Gujarat High Court
Charmiben Amitbhai Desai & vs Amitbhai Bhupatrai Desai & 2 on 27 April, 2015
Author: S.G.Shah
Bench: S.G.Shah
R/CR.MA/6377/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 6377 of 2015
In CRIMINAL REVISION APPLICATION NO. 497 of 2014
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CHARMIBEN AMITBHAI DESAI & 1....Applicant(s)
Versus
AMITBHAI BHUPATRAI DESAI & 2....Respondent(s)
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Appearance:
MS MEGHA R CHITALIA, ADVOCATE for the Applicant(s) No. 1 - 2
NOTICE NOT RECD BACK for the Respondent(s) No. 1 - 2
PUBLIC PROSECUTOR for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 27/04/2015
ORAL ORDER
Learned advocate for the petitioner seeks permission to withdraw the petition, since necessary orders are already passed in connected matters. Permission is granted as sought for. Petition is disposed of as having been withdrawn.
(S.G.SHAH, J.) drashti Page 1 of 1