Gujarat High Court
Brambhatt Jayesh Bhupatray vs State Of Gujarat on 23 March, 2021
Bench: Sonia Gokani, Gita Gopi
C/MCA/938/2019 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/MISC.CIVILAPPLICATIONNO. 938 of 2019
In R/LETTERSPATENTAPPEALNO. 1554of 2018
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BRAMBHATTJAYESHBHUPATRAY Versus STATEOF GUJARAT ========================================================== Appearance:
AVANIV PATEL(8016)for the Applicant(s)No. 1NOTICESERVEDBY DS(5)for the Opponent(s)No. 1,2,3 MS VRUNDASHAH,AGPfor Opponent-State ========================================================== CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MS. JUSTICE GITA GOPI Date: 23/03/2021 ORALORDER (PER: HONOURABLEMS. JUSTICESONIAGOKANI)
1. As has been noticed on 18.03.2021, there is a substantial compliance.
2. On hearing learned advocates on both the sides, it is noticed from the submissions of learned advocate, Ms.Avani Patel that issue with regard to the grant of higher salary may require redemption. Learned Assistant Government Pleader ensures the attending of this issue within a period of four weeks.
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3. Learned advocate, Ms.Avani Patel has ensured to share as to what is remaining in writing with learned Assistant Public Prosecutor.
4. This application is being disposed of in wake of the substantial compliance and the assurance given by the learned Assistant Government Pleader. In the event of any difficulties, the applicant will be at liberty to seek revival of this matter at the end of four weeks.
5. Present application is disposed of accordingly.
Sd/-
(SONIAGOKANI, J.) Sd/-
(GITAGOPI,J.) M.M.MIRZA Page 2 of 2 Downloaded on : Thu Jan 13 10:35:29 IST 2022