant-employees for withdrawal of their applications.Page 40 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
4. It is further alleged by the employees that their signatures were obtained on blank forms attached to the applications for availing benefits under the VSS / SSS, and that the corresponding amounts were directly deposited into their bank accounts. The aforesaid action of the respondent- Corporation led to the initiation of reference proceedings. The matter has a checkered history, having undergone three earlier rounds of litigation, which ultimately traveled upto the Supreme Court. The Supreme Court, in turn, directed that separate references be filed and decided on their own merits. Pursuant thereto, the aforesaid 464 references were segregated, and each individual reference was adjudicated by the Labour Court, after examining the evidence adduced by both sides.
5. The Labour Court, in its ultimate decision, rejected the reference proceedings, which gave rise to the writ petitions. The learned Single Judge dismissed the said writ petitions, which gave rise to the present group of Letters Patent Appeals.
SUBMISSIONS OF THE APPELLANT - EMPLOYEES :
6. The first and foremost ground, which has been raised by the learned advocate Mr.P.R.Thakkar, appearing for learned advocate Mr.J.P.Thakkar, for the appellant-employees is that the validity of the Voluntary Separation Scheme (VSS) was from 06.03.2007 till 20.03.2007. However, while pointing out Clause 7 of the said Scheme, it is submitted by him that the date of relieving was the first week of April, 2007. It is submitted that before the aforesaid relieving, all the employees had filed an application for withdrawing their Page 41 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined applications, which were filed by the employees, who were 464 in number. He has also referred to the Office Order dated 20.03.2007 in this regard and has submitted that the order also reveals that the employees were to be relieved in the first week of April, 2007. Reference is also made to the relieving order, which indicates that all the employees were relieved within the first week of April, 2007 and hence, before the relieving order, the respondent-Corporation was required to accept the applications, and in case no decision was taken, the applications were required to be treated as valid, and all the employees were required to be reinstated and held in service.
7. Learned advocate Mr.P.R.Thakkar has further submitted that there is no clause in the entire scheme, which mentions the withdrawal of applications, and in this regard, it was always open for the present employees to withdraw the application seeking voluntary retirement.
8. It is contended that, as per Clause 2.8 of the Scheme, "one month's notice pay in lieu of notice period" was specified, and hence, the applications of the appellants could not have been rejected as it was always open for the employees to withdraw their applications within a period of one month. It is submitted that either till the first week of April 2007, that is, when the appellants were relieved from the service or till the period of one month's notice pay, the jural relationship between the employees and the respondent-Corporation was in existence, and during this period, the employees had vested rights to withdraw their applications.
Page 42 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
9. On this issue, learned advocate Mr.P.R.Thakkar has placed reliance on the judgments of the Supreme Court in the case of Bank of India and Others Vs. O.P. Swarnakar and others, AIR 2003 SC 858, and in the case of K.L.E. Society Vs. Dr. R. R. Patil and Another, (2002) 5 SCC 278. While placing reliance on the said judgments, learned advocate Mr.P.R. Thakkar has further submitted that the learned Single Judge as well as the Tribunal were influenced by the fact that since the employees had accepted their benefits, it was not open for them to resile from the scheme. It is submitted that the employees were never aware about the deposit of an amount by the respondent - Corporation in their bank accounts, and the amount of the VSS was directly deposited in their bank accounts. It is submitted that immediately, the employees protested the action of the respondent-Corporation and on 29.03.2007, they sent an email to the Hon'ble Chief Minister.
10. It is submitted that the first writ petition being Special Civil Application No.20727 of 2007 was filed before this Court, in which they had specifically made a statement that they were ready and willing to return the money, which was deposited in their accounts.
11. Learned advocate Mr.P. R. Thakkar has further contended that the issue of acceptance of amount was raised before the Labour Court, Vadodara, in the reference proceedings and vide order dated 20.08.2012, the Labour court directed the employees to deposit the entire amount received by them under the scheme, excluding the provident fund amount, with the respondent-Corporation, failing which, the reference would Page 43 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined automatically be dismissed. The said order of the Labour Court directing the employees to deposit the amount received by them was challenged by filing a writ petition being Special Civil Application No.13915 of 2012, which was also dismissed by the learned Single Judge vide judgment and order dated 19.12.2012.
