Gujarat High Court
B vs Surat on 16 June, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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CA/5917/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR ORDERS No. 5917 of 2010
In
LETTERS
PATENT APPEAL No. 1314 of 2009
In
SPECIAL CIVIL APPLICATION No. 2549 of 2009
=========================================
B
K SINGH - DEHM & 10 - Petitioner(s)
Versus
SURAT
MUNICIPAL CORPORATION & 4 - Respondent(s)
=========================================
Appearance :
MR
SACHIN D VASAVADA for the Petitioners.
MR DHAVAL G NANAVATI for
Respondent no.1.
Ms.M.L.Shah,
Assistant GOVERNMENT PLEADER for Respondent no.2.
None for
Respondent(s) : 3 - 4.
MR MITUL K SHELAT for Respondent
no.5.
=========================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 16/06/2010
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Heard learned counsel for the petitioners and respondents. According to the learned counsel for the petitioners, Union of India vide its order dated 5th May, 2010 has observed that order No. R. 14015/25/96-U & H(R)(pt) dated 25th November, 2003 does not bar development and research of Electropathy thereby prayer has been made to allow the appellant to do practice in the field of Electropathy and to restrain the Government authorities to take any action against the appellants.
3. Taking into consideration facts and circumstances of the case, while we are not inclined to issue any specific direction, we allow the petitioners to bring the order dated 5th May, 2010 to the notice of the respondents. Civil Application stands disposed of.
(S.J.Mukhopadhaya,C.J.) (Akil Kureshi,J) ***vcdarji Top