KANCHAN N VINAYAK Vs. DEPUTY CHAIRMAN

JUDGEMENT

(1.) LEAVE to correct the title since the Board is dissolved and is taken over by Kandla Port.

(2.) ADMIT . Mr.Vyas, learned counsel appears for the respondents.

(3.) IT may be recorded that when the matter was heard earlier, after some hearing, learned counsel was instructed to serve an advance copy to the advocate who appeared before the learned Single Judge. Today, we have heard the learned advocates appearing for both the sides.