Gujarat High Court
Aditya Silver Oak Institute Of ... vs All India Council For Technical ... on 14 September, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/4707/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4707 of 2015
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ADITYA SILVER OAK INSTITUTE OF TECHNOLOGY....Petitioner(s)
Versus
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION....Respondent(s)
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Appearance:
MR. D.C.DAVE, Senior Advocate with MR PA JADEJA, ADVOCATE for the
Petitioner(s) No. 1
MR VILAS G GOSWAMY, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 14/09/2015
ORAL ORDER
Mr. D.C.Dave, learned Senior Advocate with Mr. P.A.Jadeja, learned advocate for the petitioner states, upon instructions, that All India Council for Technical Education (AICTE), the respondent herein, has passed an order dated 29/8/2015, by virtue of which, the prayer sought in the petition stands granted. He submits that the grievance of the petitioner, therefore, no longer survives. A copy of the order dated 29.08.2015 is taken on record.
Mr. D.C.Dave, learned Senior Advocate submits that the petition be disposed of, accordingly.
In view of the above statement made by the Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Sep 20 00:03:39 IST 2015 C/SCA/4707/2015 ORDER learned Senior Advocate on behalf of the petitioner, the petition stands disposed of, as the cause of action no longer survives.
Notice is discharged.
(SMT. ABHILASHA KUMARI, J.) Asma Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Sep 20 00:03:39 IST 2015