Gujarat High Court
Narayani Mahila College For B.Ed ... vs National Council For Teachers ... on 27 March, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/9132/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9132 of 2011
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NARAYANI MAHILA COLLEGE FOR B.ED EDUCATION RUN BY
HARSIDDH....Petitioner(s)
Versus
NATIONAL COUNCIL FOR TEACHERS EDUCATION THROUGH
SECRETARY & 1....Respondent(s)
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Appearance:
MR ABHISHEK M MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR AJ SHASTRI, ADVOCATE for the Respondent(s) No. 1
MR P S CHAMPANERI, ADVOCATE for the Respondent(s) No.1
MR YC CONTRACTOR, ADVOCATE for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 27/03/2015
ORAL ORDER
Heard Mr. Abhishek Mehta, learned advocate for the petitioner, Mr. P. S. Champaneri, learned advocate for respondent no.1 and Mr. Y. C. Contractor, learned advocate for respondent no.2.
Considering the prayers prayed for in para-22 of the petition, it clearly appears that it related to the academic year in question (current academic year) and the petition is of Page 1 of 2 C/SCA/9132/2011 ORDER 2011.
Without prejudice to the rights of the petitioner, as the prayers have become academic, the petition is disposed of. Rule is discharged. No order as to costs.
(R.M.CHHAYA, J.) ila Page 2 of 2