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Gujarat High Court

Shree Swaminarayan Gurukul Trust vs State Of Gujarat on 21 February, 2024

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                     NEUTRAL CITATION




   C/SCA/2257/2024                                    ORDER DATED: 21/02/2024

                                                                                      undefined




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/SPECIAL CIVIL APPLICATION NO.                    2257 of 2024

=====================================================
  SHREE SWAMINARAYAN GURUKUL TRUSTSHREE SWAMINARAYAN
                  GURUKUL TRUST & ANR.
                          Versus
        STATE OF GUJARAT & ORS.STATE OF GUJARAT
=====================================================
Appearance:
MR B B NAIK SENIOR ADVOCATE with MR N V GANDHI(1693)
for the Petitioner(s) No. 1,2
for the Respondent(s) No. 2,3,4,5,6
MR JAY TRIVEDI ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
=====================================================

 CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                            Date : 21/02/2024

                               ORAL ORDER

1. Learned senior advocate Mr. B. B. Naik with learned advocate Mr. N. V. Gandhi appearing for the petitioners upon instructions seeks permission to withdraw this petition with a view to make appropriate representation to the Joint Charity Commissioner, Rajkot for readdressal of his grievance.

2. If any such representation is made, learned Joint Charity Commissioner/Charity Commissioner Page 1 of 2 Downloaded on : Wed Feb 21 20:49:51 IST 2024 NEUTRAL CITATION C/SCA/2257/2024 ORDER DATED: 21/02/2024 undefined whosoever is empowered to consider the representation may consider the same and decide in accordance with law as expeditiously as possible preferably within a period of three month by passing a reasoned order.

3. With the aforesaid direction, the present petition stands disposed of as withdrawn as prayed for.

4. It is clarified that this Court has not gone into merits of the mater.

Direct service is permitted.

(NIRZAR S. DESAI,J) Pallavi Page 2 of 2 Downloaded on : Wed Feb 21 20:49:51 IST 2024