MUNICIPAL SCHOOL BOARD Vs. SURESHBHAI MISTRI

JUDGEMENT

(1.) HEARD , Mr. Hemang Raval, learned Advocate for Mr. Oza, learned Sr. Advocate for the petitioner and Mr. Joshi, learned Advocate for Nanavati Associates for respondent No.1.

(2.) MR . Joshi, learned Advocate for respondent No.1, submitted that the issue involved in this petition is squarely covered by the judgment of this Court in Special Civil Application No. 29350 of 2007, Dated : 12.12.2007, wherein at Para -12, the learned Single Judge observed as under;

(3.) AS against this Mr. Raval, learned Advocate for the petitioner, submitted that the aforesaid order is challenged by the present petitioner, who was also a petitioner, therein, by way of Letters Patent Appeal No. 95 of 2008 and the same is pending. He, hence, submitted that the learned Single Judge ought not to have passed the impugned order, treating the order of this Court dated 12.12.2007 as final.