Yogesh M Karia vs District Development Officer & 4 on 23 January, 2014

[Cites 0, Cited by 1]

Gujarat High Court

Yogesh M Karia vs District Development Officer & 4 on 23 January, 2014

Bench: C.L. Soni

         C/CA/11309/2013                                ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      CIVIL APPLICATION (FOR AMENDMENT) NO. 11309 of 2013
                                  In
            SPECIAL CIVIL APPLICATION NO. 4298 of 2011

================================================================
                   YOGESH M KARIA....Applicant(s)
                            Versus
        DISTRICT DEVELOPMENT OFFICER & 4....Respondent(s)
================================================================
Appearance:
MR ASIT B JOSHI, ADVOCATE for the Applicant(s) No. 1
MS KHYATI P HATHI, ADVOCATE for the Respondent(s) No. 1 - 2 , 4
================================================================
        CORAM: HONOURABLE MR.JUSTICE C.L. SONI

                           Date : 23/01/2014


                            ORAL ORDER

1. Learned advocate Mr.Joshi for the applicant states that since, the applicant has moved DDO to challenge the order dated 26.09.2013, he does not press this application. However, he requests that main petition be heard at the earliest, as limited challenge against nongrant of request for voluntary retirement is involved in the main petition.

2. In view of the above, the application is disposed of as not pressed. However, the main petition viz. Special Civil Application No.4298 of 2011 shall be placed on 10.02.2014 for final hearing.

3. Application stands disposed of.

Page 1 of 2 C/CA/11309/2013 ORDER

(C.L.SONI, J.) ANKIT Page 2 of 2

Unlock Advanced Research with PRISMAI

Gujarat High Court