Gujarat High Court
Raj Alkeshkumar Ranjitsinh vs Union Of India on 18 February, 2021
Bench: Mr. Justice Nath, Mr. Justice Shastri
C/LPA/228/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 228 of 2021
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C/LPA/228/2021 ORDER
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==========================================================
SURELA ZARNA NARESHBHAI
Versus
UNION OF INDIA
==========================================================
Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE WITH MR HEMANG M SHAH(5399) for
the Appellant(s) No. 1,2,3,4,5,6
MR SIDDHARTH DAVE for Respondent No.1
MR KM ANTANI for Respondent No.3
MR PREMAL JOSHI for Respondent No.5
MR DHARMESH DEVNANI, AGP for Respondent No.6
for the Respondent(s) No. 1,2,3,4,5,6
==========================================================
CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
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C/LPA/228/2021 ORDER
Date : 18/02/2021
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)
1. We have heard Shri Shalin Mehta, learned Senior
Advocate assisted by Shri Hemang Shah, learned
counsel for the appellants, Shri Siddharth Dave,
learned counsel representing respondent No.1,
Shri K.M.Antani, learned counsel representing
respondent No.3, Shri Premal Joshi, learned counsel
representing respondent No. 5 Gujarat Ayurved
University and Shri Dharmesh Devnani, learned
Assistant Government Pleader for the State respondent
No.6.
2. Shri Mehta prays for and is granted a week's
time to place further materials before the Court in
support of his submission that the judgment of the
Supreme Court dated 20.02.2020 reported in 2020 (8)
SCALE 177, Union of India vs. Federation of Self
financed Ayurvedic Colleges Punjab and others,
squarely applies to the present bunch of appeals. Let
these matters be placed on top of the Board to be
taken up at 11.00 a.m. on 25.02.2021.
3. The interim protection provided by the learned
Single Judge while dismissing the petition will
continue till 25.02.2021 i.e. the next date fixed.
Shri Mehta submits that the examinations are in
progress, however, despite the interim protection
provided by the learned Single Judge which is
operative till today, the students are not allowed to
write the examinations. Shri Joshi will ensure that
C/LPA/228/2021 ORDER
all those students who are eligible to appear in the
examination will be allowed to write the examination.
Shri Mehta also submits that he would not claim any
equity on the strength of the interim order that is
being passed today, if ultimately the appeals fail.
(VIKRAM NATH, CJ)
(ASHUTOSH J. SHASTRI, J)
GAURAV J THAKER
