Gujarat High Court
Babarbhai Ambalalbhai Patel vs State Of Gujarat, Sandeepbhai B Vasava, ... on 20 December, 2019
Author: Vikram Nath
Bench: Vikram Nath, A.J. Shastri
C/CA/3870/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 3870 of 2019
In F/LETTERS PATENT APPEAL NO. 36209 of 2019
With
R/CIVIL APPLICATION NO. 3905 of 2019
With
R/MISC. CIVIL APPLICATION NO. 435 of 2019
In SPECIAL CIVIL APPLICATION NO. 6396 of 2018
With
R/MISC. CIVIL APPLICATION NO. 590 of 2019
In SPECIAL CIVIL APPLICATION NO. 1088 of 2016
With
R/MISC. CIVIL APPLICATION NO. 642 of 2019
In SPECIAL CIVIL APPLICATION NO. 7933 of 2019
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STATE OF GUJARAT
Versus
HARIBHAI GANPATBHAI RANA
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Appearance:
MR DM DEVNANI AGP for the Applicant(s) No. 1,2
for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 20/12/2019
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) 1 Heard Shri D.M.Devnani, learned Assistant Government Pleader for the State appellant and Ms. Archita Prajapati, learned counsel appearing for the private respondents.
2 It has been stated by Shri Devnani that in a bunch of matters relating to five benefits Page 1 of 3 Downloaded on : Wed Oct 14 23:47:43 IST 2020 C/CA/3870/2019 ORDER claimed by the employees under the Government Resolution dated 17.10.1988, this Division Bench has reserved the judgment on 10.12.2019. He further submits that the present appeals may be listed after the delivery of the judgment in the said matters as the issue involved in the present appeals would be covered.
3 On the other hand, Ms. Archita Prajapati submits that in the contempt proceedings there was an order passed by this Court on 28.11.2019 granting a week's time to learned Assistant Government Pleader to ensure compliance of the judgment of the learned Single Judge, the contempt applications are listed today.
4 We accordingly direct that all the three Misc. Civil Application Nos.435, 590 and 642 of 2019 may be tagged with the present appeals.
5 On the other hand, Shri D.M.Devnani submits that like in other matters this Court has directed that the amount due and payable to the employees may be deposited with the Registrar General of this Court, where Letters Patent Appeals are pending. The State appellant has come prepared with three separate cheques drawn in favour of the Registrar General and as such same may be permitted to be deposited so as to Page 2 of 3 Downloaded on : Wed Oct 14 23:47:43 IST 2020 C/CA/3870/2019 ORDER ensure that the employees would get their dues in the event the State fails in the appeals.
6 We accordingly direct that these matters may be listed after two months and the cheques may be deposited with the Registrar General within a week from today.
(VIKRAM NATH, CJ) (A.J. SHASTRI, J) P. SUBRAHMANYAM Page 3 of 3 Downloaded on : Wed Oct 14 23:47:43 IST 2020