12. Learned advocate Mr.P.R.Thakkar has submitted that the aforesaid judgment and order of the learned Single Judge was directly challenged by the employees before the Supreme Court by filing Civil Appeal No.7703 of 2013, which was allowed by the order dated 02.09.2013. The Supreme Court set aside the order of the Labour Court dated 20.08.2012 along with the judgment and order of the learned Single Judge relating to depositing of the amount and it was directed that the reference proceedings shall proceed without any of the conditions mentioned therein. Thus, it is submitted that, in view of the aforesaid order, the Labour Court and the learned Single Judge ought not have rejected the case of the employees on this ground, as there was no condition in existence for depositing the amount which the present employees had received.
13. Learned advocate Mr.P.R.Thakkar has further submitted that the respondent-Corporation had, with mala fide intention, accepted the applications filed by the employees. It is submitted that all the employees went on late night hours of 20.03.2007 for withdrawing their applications, however the request was not acceded. He has further submitted that it is impossible for a company to verify 2,400 applications of the Page 44 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined employees and take a decision within few hours on 20.03.2007.
14. Learned advocate Mr.P.R.Thakkar has submitted that, on 21.03.2007, when the employees went with their applications for withdrawal of voluntary retirement, the endorsement was made by the officer of the respondent-Corporation on 22.03.2007 stating that their application would be subject to further decision of the higher officer. Thus, it is submitted that, as on 22.03.2007, no decision was taken by any officer of the respondent-Corporation to accept the applications of withdrawal. While referring to the postal stamps of the Registered Post A.D., it is submitted by the learned advocate Mr.P.R.Thakkar that the same is dated 26.03.2007 and by backdating the acceptance letter dated 20.03.2007, the respondent-Company has tried to play a mischief. It is submitted that thus, the circular which was displayed on the notice board on 20.03.2007 accepting the application was, in fact, a backdated circular. It is submitted that the officer, who issued this circular, being Mr.M.D.Bara, has not mentioned anything about any email or circular of the notice board.
15. In support of his submissions, learned advocate Mr.P.R.Thakkar has referred to the evidence of the retired employee of the respondent-Corporation, Mr.Haresh Ramanbhai Desai, who was examined below Exh.94. It is submitted that he had categorically deposed that, the circular was not issued on 20.03.2007. However, the evidence of this witness had been rejected on the ground that he is an interested witness, for the only reason that he has deposed in favour of the employees by making a statement that he cares Page 45 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined for the employees of the Corporation. It is submitted that this witness was a very vital witness of the management who highlighted the mischief and mala fide intention of the respondent-Corporation. While referring to the observations and findings of the Labour Court, learned advocate Mr.P.R.Thakkar has contended that the Labour Court was misdirected in discarding the evidence of the witness Mr.Haresh Ramanbhai Desai. Similarly, it is submitted that the learned Single Judge also fell in error in ignoring this vital aspect.
16. Learned advocate Mr.P.R.Thakkar has submitted that, for the first time, the Company has mentioned that none of the employees had submitted their withdrawal applications on or before 20.03.2007, and subsequently, a case has been made out that only 110 employees had made applications. It is submitted that there was no reference made to either the email or circular dated 20.03.2007 in any of the proceedings right from the reference proceedings from the stage of Section 10 (1) of the Industrial Disputes Act, 1947, and only after the Union filed the reply in the affidavit in the said petition, the respondent-Corporation carved out a new case. It is submitted that the respondent-Corporation has not clarified in what mode and manner they accepted the applications of 110 employees. It is submitted that, in fact, the present applicants and other employees who wanted to withdraw from the Voluntary Separation Scheme were asked to submit their applications in one tray, and all of them had submitted such applications by placing them in the tray, and hence, the appellant-employees are not having copies of such applications of withdrawal.
Page 46 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
17. It is submitted that the employees have also challenged the validity of the scheme since, after the employees were relieved, the respondent Corporation has made contractual appointments.
18. Learned advocate Mr.P.R.Thakkar has submitted that the learned Single Judge fell in error in appreciating the ratio of the judgment of the Supreme Court in the case of Bareilly Electricity Supply Company Limited Vs. Workmen and Ors. , (1971) 2 S.C.C. 617. It is submitted that the learned Single Judge has held that there was no objection taken by the employees while exhibiting the documents before the Labour Court, and hence there was no need for compliance with Section 65B of the Indian Evidence Act, 1872, which is an illegal finding and is contrary to the law. It is submitted that, in all the documents produced before the Labour Court by the respective sides, an endorsement was made that they were to be exhibited with further objection, subject to the contentions raised by the respective parties. Thus, it is submitted that after the list of documents was tendered before the Labour Court, with the endorsement made that the parties have no objection for exhibiting the same subject to contentions reserved in their favour, hence, the provisions of Section 65B of the Indian Evidence Act, 1872 would get attracted, and as per the decision of the Supreme Court in the case of Bareilly Electricity Supply Company Ltd. (supra), the original documents were required to be produced in order to prove their existence. Hence, it is submitted that, since the original circular dated 21.03.2003 was not produced and proved before the Labour Court, the same is a nullity in the eyes of law, and Page 47 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined hence the applications filed by the employees withdrawing their request for voluntary retirement were validated.
