Gujarat High Court
Mahemdabad Municipality vs Rajubhai M Sodha Parmar & on 7 December, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/417/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 417 of 2014
TO
SPECIAL CIVIL APPLICATION NO. 426 of 2014
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MAHEMDABAD MUNICIPALITY....Petitioner(s)
Versus
RAJUBHAI M SODHA PARMAR & 1....Respondent(s)
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Appearance:
MR DEEPAK P SANCHELA, ADVOCATE for the Petitioner(s) No. 1
MR AS ASTHAVADI, ADVOCATE for the Respondent(s) No. 1
MR PARITOSH CALLA, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 07/12/2016
COMMON ORAL ORDER
1. On 17.10.2016, this Court passed below quoted order:
"1. In respect of the captioned petitions, an advance Notice was placed on the Notice Board on 7.10.2016 whereby the parties / learned advocates were informed that the petitions will be taken up for Final Hearing at 2.30 p.m. The captioned petitions were listed at Sr.Nos.36 to 45 in the Cause List which was placed on Notice Board on 7.10.2016. Accordingly, the petitions were listed for hearing on 14.10.2016. Despite the said advance intimation, time was granted to the parties on 14.10.2016 and the matters came to be adjourned today, i.e. 17.10.2016.
2. When the matters are called out and taken up for hearing, learned advocate for the respondent is not present. Learned advocate for the petitioner is also not present. The Court is informed that learned advocate for the petitioner has filed sick note. In Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Dec 08 00:25:42 IST 2016 C/SCA/417/2014 ORDER this view of the matter, the Court is compelled to adjourn the hearing of the captioned petitions.
3. It is, however, clarified that on the next date, hearing will not be adjourned on any ground and appropriate orders will be passed even if learned advocates are not present. It is also clarified that leave note or sick note will not be considered.
S.O. to 19.10.2016."
2. After the said order present petitions are listed in Today's Cause List. Mr.Sanchela, learned advocate is present, however, Mr.Asthavadi, learned advocate is not present. In view of the submission and request by learned advocate Mr.Sanchela, a day's time is granted and proceedings are adjourned to 8.12.2016.
3. To be listed amongst first 5 matters.
4. If learned advocate for the respondent is not present, appropriate order will be passed after hearing learned advocate for the petitioner.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Dec 08 00:25:42 IST 2016