Gujarat High Court
Ravindra Vitthal Parmar vs Union Of India & 6 on 6 May, 2016
Bench: S.R.Brahmbhatt, B.N. Karia
C/SCA/7029/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7029 of 2016
[On note for speaking to minutes of order dated 02/05/2016 in
C/SCA/7029/2016 ]
======================================
RAVINDRA VITTHAL PARMAR....Petitioner
Versus
UNION OF INDIA & 6....Respondents
======================================
Appearance:
DHRUVIK K PATEL, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 06/05/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) At the end of the first paragraph, the following sentence be inserted.
"The review application, if any, is preferred, shall be decided as expeditiously as possible preferably within four weeks from the date of the listing thereof."
The speaking to minutes is disposed of.
(S.R.BRAHMBHATT, J.) (B.N. KARIA, J.) Rathod...
Page 1 of 1HC-NIC Page 1 of 3 Created On Sat May 07 00:22:55 IST 2016 1 of 3 C/SCA/7029/2016 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 7029 of 2016 ========================================================== RAVINDRA VITTHAL PARMAR....Petitioner(s) Versus UNION OF INDIA & 6....Respondent(s) ========================================================== Appearance:
MR IH SYED for Mr DHRUVIK K PATEL, ADVOCATE for the Petitioner ========================================================== CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT and HONOURABLE MR.JUSTICE B.N. KARIA Date : 02/05/2016 ORAL ORDER (PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Learned advocate Mr. IH Syed appearing for Mr. Druvik K. Patel, learned advocate for the petitioner, under the instructions of the petitioner submitted that as could be seen from the transfer guidelines dated 16th July 2015, the transfer order dated 28th July 2015 had not been passed by the competent authority, though it was mentioned in that order. Now this ground is taken in the written submissions also and in the reply to the written submissions, it is a clearly contended that the Page 1 of 2 HC-NIC Page 2 of 3 Created On Sat May 07 00:22:55 IST 2016
2 of 3 C/SCA/7029/2016 ORDER matter had not gone to the CEO. In that view of the matter, he seeks permission to withdraw this petition with a view to file review petition for inviting specific adjudication on this point. Permission as sought for is granted. Matter is disposed of as withdrawn.
This Court has not opined anything on the merits of the matter.
(S.R.BRAHMBHATT, J.) (B.N. KARIA, J.) Prakash Page 2 of 2 HC-NIC Page 3 of 3 Created On Sat May 07 00:22:55 IST 2016 3 of 3