SUBMISSIONS ON BEHALF OF RESPONDENT-CORPORATION :
19. At the outset, learned Senior Advocates Mr.K.S. Nanavati and Mr.Mihir Joshi, assisted by the learned advocates Mr. Kunal Nanavati, Mr.Mayur V. Dhotare, and Mr.Devesh Ramakrishnan for the respondent-Corporation have submitted that there were 2,391 employees who had opted for VSS / VRS / SSS and only 19 employees withdrew their applications before the last date of the scheme i.e. 20.03.2007. It is submitted that there are two groups of employees, who have raised the dispute. The first group consists of 464 employees, who raised an industrial dispute before the Labour Court, out of which 448 employees are the appellants before this Court. The remaining 15 employees chose not to challenge the awards of the Labour Court. It is contended that, thus, there are 1,422 employees who have not raised any dispute against the decision dated 20.03.2007.
20. In response to the allegations levelled by the employees to the extent that it was not feasible to accept so many applications in the late evening of 20.03.2007, it is submitted that the applications were scrutinized on a specifically designated computer system, and after scrutinizing each of the applications, it was very easy and practically possible for the competent authority to take decisions accepting the applications on the night (late evening) of 20.03.2007, and hence an Office Order was passed on 20.03.2007. Accordingly, through a circular dated 21.03.2007, the same was placed on Page 48 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined the notice board, which is an established mode of communication as per the standing orders of the respondent- Corporation, including in different departments of the Corporation and at the entrance of the office along with a mass email forwarded through Lotus Notes to all concerned officers/ employees, including department heads, field personnel, managers, and officers linked through the computer system. It is submitted that along with this email, the Circular dated 21.03.2007 was attached, and the timing of the email was 10:33 a.m. on 21.03.2007.
21. Learned Senior Advocate Mr. Joshi has submitted that the optees were requested to collect their letters of acceptance from the concerned personnel unit, and the circular itself communicated the mode of communication, which was mentioned as "all optees through notice boards." Thereafter, individual letters dated 20.03.2007 were also issued, conveying acceptance of the applications with information that the likely date of relieving would be the first week of April 2007, and a detailed communication indicating compensation/benefits and the date of relieving would be issued separately.
22. Learned Senior Advocates appearing on behalf of the respondent-Company have further submitted that vide Circular dated 21.03.2007, the Company announced an ex-gratia payment of Rs.1,50,000/- to all optees of the Voluntary Separation Scheme (VSS), in response to the objections raised by the Union alleging differential treatment to different categories of employees under the Scheme. It is further Page 49 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined submitted that the majority of employees collected their letters of acceptance between 21.03.2007 and 23.03.2007, and for the remaining employees, the respondent-Company issued a Circular dated 24.03.2007 advising them to collect their acceptance letters. Out of 2,391 employees who had opted for the VSS, all except 356 collected their letters from their respective field establishments, and of these 356, only 99 belonged to the group of 464 employees before the Labour Court. Since these 356 employees did not collect their letters in person, the Company dispatched the same by the Registered Post on 26.03.2007, which included the 99 employees forming part of the said group.
23. Learned Senior Advocates appearing on behalf of the respondent-Company have further submitted that by the Circular dated 26.03.2007, all optees were notified about the requirement of submitting Form 10E to avail the benefit of relief under Section 89 of the Income Tax Act, 1961 and accordingly, all the employees submitted Form 10E along with the requisite Undertaking thereafter, thereby creating an irreversible position in so far as the benefit under Section 89 was concerned. It is stated that vide Office Order dated 29.03.2007, the employees were notified of their relieving date as 03.04.2007 and were informed about the details of their terminal benefits. On 03.04.2007, service certificates were issued to the employees, monetary benefits were paid in the first week of April 2007, and such benefits were accepted and utilized by the employees without protest. The Provident Fund and gratuity benefits paid by cheque were also deposited by the employees.
