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Gujarat High Court

Gujarat Rural Labour Welfare Board vs Manjulaben Natwarlal Jani on 10 July, 2019

Author: Anant S. Dave

Bench: Anant S. Dave, Biren Vaishnav

C/LPA/17518/2019                               ORDER




 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        F/CIVIL APPLICATION NO. 17526 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 17518 of 2019

 In R/SPECIAL CIVIL APPLICATION NO. 10494 of 2015
                        With
        F/CIVIL APPLICATION NO. 17933 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 17930 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 18267 of 2018
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 17930 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 18267 of 2018
                        With
        F/CIVIL APPLICATION NO. 18720 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 18719 of 2019
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 18719 of 2019
                        With
        F/CIVIL APPLICATION NO. 18863 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 18861 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 21869 of 2016
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 18861 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 21869 of 2016
                        With
        F/CIVIL APPLICATION NO. 18893 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 18892 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 2961 of 2015
                        With
        F/CIVIL APPLICATION NO. 18931 of 2019


                     Page 1 of 6

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 C/LPA/17518/2019                               ORDER



                        With
    F/LETTERS PATENT APPEAL NO. 18928 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 10616 of 2016
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 18928 of 2019
                         In
    SPECIAL CIVIL APPLICATION NO. 10616 of 2016
                        With
        F/CIVIL APPLICATION NO. 19198 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 19196 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 4765 of 2019
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 19196 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 4765 of 2019
                        With
        F/CIVIL APPLICATION NO. 19509 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 19508 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 8586 of 2015
                        With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
   In F/LETTERS PATENT APPEAL NO. 19508 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 8586 of 2015
                        With
        F/CIVIL APPLICATION NO. 19716 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 19714 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 3581 of 2004
                        With
        F/CIVIL APPLICATION NO. 19947 of 2019
                        With
    F/LETTERS PATENT APPEAL NO. 19945 of 2019
                         In
     SPECIAL CIVIL APPLICATION NO. 2499 of 2019
                        With
        F/CIVIL APPLICATION NO. 21062 of 2019


                     Page 2 of 6

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  C/LPA/17518/2019                               ORDER



                         With
     F/LETTERS PATENT APPEAL NO. 19047 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 2442 of 2004
                         With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
    In F/LETTERS PATENT APPEAL NO. 19047 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 2442 of 2004
                         With
     F/LETTERS PATENT APPEAL NO. 16916 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 7868 of 1993
                         With
         F/CIVIL APPLICATION NO. 16917 of 2019
                         With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
    In F/LETTERS PATENT APPEAL NO. 16916 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 7868 of 1993
                         With
     F/LETTERS PATENT APPEAL NO. 17432 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 9142 of 2011
                         With
     F/LETTERS PATENT APPEAL NO. 17439 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 25697 of 2006
                         With
     F/LETTERS PATENT APPEAL NO. 17538 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 2203 of 2006
                         With
     F/LETTERS PATENT APPEAL NO. 17749 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 3798 of 2014
                         With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
    In F/LETTERS PATENT APPEAL NO. 17749 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 3798 of 2014
                         With
     F/LETTERS PATENT APPEAL NO. 17807 of 2019
                         With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2019


                      Page 3 of 6

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  C/LPA/17518/2019                               ORDER



    In F/LETTERS PATENT APPEAL NO. 17807 of 2019
                        With
     F/LETTERS PATENT APPEAL NO. 17820 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 17610 of 2006
                        With
     F/LETTERS PATENT APPEAL NO. 17926 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 10611 of 2016
                        With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
    In F/LETTERS PATENT APPEAL NO. 17926 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 10611 of 2016
                        With
     F/LETTERS PATENT APPEAL NO. 17978 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 8881 of 2019
                        With
     F/LETTERS PATENT APPEAL NO. 18121 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 17521 of 2003
                        With
     F/LETTERS PATENT APPEAL NO. 18864 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 13371 of 2013
                        With
     F/LETTERS PATENT APPEAL NO. 18866 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 8538 of 2016
                        With
     F/LETTERS PATENT APPEAL NO. 18869 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 18403 of 2016
                        With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
    In F/LETTERS PATENT APPEAL NO. 18869 of 2019
                          In
     SPECIAL CIVIL APPLICATION NO. 18403 of 2016
                        With
     F/LETTERS PATENT APPEAL NO. 18887 of 2019
                          In
      SPECIAL CIVIL APPLICATION NO. 9088 of 2019
                        With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2019


                      Page 4 of 6

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        C/LPA/17518/2019                            ORDER



          In F/LETTERS PATENT APPEAL NO. 18887 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 9088 of 2019
                               With
           F/LETTERS PATENT APPEAL NO. 18949 of 2019
                                In
           SPECIAL CIVIL APPLICATION NO. 22907 of 2017
                               With
           F/LETTERS PATENT APPEAL NO. 19053 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 2750 of 2004
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
          In F/LETTERS PATENT APPEAL NO. 19053 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 2750 of 2004
                               With
           F/LETTERS PATENT APPEAL NO. 19193 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 9953 of 2019
                               With
      CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
          In F/LETTERS PATENT APPEAL NO. 19193 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 9953 of 2019
                               With
           F/LETTERS PATENT APPEAL NO. 19608 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 6485 of 2019
                               With
           F/LETTERS PATENT APPEAL NO. 19633 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 7997 of 2019
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
          In F/LETTERS PATENT APPEAL NO. 19633 of 2019
                                In
            SPECIAL CIVIL APPLICATION NO. 7997 of 2019
                               With
            F/MISC. CIVIL APPLICATION NO. 19869 of 2019
                                In
           SPECIAL CIVIL APPLICATION NO. 16599 of 2018
==========================================================
                 VINODBHAI BHAGUBHAI CHAUHAN
                               Versus


                          Page 5 of 6

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           C/LPA/17518/2019                                   ORDER



                     AHMEDABAD MUNICIPAL CORPORATION
==========================================================
Appearance:
MR HEMAL K ACHARYA(6021) for the Appellant(s) No. 1
==========================================================

 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
        and
        HONOURABLE MR.JUSTICE BIREN VAISHNAV

                              Date : 10/07/2019

                   COMMON ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Office objections to be removed on or before 31st July, 2019 failing which, the matters will stand dismissed for non-

prosecution.

(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) RADHAKRISHNAN K.V. Page 6 of 6 Downloaded on : Mon Aug 05 21:04:00 IST 2019