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Gujarat High Court

Gujarat State Civil Supplies ... vs Jamnadas Hasraj Vasoya on 6 September, 2021

Author: N.V.Anjaria

Bench: N.V.Anjaria, A. P. Thaker

     C/LPA/464/2017                             ORDER DATED: 06/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/LETTERS PATENT APPEAL NO. 464 of 2017
                                In
           R/SPECIAL CIVIL APPLICATION NO. 19820 of 2015
                               With
       CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2017
                                 In
             R/LETTERS PATENT APPEAL NO. 464 of 2017

================================================================
      GUJARAT STATE CIVIL SUPPLIES CORPORATION LIMITED
                            Versus
            JAMNADAS HASRAJ VASOYA & 1 other(s)
================================================================
Appearance:
MR SH GOHEL for MR HS MUNSHAW(495) for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 2
BHARATKUMAR K SOLANKI (8483) for the Respondent(s) No. 1
================================================================
 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                           Date : 06/09/2021

                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

1. Learned advocate, Mr.S.H.Gohel for learned advocate Mr.H.S.Munshaw for the appellant prays for time.

2. The order lastly passed by the Court on 28.3.2017 reads as under:-

"Admit. Expedited.
Service of notice is waived on behalf of respondent no.1 in view of caveat. Mr. D.M. Devnani, learned AGP, waives service on behalf of respondent no.2. There shall be interim relief in terms of Para 3 (b) of the Civil Application only to the extent of direction issued against the appellant-Corporation for initiating action against the concerned erring Officer and to recover interest from such Officer till further orders. The appellant-Corporation shall pay benefits, as ordered by the learned single Judge, within a period of Four Weeks from today."
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C/LPA/464/2017 ORDER DATED: 06/09/2021

3. While acceding to the request of learned advocate for the appellant for time, the appellant is directed to submit by filing an affidavit, the details regarding the benefits paid to the respondent subsequent to the aforesaid order dated 28.3.2017, including the payment of interest as directed in the impugned order of learned Single Judge. S.O. to 16.9.2021, on or before which date, the aforementioned affidavit shall be filed.

(N.V.ANJARIA, J) (DR. A. P. THAKER, J) R.S. MALEK Page 2 of 2 Downloaded on : Mon Sep 06 22:24:31 IST 2021