Gujarat High Court
State Of Gujarat Thro' The Secretary & 2 vs Indravadan Jayshankar Pandya on 6 December, 2014
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
C/FA/4198/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LOK ADALAT
FIRST APPEAL NO. 4198 of 2007
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STATE OF GUJARAT THRO' THE SECRETARY & 2....Appellant(s)
Versus
INDRAVADAN JAYSHANKAR PANDYA....Defendant(s)
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Appearance:
Mr.J.K. RAVAL, ASSISTANT GOVERNMENT PLEADER for the Appellant(s)
No. 1 - 3
NOTICE SERVED for the Defendant(s) No. 1
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CHAIRPERSON : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 06/12/2014
ORAL ORDER
Heard learned Assistant Government Pleader. Perused the Withdrawal Purshis filed by the State Government. The State has submitted this Withdrawal Purshis as per Resolution No.FA.K/ B.R.T./ 102001/ 2117/D dated 21st October 2014 issued by Legal Department. The withdrawal is made in Lok Adalat. This withdrawal will not be treated as a precedent in future cases, as withdrawal is in the peculiar facts of the present case.
2. The learned Assistant Government Pleader, on instructions from the officer concerned, who is present in the Court, submits Withdrawal Purshis which is signed by the concerned Special Land Page 1 of 2 C/FA/4198/2007 ORDER Acquisition Officer, along with the learned Assistant Government Pleader and seeks permission to withdraw this First Appeal. The First Appeal is permitted to be withdrawn. It is disposed of accordingly.
3. The court fee shall be refunded as per section 21 of the Legal Services Authorities Act, 1987.
(RAVI R.TRIPATHI, J.) karim Page 2 of 2