Gujarat High Court
Seventh-Day Adventist Higher ... vs State Of Gujarat on 31 August, 2020
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/10045/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10045 of 2020
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SEVENTH-DAY ADVENTIST HIGHER SECONDARY SCHOOL
Versus
STATE OF GUJARAT
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Appearance:
MR NIKUNT K RAVAL(5558) for the Petitioner(s) No. 1
MR SOAHAM JOSHI, AGP for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 31/08/2020
ORAL ORDER
Heard learned Senior Advocate Mr. Percy Kavina appearing for learned advocate Mr.Nikunt K. Raval for the petitioner and learned Assistant Government Pleader Mr. Soaham Joshi for the respondents - State through video conference.
Learned Assistant Government Pleader Mr.Joshi prays for time to file affidavit-in-reply.
Stand over to 3rd September 2020. Ad-interim relief granted earlier to continue till next date of hearing.
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