Gujarat High Court
Hemal Ishwarbhai Patel vs Veer Narmad South Gujarat Univeristy & 3 on 19 December, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/19456/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 19456 of 2016
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HEMAL ISHWARBHAI PATEL....Petitioner(s)
Versus
VEER NARMAD SOUTH GUJARAT UNIVERISTY & 3....Respondent(s)
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Appearance:
MR.VARUN K.PATEL, ADVOCATE for the Petitioner(s) No. 1
MR AR THACKER, ADVOCATE for the Respondent(s) No. 1 , 3
MR KI SHAH, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 19/12/2016
ORAL ORDER
The decision of the Division Bench in Letters Patent Appeal No. 394 of 2016 dated 12.07.2016 was relied on by the petitioner to submit that the facts of that case are akin to the facts of the case on hand. In that view of the matter, as the court is inclined to see the record of Letters Patent Appeal No. 394 of 2016 as well as Special Civil Application No. 3317 of 2016 from which the appeal arise, the Registry shall place for perusal of the court the papers of the Letters Patent Appeal No. 394 of 2016 and Special Civil Application No. 3317 of 2016 on the next date of hearing.
List on 22.12.2016.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Dec 20 00:38:18 IST 2016