State Of Gujarat, Through Secretary, ... vs Jivan Jyoti Sah Adhyapan Mandir Run By ...
2025 Latest Caselaw 5817 Guj

Gujarat High Court

State Of Gujarat, Through Secretary, ... vs Jivan Jyoti Sah Adhyapan Mandir Run By ... on 26 August, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                            NEUTRAL CITATION




                                C/CA/4370/2025                              ORDER DATED: 26/08/2025

                                                                                                            undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4370 of
                                                     2025

                                       In F/LETTERS PATENT APPEAL NO. 25392 of 2025

                                                     With
                                   F/LETTERS PATENT APPEAL NO. 25392 of 2025
                                                       In
                                  R/SPECIAL CIVIL APPLICATION NO. 7728 of 2025
                                                     With
                         CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In F/LETTERS PATENT
                                            APPEAL NO. 25392 of 2025
                                                       In
                                  R/SPECIAL CIVIL APPLICATION NO. 7728 of 2025
                        ==========================================================
                              STATE OF GUJARAT, THROUGH SECRETARY, EDUCATION
                                             DEPARTMENT & ANR.
                                                   Versus
                        JIVAN JYOTI SAH ADHYAPAN MANDIR RUN BY JIVAN JYOT EDUCATION
                                                   TRUST
                        ==========================================================
                        Appearance:
                        MS MAITHILI MEHTA, ASSISTANT GOVERNMENT PLEADER for the
                        Applicant(s) No. 1,2
                        MR SIDDHARTH DAVE, ADVOCATE FOR MS KOMAL S DAVE(8152) for
                        the Respondent(s) No. 1
                        ==========================================================

                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS.
                              JUSTICE SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                        Date : 26/08/2025

                                                         ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. This Letters Patent Appeal is directed against the

judgment and order dated 17.06.2025 passed by the learned

Single Judge with certain directions contained therein.

NEUTRAL CITATION

C/CA/4370/2025 ORDER DATED: 26/08/2025

undefined

2. When the matter was taken up today, at the outset, Ms.

Maithili Mehta, learned Assistant Government Pleader

appearing for the State appellants would submit that she has

been instructed by the Deputy Director, Primary Education,

Gandhinagar to withdraw the present appeal. The copy of the

instructions received in the Office of the Government Pleader

vide letter dated 25.08.2025 are supplied in the Court, which

is taken on record.

3. In view of the above statement, the delay condonation

application as well as the appeal are dismissed, as withdrawn.

Consequently, the connected Civil Application for Stay

would not survive and the same is disposed of, accordingly.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) A. B. VAGHELA