BRAHMBHATT EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Court while admitting these petitions on 09. 08. 2001, had passed the following order :

(2.) PURSUANT to the aforesaid order, the respondent- State has passed the order dated 30. 11. 2002. Thus, the parties will be governed by the order dated 30. 11. 2002, passed by the respondent-State.

(3.) IN view of the aforesaid, the petitions are dismissed. Rule is discharged. Interim relief if any, stands vacated. Liberty to revive these petitions, in case of difficulty. [k. S. JHAVERI, J. ] order IN CIVIL APPLICATION in view of the order passed in main matter, no orders on this Civil Application. The Civil Application stands disposed of accordingly. Notice is discharged.