Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7191-92 OF 2016
[@ SPECIAL LEAVE PETITION (C) NOs. 22285-22286 OF 2014]
ARUN BABULAL PARASHAR Appellant(s)
VERSUS
AHMEDABAD MUNICIPAL CORPORATION Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by
the stand taken by the Division Bench of the High
Court that an appeal against the Judgment of the
learned Single Judge was not maintainable before the
Division Bench.
JUDGMENT
3. That issue is no more Res Integra and is covered
in favour of the appellant in "Jogendra Sinhji Vijay
Singhji Vs. State of Gujarat & Ors ." reported in
(2015) 9 SCC 1.
4. Therefore, the impugned Judgment of the Division
Bench in LPA No. 298 of 2014 is set aside. The
matter is remitted to the Division Bench of the High
Court. The appeal shall stand restored and the High
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Court is requested to dispose of the same
expeditiously on merits.
5. In view of the above, these appeals are disposed
of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
August 01, 2016.
JUDGMENT
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