Gujarat High Court
Parul Institute Of Ayurved vs Gujarat Ayurvedic University on 11 January, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/15466/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15466 of 2015
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PARUL INSTITUTE OF AYURVED....Petitioner(s)
Versus
GUJARAT AYURVEDIC UNIVERSITY....Respondent(s)
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Appearance:
MR DC DAVE, SR. ADVOCATE WITH MR JIGAR M PATEL, ADVOCATE for
the Petitioner(s) No. 1
MR SIRAJ R GORI, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 11/01/2017
ORAL ORDER
Having heard learned senior counsel Mr.D.C. Dave with learned advocate Mr.Jigar M. Patel for the petitioner and learned advocate Mr.Siraj Gori for the respondent, the matter requires final consideration as it involve interpretation of provisions of the Gujarat Private Universities Act vis-a-vis Gujarat Ayurved University Act, more particularly interpretation of Section 45 interacting with other provisions, Rule, returnable on 24th March, 2017.
Learned advocate Mr.Siraj Gori waives service of notice of Rule on behalf of the respondent.
(N.V.ANJARIA, J.) Anup Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jan 12 01:44:25 IST 2017