Gujarat High Court
Swaminarayan B.Ed. College vs National Council For ... on 24 September, 2015
Bench: Jayant Patel, J.B.Pardiwala
C/MCA/2599/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR CLARIFICATION) NO. 2599 of 2015
In LETTERS PATENT APPEAL NO. 907 of 2012
In SPECIAL CIVIL APPLICATION NO. 7855 of 2012
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SWAMINARAYAN B.ED. COLLEGE....Applicant(s)
Versus
NATIONAL COUNCIL FOR TEACHERS'EDUCATION- WESTERN REGION &
2....Opponent(s)
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Appearance:
MR PRATIK Y JASANI, ADVOCATE for the Applicant(s) No. 1
MR PS CHAMPANERI, ADVOCATE for the Opponent(s) No. 1 - 2
MR SIDDHARTH H DAVE, ADVOCATE for the Opponent(s) No. 3
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
JAYANT PATEL
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 24/09/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JAYANT PATEL) It is hardly required to be clarified that when a new order is passed by NCTE, such would be fresh cause for the petitioner to be ventilated in accordance with law. Hence, the present application is disposed of.
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