Gujarat High Court
Dastan Residency Through Joga Singh ... vs National E-Assessment Centre Delhi on 7 September, 2021
Author: Sonia Gokani
Bench: Sonia Gokani, Rajendra M. Sareen
C/SCA/7461/2021 ORDER DATED: 07/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7461 of 2021
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DASTAN RESIDENCY THROUGH JOGA SINGH KALRA
Versus
NATIONAL E-ASSESSMENT CENTRE DELHI
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Appearance:
MR. HARDIK V VORA(7123) for the Petitioner(s) No. 1
. for the Respondent(s) No. 1,2
MRS KALPANAK RAVAL(1046) for the Respondent(s) No. 2
SERVED BY RPAD (N)(6) for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
and
HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 07/09/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)
1. Learned Standing Counsel for the Central Government seeks time to seek more instructions from the department.
2. As per the request, matter is being posted on 14.09.2021.
3. Interim relief, earlier granted, to continue till then.
(SONIA GOKANI, J) (RAJENDRA M. SAREEN,J) Bhoomi Page 1 of 1 Downloaded on : Wed Sep 08 00:29:42 IST 2021