GUJARAT STATE ROAD TRANSPORT CO LTD Vs. MOGHIBEN

JUDGEMENT

(1.) These appeals are filed against the order of the Tribunal passed on 28.2.2019 and it was filed by the then standing counsel Shri Niral Mehta, who has since been elevated. Files having been returned to the appellants, which is an instrumentality of the State, it ought to have made alternate arrangement to engage a counsel. Since none had appeared on behalf the appellant, this Court passed following order on 26.10.2021:-

(2.) Accordingly, the matters were listed on 28.10.2021. Even on the said date, adjournment was sought for, which was readily granted by this Court and directed the matters to be listed today i.e. 15.11.2021.

(3.) Shri Rajesh Chauhan, learned Advocate appearing on behalf of Shri H.S. Munshaw, Advocate submits that Corporation is making alternate arrangement to entrust these matters to different panel counsels.