Gujarat High Court
Bavaliya Sureshbhai Babubhai vs Mukeshkumar Puri, Principal Secretary on 16 April, 2024
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
NEUTRAL CITATION
C/MCA/1262/2023 ORDER DATED: 16/04/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1262 of 2023
In R/SPECIAL CIVIL APPLICATION NO. 12926 of 2021
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BAVALIYA SURESHBHAI BABUBHAI & ORS.
Versus
MUKESHKUMAR PURI, PRINCIPAL SECRETARY & ANR.
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Appearance:
MR SP MAJMUDAR(3456) for the Applicant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
6,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,
8,80,81,82,83,9
ULLASH N GOHIL(8357) for the Applicant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
6,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,
8,80,81,82,83,9
MR RAJ TANNA, AGP for the Opponent(s) No. 1
NOTICE SERVED BY DS for the Opponent(s) No. 2
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CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 16/04/2024
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)
1. Mr.Ullash N Gohil, learned Advocate appearing for the applicants, upon instructions, states that six of the applicants namely applicant nos. 4,5,23,58,68 and 70, have taken admission in Sardar Vallabhbhai National Institute of Technology, Surat which, is a listed institute as per the Quality Improvement Programme Policy. It is urged that the present application is not pressed with a liberty to take out appropriate proceedings before the appropriate Page 1 of 2 Downloaded on : Thu Apr 18 21:41:14 IST 2024 NEUTRAL CITATION C/MCA/1262/2023 ORDER DATED: 16/04/2024 undefined authority/forum requesting to allow them the benefit of Quality Improvement Programme Policy.
2. To which, Mr.Raj Tanna, learned Assistant Government Pleader, upon instructions, states that those who have taken admission in the institution listed under the Quality Improvement Programme Policy will be extended the benefit in accordance with the said policy.
3. Request is acceded to. The contempt proceedings are closed. The captioned Misc. Civil Application stands disposed of.
(SANGEETA K. VISHEN,J) (NISHA M. THAKORE,J) SINDHU NAIR Page 2 of 2 Downloaded on : Thu Apr 18 21:41:14 IST 2024