SAVARKUNDLA MUNICIPALITY Vs. ALARAKH IBRAHIMBHAI KAZI

JUDGEMENT

(1.) WE have heard learned counsel Ms. Renu Singh holding brief of Mr. Y.N. Ravani for the appellant and learned counsel Mr. P.J. Kanabar for respondent No.1.

(2.) THESE inter court Letters Patent Appeals have been filed challenging the judgment of the learned Single Judge dated 8.3.2011 passed in Special Civil Application No.238 of 2011 to Special Civil Application No.240 of 2011.

(3.) THE learned counsel for the appellant prayed that since the time for payment of gratuity amount, as per the order of the learned Single Judge, has expired, further period of two months be granted.