Page 50 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
24. Learned Senior Advocates appearing on behalf of the respondent-Company have further submitted that out of 464 employees, only 110 submitted written applications seeking withdrawal from the Scheme. The employees were relieved strictly in accordance with the VSS after due acceptance of their applications, and hence the question of termination of service does not arise. The Scheme was a complete contract containing all the terms and conditions, including a cut-off date for relieving and a clause stipulating that the decision of the Competent Authority would be final. Once the applications were accepted, the employees were bound by the terms of the Scheme and could not withdraw. The contention that the jural relationship continued until the date of relieving and, therefore, the employees could withdraw, is misconceived. Reliance is placed on the decision of the Supreme Court in the case of New Victoria Mills & Ors. Vs Shrikant Arya, (2021) 13 S.C.C. 771, wherein it was held that withdrawal from the Scheme is impermissible, once the application has been accepted.
25. Learned Senior Advocates appearing on behalf of the respondent-Company have further submitted that the employees have not challenged the validity of the Scheme, as evident from the Terms of Reference sent to the Labour Court, Vadodara. The Scheme expressly prohibited withdrawal after its closure on 20.03.2007, and Clause 9 vested the Competent Authority, with the sole discretion to accept or reject any request. Acceptance of the applications was completed on the night of 20.03.2007; therefore, any alleged withdrawals on Page 51 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined 21.03.2007 or 22.03.2007 were invalid. Having accepted the benefits, the employees are estopped from raising disputes post-acceptance or continuing litigation after having lost before the Tribunal and the learned Single Judge. Reliance is placed on the decisions of the Supreme Court in the case of Bank of India & Ors. vs. Pale Ram Dhania , (2004) 9 S.C.C. 36, and in the case of Punjab National Bank vs. Virender Kumar Goel & Ors., (2004) 2 S.C.C. 193, wherein it was held that employees who have accepted retiral benefits under a Voluntary Retirement Scheme (VRS) cannot subsequently withdraw their applications.
26. It is further pointed out that in cross-examination, Ms.Felicia D'Souza admitted that the VSS applications of approximately 2,400-2,500 employees were accepted by the Company and that acceptance was notified on the notice board, and Mr.Umashankar had admitted that he received his acceptance letter on 21.03.2007 and submitted a withdrawal application on 22.03.2007. As on 19.11.2015, 40 employees had availed benefits under the Medi Claim Policy, and as of now 358 out of 448 employees have availed such benefits. The first undated letter seeking the status of withdrawal applications was sent only in June 2007, three months after acceptance, and the first objection regarding monetary benefits was raised only by letter dated 29.09.2007, six months after acceptance, by one individual claiming to act under a Power of Attorney (PoA).
27. Learned Senior Advocates appearing on behalf of the respondent-Company have finally submitted that the present Page 52 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined attempt of the employees to dispute facts and re-argue the matter amounts to seeking de novo adjudication, which is impermissible in writ jurisdiction under Articles 226 and 227 of the Constitution of India. Reliance is placed upon the case of K.V.S. Ram vs. Bangalore Metropolitan Transport Corporation, (2015) 12 S.C.C. 39, wherein it was held that interference by the High Court is permissible only in cases of patent perversity, gross failure of justice, or violation of basic principles of natural justice.
ANALYSIS AND CONCLUSION :
28. The evidence and the findings recorded by the Labour Court, Vadodara in Order dated 21.03.2020 passed in Reference (LCV) No.792-2010, in Letters Patent Appeal No.84 of 2024 is taken up as lead matter, since it is submitted by the learned advocates appearing for the respective parties, that all the facts and evidences are almost analogous to other reference proceedings. The issue remains the same in all the references. The terms of reference as per the order dated 22.10.2010, in each of the matters is verbatim. The terms of reference is that as to whether the employees are entitled to be reinstated in service with continuity of service with all benefits or not.
ESTABLISHED FACTS FROM PLEADINGS :
(a) The respondent-Corporation announced a Voluntary Separation Scheme (VSS) on 06.03.2007, which was to remain in operation until 20.03.2007.
(b) The Clause 7 of the scheme reads as under :-Page 53 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined "Date of relieving will be at the discretion of the management. However, the likely date of relieving will be in the first week of April, 2007.
(c) The Clause 9 of the scheme reads as under :-
"Right of Management.
