Gujarat High Court
Upleta vs Khant on 20 April, 2012
Author: R.M.Chhaya
Bench: R.M.Chhaya
Gujarat High Court Case Information System
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SCA/818/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 818 of 2012
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UPLETA
DIVISIONAL OFFICER & 1 - Petitioner(s)
Versus
KHANT
BHAGABHAI VECHATBHAI - Respondent(s)
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Appearance
:
MR
RC JANI for R C JANI & ASSOCIATE
for
Petitioner(s) : 1 - 2.
MR MANISH S SHAH for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE R.M.CHHAYA
Date
: 20/04/2012
ORAL ORDER
Mr. R.C. Jani, learned advocate for the petitioner states that the condition to reinstate the respondent workman as per the order passed by this Court (Coram: K.S. Jhaveri, J.) dated 20.3.2012 could not be complied with by the petitioner on account of non-availability of the concerned officer in the office. Mr. Jani, therefore, seeks further time of two weeks to comply with the said condition.
The request is accepted, however, on condition that if the respondent workman is not reinstated on or before 1.5.2012, the ad-interim relief granted earlier by this Court vide order dated 20.3.2012 shall automatically stands vacated. Adjourned to 1.5.2012.
[R.M.CHHAYA, J.] mrpandya Top