HARSHAD N. DAVE Vs. REGIONAL MANAGER

JUDGEMENT

(1.) Being dissatisfied with the Judgment and Order dated 9th January 2012 passed by the learned Single Judge (Coram: Mr. Justice K. M. Thaker, J. ) in Special Civil Application No. 18493 of 2011 , present Letters Patent Appeal has been preferred at the instance of the Appellant.

(2.) Brief facts of the case which are relevant for the purpose are that:

(3.) Heard learned Counsel Mr. P.V. Patadiya who is appointed by the High Court Legal Aid Service Committee to appear for and on behalf of the Appellant herein and learned Counsel Mr. Nisarg Desai for Nanavati Associates, learned Counsel appearing for the Respondent.