LAWS(GJH)-2022-12-376

KAUSHIK HARIKRISHNA MEHTA Vs. GUJARAT MARITIME BOARD

Decided On December 09, 2022
Kaushik Harikrishna Mehta Appellant
V/S
GUJARAT MARITIME BOARD Respondents

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent no.1 and learned advocate Ms.Reeta Chandarana waives service of notice of rule for the respondent no.2.

(2.) At the outset, learned advocate Ms.Harshal Pandya has submitted that issue is squarely covered by the judgment dtd. 21/12/2021 passed in Special Civil Application No.10365 of 2019.

(3.) Brief facts of the case are as under:-