Gujarat High Court
Justice R.J. Shah (Retd) Fee And ... vs Patel Vibhav Bharatbhai ... on 18 February, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/2248/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 2248 of 2007
In SPECIAL CIVIL APPLICATION NO. 25900 of 2006
TO
LETTERS PATENT APPEAL NO. 2256 of 2007
In SPECIAL CIVIL APPLICATION NO. 25908 of 2006
=========================================
JUSTICE R.J. SHAH (RETD) FEE AND ADMISSION
COMMITTEE....Appellant(s)
Versus
PATEL VIBHAV BHARATBHAI MINOR)THRO.GUARDIAN PATEL
BHARAT R. & 11....Respondent(s)
=========================================
Appearance:
MR DIPAK R DAVE, ADVOCATE for the Appellant(s) No. 1
=========================================
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 18/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) A cognate matter, being Letters Patent Appeal No.2247 of 2007, was dismissed by this Court on 14.12.2007 by passing following order:
"Learned counsel for the appellant submits that similar appeal in the case of Hon'ble Justice R.J. Shah Admission Committee v. Himatnagar Kelavani Mandal through President and others in Letters Patent Appeal No.1064 of 2007 was dismissed vide order dated 20.06.2007.
Considering the submissions and in view of the fact that when the similar appeal involving similar facts was dismissed, we see no merits in this appeal.
The appeal stands dismissed."Page 1 of 2 C/LPA/2248/2007 ORDER
Since these appeals are cognate matters of aforesaid Letters Patent Appeal No.2247 of 2007, they will be governed by the aforesaid order. Accordingly, these appeals also shall stand dismissed in view of the aforesaid order. No order as to costs.
(K.S.JHAVERI, J.) (A.G.URAIZEE, J.) mohd Page 2 of 2