Gujarat High Court
Seventh-Day Adventist Higher ... vs State Of Gujarat on 27 August, 2020
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/10045/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10045 of 2020
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SEVENTH-DAY ADVENTIST HIGHER SECONDARY SCHOOL
Versus
STATE OF GUJARAT
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Appearance:
MR NIKUNT K RAVAL(5558) for the Petitioner(s) No. 1
MR SOAHAM JOSHI, AGP for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 27/08/2020
ORAL ORDER
Heard learned Senior Counsel Mr. Percy Kavina appearing for the learned advocate Mr. Nikunt Raval for petitioner and learned Assistant Government Pleader Mr. Soaham Joshi for the respondents
- State through video conference.
Issue Notice returnable on 31st August 2020. Learned Assistant Government Pleader Mr.Joshi waives service of notice on behalf of respondents - State and prays for time to take instructions.
In the meanwhile, ad-interim relief in terms of para-8 (B) till the next date of hearing.
(BHARGAV D. KARIA, J) RAGHUNATH R NAIR Page 1 of 1 Downloaded on : Sat Aug 29 00:47:42 IST 2020