Gujarat High Court
Patel Nandlal Girdharbhai & 2 vs State Of Gujarat & 3 on 5 May, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/CA/2727/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 2727 of 2016
In SPECIAL CIVIL APPLICATION NO. 655 of 2014
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PATEL NANDLAL GIRDHARBHAI & 2....Applicant(s) Versus STATE OF GUJARAT & 3....Respondent(s) ========================================================== Appearance:
MR HARDIK H DAVE, ADVOCATE for the Applicant(s) No. 1 - 3 ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1 , 3 ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 05/05/2016 ORDER BELOW NOTE FOR SPEAKING TO MINUTES By this note for speaking to minutes, it has been pointed out that in the order passed by this Court dated 29th March 2016 in Civil Application No.2727 of 2016 in Special Civil Application No.655 of 2014, inadvertently there is no reference of payment of arrears of HRA.
In the order, the following was observed :
"In such circumstances, the relief earlier granted is modified to the extent that the HRA shall be at the rate of 20 per cent."
The following may be added thereafter :
"The respondents are directed to pay arrears of HRA and CLA to the petitioners from the date on which they were entitled to Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri May 06 03:26:10 IST 2016 C/CA/2727/2016 ORDER receive the HRA @ 20% and CLA."
With the above, this note for speaking to minutes is disposed of. The registry is directed to carry out the necessary corrections and issue a fresh writ of the order.
(J.B.PARDIWALA, J.) MOIN Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri May 06 03:26:10 IST 2016