Gujarat High Court
Subrata Pradhan S/O Sarat Chandra ... vs Director, Institute Of Plasma Research on 16 October, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/14166/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14166 of 2018
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SUBRATA PRADHAN S/O SARAT CHANDRA PRADHAN
Versus
DIRECTOR, INSTITUTE OF PLASMA RESEARCH
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Appearance:
MR RAHUL SHARMA(8276) for the PETITIONER(s) No. 1
MR DG SHUKLA(1998) for the RESPONDENT(s) No. 1
MR HARSHEEL D SHUKLA(6158) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 16/10/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Heard learned counsels for the parties.
In a writ petition filed earlier against the respondent No.1 - Institute of Plasma Research Laboratory as per the contention raised by learned counsel for the respondent No.1, the writ petition was ordered to be placed before the learned Single Judge as per the existing roster.
In the facts of the present case also, considering the subject matter and prayer of the writ petition, we deem it just and proper that appropriate course of action be taken by learned counsel for the parties with regard to filing note and the Registry Page 1 of 2 C/SCA/14166/2018 ORDER may do the needful, including obtaining appropriate order from Hon'ble the Chief Justice in this regard.
(ANANT S. DAVE, J) (BIREN VAISHNAV, J) P. SUBRAHMANYAM Page 2 of 2