Gujarat High Court
Deepak Nitrite Limited vs Union Of India & 3 on 19 January, 2017
Bench: M.R. Shah, B.N. Karia
C/SCA/19806/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 19806 of 2016
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DEEPAK NITRITE LIMITED....Petitioner(s)
Versus
UNION OF INDIA & 3....Respondent(s)
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Appearance:
MR ANAND NAINAWATI, ADVOCATE for the Petitioner(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1
MR NIKUNT K RAVAL, ADVOCATE for the Respondent(s) No. 1 4
NOTICE SERVED BY DS for the Respondent(s) No. 1 4
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 19/01/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) After the matter was argued for some time, Shri Anand Nainawati, learned advocate for the petitioner seeks permission to withdraw the present petition as petitioner proposes to avail alternative remedy. Permission is accordingly granted. Petition is dismissed as withdrawn. Notice discharged.
(M.R. SHAH, J.) (B.N. KARIA, J.) Kaushik Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 24 00:12:07 IST 2017