Competent Authority will have sole direction to accept or reject the request of any employee for voluntary separation, without assigning any reason."
(d) There is no clause, which mentions about the last date of withdrawal of applications.
(e) The appellant-employees applied to avail themselves of the benefits of the said Scheme. On 21.03.2007, a Circular was pasted on the Notice Board of the Company, indicating the acceptance of the applications vide Office Order dated 20.03.2007. The Office Order dated 20.03.2007 issued by the respondent-Company, reads as under: -
"OFFICE ORDER With reference to your application for Voluntary Separation Scheme in response to Circular No. CPL/1/154 dated March 06, 2007, this is to convey acceptance of the same by Competent Authority and you are likely to be relieved from the services of the Corporation in the first week of April-2007. Detailed communication indicating compensation / benefits and date of relieving will be issued separately Sd/-
MD Bara Authorised Signatory To Sn PUNAMBHAI PANCH 1620487:
TECH GR-I (E) RESEARCH & DEVELOPMENT FPU Fal Copy Establishment Section Salary Section"Page 54 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025
NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
(f) This order was circulated through a Circular dated 21.03.2007 by displaying it on the notice boards. From the various documents on record, we find that, the conveyance of information by orders/circulars through Notice Board appears to be the recognized mode of communication of the Company.
(g) It is the case of the employees that, they went in the late-night hours of 20.3.2007, and orally made their request for withdrawal from the VSS. It is not in dispute that the applications filed by the appellant-employees for withdrawal from the VSS Scheme bear the dates between 21.03.2007 and 23.03.2007. The total number of employees who had opted for VSS was 2,391, out of which 1,422 employees did not raise any dispute and accepted the VSS. The present appellants are 448 out of 464 employees who claim to have submitted their applications for withdrawal between 21.03.2007 and 23.03.2007.
(h) The applications of all the 464 employees are not on record of the reference proceedings. All the employees are represented by the Power of Attorney (PoA) holder Shri Punambhai Waghela.
(i) The applications of 19 other employees, who had opted out of the scheme during the validity of the Scheme were accepted by the Company.
(j) After the employees were relieved on or before first week of April, 2007, as per the VSS, they were paid all the amounts arising from VSS. It appears that at the time of giving the evidence in the year 2018, 70 Page 55 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined employees had passed away, and they are now represented by their legal heirs.
(k) Before the Labour Court, in the respective references, in cross-examination, all the employees have admitted that they do not have any proof of submitting application of withdrawal or they have not mentioned anything in this regard.
29. The evidence of the PoA holder of employees, Shri Punambhai Waghela suggests that, he has deposed that there were at least 1000 employees who went in night hours between 8 to 9 PM seeking withdrawal of the applications, however the request was not acceded. It is also deposed that some of the employees did not keep the withdrawal applications with them, and thousands of employees had tendered their applications for withdrawal between 20.03.2007 till 22.03.2007, and in some of the applications, an endorsement was made by an officer that the VSS Application withdrawal can be allowed as per the management's decision. Finally, it is deposed that all 463 employees had made their applications for withdrawal at the first instance on 20.03.2007, and thereafter on 21-22.03.2007. In his cross-examination, he has admitted that all the employees have not tendered written applications of withdrawal on 20.03.2007, and he has also not given any application for withdrawal on 20.03.2007. He has also accepted that the amount of gratuity and provident fund was accepted by the employees and subsequently, they had raised objection. He has denied that the cheques were accepted by the employees, but he has admitted that the amount of provident fund and gratuity was accepted, and it Page 56 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined was not returned. He has also admitted that all the employees had filed the application for claiming VSS on 19 th and 20th of March. With regard to the allegations of fraud committed by the company, he has admitted that no police complaint has been filed.
30. Thus, from the evidences, it is established that all the employee were aware of the last date of the Scheme. Though, the POA has contended that the employees had filed the withdrawal application on 20.03.2007, there is not a single application of withdrawal of such date, which is either placed before the Labour Court or before this Court. Some of the applications, which are produced are between 21.03.2007 till 23.03.2007. The employees in their evidence have accepted that they have filed such application after 20.03.2007, between these dates. All employees were relieved in the first week of April, 2007. On 03.04.2007, they were handed over cheques for the amount of gratuity, which they deposited in their bank accounts.
