NIRMAL JAGMOHAN SHARMA Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By the order dtd. 15/3/2023, the Coordinate Bench of this Court had admitted the Letters Patent Appeal and directed to list the matter for final hearing on 10/4/2023. By the order dtd. 13/4/2023, the captioned writ petition was ordered to be heard with the letters patent appeal.

(2.) Learned advocate Mr.Vaibhav Vyas, appearing for the appellant does not press the civil application since this Court has taken up the main matter today. Hence, the Civil application for direction stands disposed of as not pressed.

(3.) Since an urgency is pleaded in the matter, we have heard the learned advocate Mr.Vaibhav Vyas, appearing for the appellant as well as learned advocate Mrs.Krishna G. Rawal, appearing the petitioner in Special Civil Application No.5579 of 2023 and learned Senior Advocate Mr.G.M. Joshi, with learned advocate Ms.Trusha Patel, appearing for the respondent No.1 and the matter is finally decided by this judgment and order. The appellant is serving as a Civil Judge in Rajasthan, whereas the writ petitioner of Special Civil Application No.5579 of 2023 is serving as Civil Judge in Bihar.