Gujarat High Court
Gujarat Secondary And Higher Secondary ... vs Mihir Satishbhai Pamnani & on 25 July, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/646/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 646 of 2016
In SPECIAL CIVIL APPLICATION NO. 11274 of 2016
With
CIVIL APPLICATION NO. 6698 of 2016
In
LETTERS PATENT APPEAL NO. 646 of 2016
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GUJARAT SECONDARY AND HIGHER SECONDARY EDUCATION
BOARD....Appellant(s)
Versus
MIHIR SATISHBHAI PAMNANI & 1....Respondent(s)
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Appearance:
MR AD OZA, ADVOCATE for the Appellant(s) No. 1
MR DIGANT M POPAT, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 25/07/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Heard learned counsel Mr.Oza for the appellant and also learned counsel Mr.Unwala appearing for learned counsel Mr.Popat appearing for the respondent-Caveator.
As it is stated that reasoned order is not yet furnished and likely to be furnished in Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 05 23:57:00 IST 2016 C/LPA/646/2016 ORDER next few days, let this matter be stand over to 1.8.2016.
Till then, there shall be interim order in terms of paragraph 7(B) of Civil Application No.6698 of 2016.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 05 23:57:00 IST 2016