STATE OF GUJARAT Vs. HARESH BALKRUSHNA UPADHYAY

JUDGEMENT

(1.) This Letters Patent Appeal is filed under Clause 15 of the Letters Patent by the appellants - original respondents against the oral order dtd. 29/3/2022 rendered by the learned Single Judge in Special Civil Application No. 10793 of 2015, whereby the learned Single Judge has disposed of the petition with certain directions in favour of the original petitioner.

(2.) Heard learned Assistant Government Pleader Mr. Kurven Desai for the appellants - original respondents and learned advocate Mr. Ullash Gohil for the respondent - original petitioner.

(3.) Learned advocates appearing for the parties jointly submitted that while disposing of the petition filed by the original petitioner vide impugned order dtd. 29/3/2022, the learned Single Judge has placed reliance upon the order dtd. 7/3/2022 passed by another learned Single Judge in Special Civil Application No.14433 of 2020. It is submitted that against the said order dtd. 7/3/2022, the State preferred Letters Patent Appeal No.30 of 2023 and the Coordinate Bench of this Court, vide order dtd. 17/1/2023, dismissed the appeal filed by the State. Learned advocates have placed on record the order dtd. 17/1/2023 passed by the Coordinate Bench of this Court in Letters Patent Appeal No.30 of 2023 and allied matters.