Gujarat High Court
Gujarat Chapter Of Radiological And ... vs State Of Gujarat on 17 September, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/2032/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2032 of 2018
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GUJARAT CHAPTER OF RADIOLOGICAL AND IMAGING
ASSOCIATION & 1 other(s)
Versus
STATE OF GUJARAT & 3 other(s)
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Appearance:
MR KIRTIDEV R DAVE(3267) for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 2
MRS VD NANAVATI(1206) for the Respondent(s) No. 3
MS RV ACHARYA(1124) for the Respondent(s) No. 4
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 17/09/2019
ORAL ORDER
It is submitted that the proceedings before the Supreme Court with regard to the vires of the Act are in challenge in Transfer Case No.137 of 2013 and other allied matters. It appears to this Court that the outcome of the said matter pending before the Supreme Court will have a direct bearing on the present petition as well. It is informed to the Court by learned advocate for the parties that the matter is still pending for consideration before the Supreme Court. It will be prudent, if this matter is adjourned sine die with a direction that interim relief to continue and liberty to either party to file a note for circulation, upon decision of the Supreme Court.
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