Gujarat High Court
Shambhu Prasad Alias Govindlals Patel vs Competent Authority on 2 August, 2010
Author: H.K.Rathod
Bench: H.K.Rathod
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 6123 of 1996
--------------------------------------------------------------
SHAMBHU PRASAD ALIAS GOVINDLALS PATEL
Versus
COMPETENT AUTHORITY
--------------------------------------------------------------
Appearance:
1. Special Civil Application No. 6123 of 1996
MR JC VYAS for Petitioner No. 1
NOTICE SERVED for Respondent No. 1
MR HC PATEL ASSTT GOVT PLEADER for Respondent No. 2
--------------------------------------------------------------
CORAM : MR.JUSTICE H.K.RATHOD
Date of Order: 25/11/2002
ORAL ORDER
The list has been revised thrice. However, on all three ocassions, Mr.Janak C. Vyas, learned advocate appearing on behalf of the petitioner has not remained present. Nobody has mentioned the matter on behalf of the petitioner, nor filed any sick note or leave note before the Registry of this Court. Learned AGP Mr.H.C.Patel for the respondents remained present. Therefore, there is no option with this Court except to dismiss the matter in default. The petition stands dismissed in default. Rule discharged. Interim relief, if any, stands vacated. No order as to costs.
Date : 25-11-2002[ H. K. Rathod, J. ] #kailash#