Gujarat High Court
Madhaviben Jitendrabhai Sorathiya vs State Of Gujarat on 28 August, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/10862/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10862 of 2018
==========================================================
MADHAVIBEN JITENDRABHAI SORATHIYA
Versus
STATE OF GUJARAT & 2 other(s)
==========================================================
Appearance:
MS MEENA VYAS(3315) for the Applicant(s) No. 1
MR PRAVIN GONDALIYA(1974) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 3
MR LB DABHI, APP (2) for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 28/08/2019
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw present petition with a liberty to file appropriate proceedings under the Guardian and Wards Act. Permission is granted. The present petition stands disposed of with above liberty. Notice is discharged.
It is clarified that this Court has not examined the merits of the present petition and therefore, all the contentions are kept open.
(S.H.VORA, J) SATISH Page 1 of 1 Downloaded on : Thu Aug 29 04:36:21 IST 2019