HINABEN DAYALAL BHATT Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule. Learned advocate Mr.Dipak Dave waives service of notice of rule for and on behalf of the respondent No.1.

(2.) At the outset, learned advocate Mr.Joshi appearing for the petitioner has submitted that the impugned order dtd. 1/10/2021 required to be set aside as the same is non-speaking order, by which the appeal of the petitioner has been rejected.

(3.) Learned advocate Mr.Dave appearing for the respondent No.1 is unable to controvert that the said order is non-speaking order.