Gujarat High Court
Narayan vs District on 4 February, 2011
Gujarat High Court Case Information System
Print
LPA/1243/2006 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 1243 of 2006
In
SPECIAL
CIVIL APPLICATION No. 16320 of 2006
With
CIVIL
APPLICATION No. 11366 of 2006
In
LETTERS PATENT APPEAL No. 1243 of 2006
======================================
NARAYAN
CHARITABLE TRUST THRO.CHAIRMAN & 1 - Appellant(s)
Versus
DISTRICT
EDUCATION OFFICER & 1 - Respondent(s)
======================================
RULE SERVED for Appellant(s) : 1,MR
BS PATEL for Appellant(s) : 1 - 2.MR NN PATEL
for Appellant(s) : 1,
None
for Respondent(s) : 1,
MR JOY MATHEW
for Respondent(s) : 2,
======================================
CORAM
:
HONOURABLE
THE ACTING CHIEF JUSTICE Y.R.MEENA
HONOURABLE
MR.JUSTICE A.S.DAVE
Date
: 08/01/2007
ORAL
ORDER
Learned counsel for the appellants submits that the writ petition has been disposed of, therefore, this appeal may be dismissed as having become infructuous.
Prayer is allowed. The Letters Patent Appeal and the Civil Application stand dismissed as having become infructuous.
(Y.R. MEENA, ACTG. C.J.) (ANANT S. DAVE, J.) [sn devu] pps Top