Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Gujarat High Court

Vice Chancellor & vs Kartik Bhatt Professor And Head Of Dept. ... on 17 June, 2015

Bench: M.R. Shah, G.R.Udhwani

    C/CA/6630/2015                                                                ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     CIVIL APPLICATION (FOR STAY) NO. 6630 of 2015

                      In LETTERS PATENT APPEAL NO.  1000 of 2015
                     In SPECIAL CIVIL APPLICATION NO. 8785 of 2015
=============================================
                    VICE CHANCELLOR  &  1....Applicant(s)
                                   Versus
       KARTIK BHATT PROFESSOR  AND HEAD  OF DEPT. OF ECONOMICS,  & 
                            2....Respondent(s)
=============================================
Appearance:
MRS VD NANAVATI, ADVOCATE for the Applicant(s) No. 1 ­ 2
=============================================
                CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
                       and
                       HONOURABLE MR.JUSTICE G.R.UDHWANI
 
                                   Date : 17/06/2015
 
                                     ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE M.R. SHAH) NOTICE returnable on 29.06.2015. Considering the decision of the  Hon'ble Supreme Court in the case of Hotel Queen Road Pvt. Ltd. and  Ors. vs. Ram Parshotam Mittal and Ors. reported in 2013 IX Scale 195,  there   shall   be   a   stay   of   further   implementation   and   operation   of   the  impugned order passed by the learned Single Judge insofar as ordering  stay of order dated 12.05.2015 till alternative remedy is availed and a  decision is taken by the University and that original petitioner shall be  permitted to work as usual. Direct service is permitted. 

(M.R. SHAH, J.)  (G.R. UDHWANI, J.)  Ajay Page 1 of 1