Gujarat High Court
Veer Narmad South Gujarat University vs Satishkumar Ramjibhai Patel & 2 on 21 January, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1528/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1528 of 2010
In SPECIAL CIVIL APPLICATION NO. 1054 of 2010
TO
LETTERS PATENT APPEAL NO. 1531 of 2010
In
SPECIAL CIVIL APPLICATION NO. 1057 of 2010
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VEER NARMAD SOUTH GUJARAT UNIVERSITY....Appellant(s)
Versus
SATISHKUMAR RAMJIBHAI PATEL & 2....Respondent(s)
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Appearance:
MR HARSHADRAY A DAVE, ADVOCATE for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 2
MR NILESH M SHAH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The present appeals have been filed challenging the order dated 15/2/2010 passed by the learned Single Judge in SCA nos. 1054 of 2010 to 1057 of 2010.
In light of the recent decision dated 26/12/2013 of the Larger Bench of this Court in L.P.A. No. 596/2008 and cognate appeals, the present appeals are not maintainable as the appellants have not made the Page 1 of 2 C/LPA/1528/2010 ORDER concerned Tribunal as a party in the writ petitions.
We, however, clarify that the appellants shall be at liberty to challenge the impugned order of the learned Single Judge before the appropriate forum and the delay occurred in challenging the impugned order of the learned Judge before the Appellate Authority would not come in the way of the appellants.
With these observations, the present appeals are disposed of without expressing any opinion on merits. Interim relief, if any, to continue for a period of twelve weeks from the date of receipt of writ of this order.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 2 of 2