Gujarat High Court
Gujarat Maritime Board vs Vinaybhai Bharatbhai Rathod on 14 June, 2021
Author: R.M.Chhaya
Bench: R.M.Chhaya, Nirzar S. Desai
C/LPA/116/2021 ORDER DATED: 14/06/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 116 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 8008 of 2017
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/LETTERS PATENT APPEAL NO. 116 of 2021
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R/LETTERS PATENT APPEAL NO. 52 of 2020
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SPECIAL CIVIL APPLICATION NO. 8010 of 2017
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
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SPECIAL CIVIL APPLICATION NO. 11400 of 2016
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C/LPA/116/2021 ORDER DATED: 14/06/2021
In R/LETTERS PATENT APPEAL NO. 48 of 2020
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C/LPA/116/2021 ORDER DATED: 14/06/2021
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R/LETTERS PATENT APPEAL NO. 117 of 2021
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SPECIAL CIVIL APPLICATION NO. 8005 of 2017
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GUJARAT MARITIME BOARD
Versus
VINAYBHAI BHARATBHAI RATHOD
==========================================================
Appearance:
MS SEJAL K MANDAVIA(436) for the Appellant(s) No. 1,2
MS HARSHAL N PANDYA(3141) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 14/06/2021
COMMON ORAL ORDER
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C/LPA/116/2021 ORDER DATED: 14/06/2021 (PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) At the request of learned advocate Ms. Harshal N. Pandya, S.O. to 30.6.2021.
(R.M.CHHAYA, J) (NIRZAR S. DESAI,J) MRP Page 4 of 4 Downloaded on : Mon Jun 14 22:59:09 IST 2021