Gujarat High Court
Maganbhai Naagarbhai Gami vs State Of Gujarat & 10....Opponent(S) on 31 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CRA/45/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 45 of 2016
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MAGANBHAI NAAGARBHAI GAMI....Applicant(s)
Versus
STATE OF GUJARAT & 10....Opponent(s)
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Appearance:
MR ANKIT Y BACHANI, ADVOCATE for the Applicant(s) No. 1
GOVERNMENT PLEADER for the Opponent(s) No. 1
MR PM DAVE, ADVOCATE for the Opponent(s) No. 4 - 11
NOTICE SERVED for the Opponent(s) No. 2 - 3
VISHAL K ANANDJIWALA, ADVOCATE for the Opponent(s) No. 4 - 11
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 31/08/2017
ORAL ORDER
1. In view of the judgement dated 21.7.2017 passed by the Division Bench in Civil Revision Application No.386 of 2015 in case of Jay Atul Shah & Ors. Vs. Arvindbhai Amrutbhai Patel & Ors., Mr.Ankit Bachani, learned Advocate for the applicant seeks permission to withdraw the present Civil Revision Application with liberty to file appropriate proceedings.
2. The permission as sought for is granted. The present Civil Revision Application is dismissed as withdrawn, with liberty as prayed for.
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