ISSUE OF ACCEPTANCE OF THE APPLICATIONS FROM WITHDRAWAL FROM VSS :
31. Thus, in wake of the established fact that the employees have failed to point out any evidence showing that they had filed the application for withdrawal from VSS on or before 20.03.2007, and all the applications are subsequent to the closure of the Scheme, the only issue arising for deliberation in the aforementioned established facts is whether the appellant-
employees had a vested right to withdraw their applications under the VSS, after the closure of the scheme on 20.03.2007 Page 57 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined or not. In this regard, we rely on the observations of the Supreme Court in the case of Madhya Pradesh State Road Transport Corporation Vs. Manoj Kumar and another, (2016) 9 S.C.C. 375.
32. The case law regarding acceptance and withdrawal from voluntary retirement emanates from the celebrated judgment of the Supreme Court in the case of Bank of India and others vs. O.P. Swarnakar and Ors., (2003) 2 S.C.C. 721, which has been relied upon in the aforementioned judgments cited by the learned advocates appearing for the respective parties.
33. The legal precedent on this issue is divided into two sets. The first applies, where an employee, whether serving in government or any other establishment, files an application seeking voluntary retirement or tenders' resignation making it effective from a future date, and he withdraws the same. It is settled legal proposition that in case the employer accepts such request before the effective date mentioned in the notice or resignation, the action of acceptance is illegal, since the jural relationship between the employer and employee is in existence till such date, and the employee retains vested rights to withdraw his request before the resignation or notice for voluntary retirement becomes effective.
34. There is another line of legal precedent, emanating from the judgments of the Supreme Court, which rests exclusively on Voluntary Retirement Schemes introduced by statutory bodies or Companies like the respondent. In the case of Manoj Kumar (supra), the Supreme Court, while analyzing a Page 58 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined Voluntary Retirement scheme floated by the Madhya Pradesh State Road Transport Corporation, and after considering earlier decisions on the subject in the case of O.P. Swarnakar (supra), elucidated the concept of a Voluntary Retirement Scheme vis-à-vis the provisions of the Indian Contract Act, 1872.
35. In the case of Manoj Kumar (supra), the facts recorded indicate that the employees had submitted applications for voluntary retirement within the period stipulated under the scheme, and thereafter withdrew their applications before they were accepted.
36. The quintessential distinction, relevant to the present case is that, whereas in the case of Manoj Kumar (supra) the withdrawal applications were filed during the validity of the scheme, in the present case they were filed after its expiry. Thus, the employees before the Supreme Court in the said case, were standing on better footing than the present appellants. The Supreme Court, after examining a range of judgments on the issue, more particularly in the case of O.P. Swarnakar (supra) and in the case of State Bank of Patiala Vs. Romesh Chander Kanoji & Ors., (2004) 2 S.C.C. 651. Ultimately the Supreme Court in the case of Manoj Kumar (supra), has held as follows:-
"28. In New India Assurance Company Ltd. v. Raghuvir Singh Narang & Anr.[7], this Court again reiterated that such schemes were contractual in nature and the provisions of the Indian Contract Act, 1872 would apply and the offer could be withdrawn any time before its acceptance. What is important is Page 59 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined that this Court culled out the principles laid down in O.P. Swarnakar in para 22 of its judgment, which we reproduce below:
"22. The effect of the decision in Swarnakar can be summarised thus:
(i) If a contractual scheme provides that the voluntary retirement by exercise of option by the employee will come into effect only on its acceptance by the employer, it will not create any enforceable right in the employee to claim SV retirement.
Any term in such a scheme that the employee shall not withdraw from the option once exercised, will be an agreement without consideration and therefore, invalid. Consequently, the employee can withdraw the offer (that is option exercised) before its acceptance. But if the contractual scheme gives the option to an employee to voluntarily retire in terms of the scheme and if there is no condition that it will be effective only on acceptance by the employer, the scheme gives an enforceable right to the employee to retire, by exercising his option. In such a situation, a provision in the contractual scheme that the employee will not be entitled to withdraw the option once made, will be valid and binding and consequently, an employee will not be entitled to withdraw from the option exercised.
(ii) Where the scheme is statutory in character, its terms will prevail over the general principles of contract and the provision of the Contract Act. Further, there will be no question of any "consideration" for the condition in the scheme that the employee will not withdraw from the option exercised. Subject to any challenge to the validity of the scheme itself, the terms of the statutory scheme will be binding on the employees concerned, and once the option is exercised by an employee to voluntarily retire in terms of the retirement package contained in the scheme, the employee will not be entitled to withdraw from the exercise of the option, if there is a bar against such withdrawal.
