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Judgment
It appears that the present appeal was ordered to be heard along with the First Appeal No.3545 of 1996 and the allied matters.
As per the office note and the submissions made by the learned Advocate Mr.B. S. Patel for the appellant, the said First Appeal No.3545 of
1996 along with the allied matters were disposed of by the oral judgement dated 11.7.2011, however, the present appeal remained to be listed
along with the said appeals, and therefore, could not be disposed of.
The learned Advocate Mr.Patel further states that the appellant has already got the benefits of the common order passed in the said First
Appeal No.3545 of 1996 and the allied matters. Therefore, the present appeal is required to be disposed of in terms of the order passed in the
said appeals.
Though as per the office note, there was no data entry available as regards the service of summons to the respondent, the said note appears to
have been placed without verifying the record.
The learned AGP Mr.Tirthraj Pandya appears for the respondent and he has no objection if the appeal is deemed to have been disposed of in
terms of the common order dated 11.7.201 passed by the Division Bench in First Appeal No.3545 of 1996 and the allied matters.
In view of the above, no further order is required to be passed in the present appeal and stands disposed of in terms of the order dated
11.7.2011 passed in the First Appeal No.3545 of 1996 and the allied matters.