Supreme Court - Daily Orders
Gohil Amrutlal Kantilal And Ors. vs Gujarat Subordinate Service Selection ... on 15 July, 2014
\216 Corrected
ITEM NO.6 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15751/2014
(Arising out of impugned final judgment and order dated 20/01/2014
in LPA No. 1964/2009,20/01/2014 in SCA No. 5762/2009 passed by the
High Court Of Gujarat At Ahmedabad)
GOHIL AMRUTLAL KANTILAL & ORS. Petitioner(s)
VERSUS
GUJARAT SUBORDINATE SERVICE SELECTION BOARD & ORS. Respondent(s)
(with appln. (s) for deletion of proforma respondents and exemption
from filing O.T. and office report)
Date : 15/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Nachiketa Joshi ,Adv.
Mr. Chaitanya Joshi,Adv.
Mr. Sudhakar Joshi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application (I.A.No.2/2014) for deletion of the name of respondents 5 to 26 is allowed and their names are deleted from the arrays of parties at the risk of the petitioner.
Issue notice. Dasti service, in addition, is permitted. Signature Not Verified Tag with SLP(C)NO.14124-14125/2012.
Digitally signed byOm Parkash Sharma Date: 2014.07.26 11:40:43 IST Reason:
[O.P. SHARMA] [SNEH BALA MEHRA]
COURT MASTER ASSISTANT REGISTRAR
ITEM NO.6 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15751/2014 (Arising out of impugned final judgment and order dated 20/01/2014 in LPA No. 1964/2009,20/01/2014 in SCA No. 5762/2009 passed by the High Court Of Gujarat At Ahmedabad) GOHIL AMRUTLAL KANTILAL & ORS. Petitioner(s) VERSUS GUJARAT SUBORDINATE SERVICE SELECTION BOARD & ORS. Respondent(s) (with appln. (s) for deletion of proforma respondents and exemption from filing O.T. and office report) Date : 15/07/2014 This petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE VIKRAMAJIT SEN HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Mr. Nachiketa Joshi ,Adv.
Mr. Chaitanya Joshi,Adv.
Mr. Sudhakar Joshi,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application (I.A.No.2/2014) for deletion of the name of respondents 5 to 26 is allowed and their names are deleted from the arrays of parties at the risk of the petitioner.
Issue notice. Dasti service, in addition, is permitted. Tag with SLP(C)NO.14124-14125/2002.
[O.P. SHARMA] [SNEH BALA MEHRA] COURT MASTER ASSISTANT REGISTRAR