Gujarat High Court
Sharalal Mulshankar Raval vs Gujarat Water Supply And Sewerage Board ... on 13 March, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/13785/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13785 of 2013
TO
SPECIAL CIVIL APPLICATION NO. 13796 of 2013
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==== SHARALAL MULSHANKAR RAVAL....Petitioner(s) Versus GUJARAT WATER SUPPLY AND SEWERAGE BOARD & 2....Respondent(s) ================================================================ Appearance:
MR PINAKIN M RAVAL, ADVOCATE for the Petitioner(s) No. 1 MR AR THACKER, ADVOCATE for the Respondent(s) No. 1 , 3 NOTICE SERVED for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MS JUSTICE SONIA GOKANI Date : 13/03/2015 ORAL COMMON ORDER Shri Shivang Thacker, learned counsel appearing for the respondents, has urged that the matter is already placed before a committee of the Gujarat Water Supply and Sewerage Board. The meeting of such committee was held yesterday i.e. on March 12, 2015, and the committee is likely to decide the very issue as suggested by the earlier Bench by March 26, 2015. He has, therefore, urged that the matter be Page 1 of 2 C/SCA/13785/2013 ORDER fixed accordingly for final hearing. The otherside has no objection. Hence, the matters are peremptorily fixed for final hearing on April 01, 2015. Both the sides shall prepare themselves for final hearing, in the event of outcome of the Board meeting does not result in favour of the petitioners.
(MS SONIA GOKANI, J.) Aakar Page 2 of 2