29. Reading of the aforesaid judgments would clearly demonstrate that in those cases where the Scheme is contractual in nature (and not statutory in character as was seen in State Bank of India's case), provisions of the Indian Page 60 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined Contract Act would apply. The VRS Scheme floated by the employer would be treated as invitation to offer and the application submitted by the employees pursuant thereto is an offer which does not amount to resignation in praesenti and the offer can be withdrawn during the validity period. This would be the position even when there is a clause in the Scheme that offer once given cannot be withdrawn at all. However, exception to this principle is that in such cases offer is to be withdrawn during the validity period of the Scheme and not thereafter even when if it is not accepted during the period of the Scheme. That is the clear mandate of Romesh Chander Kanoji. The rational which is given for carving out this exception is contained in para 9 of the said judgment, which has already been reproduced above. To put it pithily, what is highlighted is that such schemes are funded schemes and time is given to every employee to opt for voluntary retirement. Because these are funded schemes, the Management is required to create a fund. The creation of this fund depends upon a number of applications; the cost of the Scheme; liability which this Scheme would impose on the employer and such other variable factors. In this situation, if the employees are allowed to withdraw from the Scheme at any time even after its closure, it would not be possible to work out the Scheme as all calculations of the employer would fail.
37. The Supreme Court has summarized that in cases where the scheme is contractual in nature and not a statutory in character, the provisions of the Indian Contract Act, 1872 would apply. A VRS / VSS scheme floated by the employer would be treated as an "invitation to offer" and the application submitted by an employee pursuant thereto would constitute an "offer". Such an offer does not amount to resignation in praesenti, and it can be withdrawn during the validity period of the scheme.
38. It is further emphasized by the Supreme Court that this legal principle would apply even where there is a clause in the Page 61 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined scheme stating that an offer once made, cannot be withdrawn at all. However, the Court carved out an exception to this principle holding that it applies only when the withdrawal is sought during the validity period of the scheme and not thereafter even if the offer has not been accepted during the scheme period. In the present case, the appellants have not filed the withdrawal applications during the validity of scheme, but have filed subsequently, that too when the Company has passed an office order in the night hours of 20.03.2007, which was placed by way of Circular dated 21.03.2007. Thus, even without delving into the issue of acceptance of applications after 20.03.2007, the employees have no case, since they have filed the applications after the validity of the scheme.
39. The Supreme Court has also highlighted that such schemes are funded schemes the wherein employees are given time to opt for voluntary retirement. In such cases, the management is required to create a fund, which is directly dependent upon the number of applications received, the cost of the scheme, the liability imposed on the employer, and other variable factors. The Supreme Court cautioned that, if employees were allowed to withdraw from the scheme at any time after its closure, it would be impossible to implement the scheme, as the employer's calculations would fail.
40. Applying these principles to the present case, it is an admitted fact that all the appellant-employees submitted their withdrawal applications between 21.03.2007 and 23.03.2007. The VSS is not statutory in nature. The Labour Court and the learned Single Judge have disbelieved that the appellant-
Page 62 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined employees went in the night hours on 20.03.2007 to submit their applications for withdrawal. We also do not find any cogent evidence in this regard. The applications, which are on record do not bear any date of 20.03.2007, but are subsequent. The last date of validity of the scheme was 20.03.2007. Had the appellant- employees submitted their withdrawal applications during the validity period, they would have had an indefeasible right to withdraw from the VSS. It is an admitted fact that 19 applications made by other employees before the expiry of the scheme are accepted by the Company. Once the scheme got closed on 20.03.2007, there was the Company was not under an obligation to pass orders either accepting or rejecting the withdrawal applications submitted thereafter. Thus, in light of the judgment of the Supreme Court in the case of Manoj Kumar (supra) on an analogous issue, we find no merit in the submissions of the appellant-employees that they had the vested right to withdraw the application before their relieving from service on the ground that their jural relationship continued with the Company. The issue of jural relationship having being continued until the first week of April 2007 or till one months' notice period, and the appellant- employees' right to withdraw from the VSS during this period, pales into insignificance in view of the fact that the appellant-employees have not submitted their applications during the validity of the Scheme.
