Gujarat High Court
Seventh-Day Adventist Higher ... vs Fee Revision Committee on 14 November, 2019
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/25464/2019 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1 of 2019
In F/SPECIAL CIVIL APPLICATION NO. 25464 of 2019
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SEVENTH-DAY ADVENTIST HIGHER SECONDARY SCHOOL Versus FEE REVISION COMMITTEE ========================================================== Appearance:
MRS KALPANAK RAVAL for the PETITIONER(s) No. for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV Date : 14/11/2019 IA ORDER Petition is restored subject to the petitioner removing office objections within a period of two weeks from today. In the event the office objections are not removed within the aforesaid time prescribed, the petition shall stand automatically dismissed without reference to this Court.
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