Gujarat High Court
Council For The Indian School vs SeventhDay Adventist Higher ... on 19 June, 2017
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/7475/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 7475 of 2017
In SPECIAL CIVIL APPLICATION NO. 9572 of 2017
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COUNCIL FOR THE INDIAN SCHOOL....Applicant(s)
Versus
SEVENTHDAY ADVENTIST HIGHER SECONDARY SCHOOL &
2....Respondent(s)
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Appearance:
VENU H NANAVATY, ADVOCATE for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 3
MR KUNAL M SHAH, ADVOCATE for the Respondent(s) No. 1 2
MRS KALPANAK RAVAL, ADVOCATE for the Respondent(s) No. 1 2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 19/06/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) This application is filed to implead the applicant as party respondent in Special Civil Application No.9572 of 2017.
Heard learned advocate for the applicant and learned advocates for the respondents. The applicant is Council for the Indian School Certificate Examination and having regard to issue involved in this batch of cases, we are of the view that the applicant can be impleaded as party respondent.
The application is allowed as prayed for. The applicant is impleaded as party respondent in Special Civil Application No.9572 of 2017.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Aug 18 23:18:04 IST 2017