41. On this count alone, the present appeals deserve to be dismissed.
42. The appellant - employees have, however, questioned the Office Order dated 20.03.2007 issued by the respondent-
Page 63 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined Corporation accepting the voluntary retirement applications of its employees, as well as the Circular issued the following day, i.e. on 21.03.2007. It is alleged that, since the said Circular was not proved before the Labour Court by cogent evidence under Section 65 of the Indian Evidence Act, 1872 it must be treated as non-existent. We do not subscribe to this view. The Labour Court and the learned Single Judge have disbelieved the same.
43. This submission stands neutralized for the reason that 1,422 employees--being a substantial number--have taken the benefit of the VSS. Their right to accept voluntary retirement and to receive benefits under the scheme emanates from the Office Order dated 20.03.2007 and the Circular dated 21.03.2007. In light of these facts, neither the existence of office order nor the manner in which it has been issued can be doubted. This Court cannot delve into the issue that it was not feasible or impossible to issue the Office Order dated 20.03.2007 within few hours on the night of 20.03.2007 since the Company had to process 2400 applications. The last date of the validity of the Scheme was 20.03.2007, and the Company was aware of the deadline, and before that it had to take decision on the applications received under the VSS, and accordingly it was planned. The Company had contended that the complete data as well as the applications of all the employees was already stored in the computer. The Company is/was having the wherewithal and was equipped to handle and process the data. Hence, the action of the Company and processing the applications in the night hours of 20.03.2007 cannot be doubted. The endorsement made on the applications on some of the applications to the extent that Page 64 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined "VSS application withdrawal can be allowed as per the management decision", does not mean that the Company was required to accept such applications, which are made after the expiry of the Scheme.
44. The existence of the Office Order dated 20.03.2007 accepting the applications is also doubted by the appellant- employees on the testimony of a retired employee, Mr. Haresh Ramanbhai Desai. The testimony of this witness is in contrast to the action of 1422 employees, who have accepted the benefit of VSS. None of these employees have raised any doubt about the existence of the Office Order dated 20.03.2007, and communication of the same vide Circular dated 21.03.2007. It was placed at the conspicuous place i.e. on the Notice Board. From documents on record, we find that mode of placing of the instructions on the Notice Board is accepted by the employees of the Company, which included 1422 employees. Hence, the existence and validity of the Office Order dated 20.03.2007 and the Circular dated 21.03.2007 does not get obliterated on the testimony of this witness.
45. Another factor weighed upon by both, the Labour Court and the learned Single Judge in rejecting the case of the appellant - employees is the acceptance of the amounts by the appellant-employees. While the appellant- employees contend that the amounts were directly deposited into their accounts, it is not disputed that part of the amounts, specifically gratuity, was paid by cheques, which were handed over by the Company in April 2007. At the time of receiving these cheques, Page 65 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025 NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined the appellant-employees raised no objection; on the contrary, they accepted the cheques and deposited them into their accounts. This fact has not been disputed before us, nor before the learned Single Judge.
46. The Full Bench of the Supreme Court in the case of Punjab National Bank vs. Virender Kumar Goel (2004) 2 S.C.C. 193 has held that, even if part of the amount payable under a Voluntary Retirement Scheme is utilized, the employee cannot thereafter resile and challenge the scheme. Similarly, in the case of O.P. Swarnakar (supra), the Supreme Court has categorically held that employees who have accepted the benefits under such a scheme cannot be permitted to approbate and reprobate, nor can they resile from their earlier stand. They are estopped, by their acceptance of benefits, from challenging the employer's acceptance of their VRS applications. Merely, because they have agreed to deposit the entire amount subsequently, the same cannot give them vested right to claim right of withdrawal from the scheme after the expiry of the validity of the Scheme. The acceptance of cheques bearing part of the amounts, and thereafter, agreeing to return after a period of three months, cannot give them vested right of accepting their applications of withdrawal from the Scheme, after its validity.
47. As we have previously held that the case of the appellant
- employees can be rejected only on a sole ground, of filing the withdrawal applications after the validity of the Scheme. However, since other peripheral grounds were also raised, we have accordingly answered them.
Page 66 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025NEUTRAL CITATION C/LPA/84/2024 CAV JUDGMENT DATED: 04/09/2025 undefined
48. In view of the foregoing discussions, we are not inclined to delve further into the matter. The Letters Patent Appeal fails, the same stand dismissed.
Sd/-
(A. S. SUPEHIA, J) Sd/-
(R. T. VACHHANI, J) MAHESH/01 Page 67 of 67 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Thu Sep 04 2025 Downloaded on : Thu Sep 04 23:16:54 IST 2025