SECRETARY(CPF) Vs. BHURBHA NARUBHA JADEJA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the common oral judgment dtd. 21/09/2020 rendered by the learned Single Judge in SCA No.8890 of 2018 with SCA No.13431 of 2018, the appellants-Gujarat Industrial Development Corporation-original respondents No.2 and 3 have preferred the captioned appeals under Clause 15 of the Letters Patent.

(2.) Since the common issue of facts and law are involved in the appeals, both the appeals are being heard and decided together by this common judgment.

(3.) We have heard learned Advocate Mr.Mayur Dhotre for Gupta Law Associates, for the appellants and learned Advocate Mr.Samir Afzal Khan, learned Advocate for the private respondents.