Gujarat High Court
Mahesh Ambalal Prajapati vs Union Of India on 11 April, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/2304/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2304 of 2019
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MAHESH AMBALAL PRAJAPATI
Versus
UNION OF INDIA
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Appearance:
MR M R MOLAVI(3362) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 11/04/2019
ORAL ORDER
Learned advocate Ms.Reshma G. Rauma for Mr M.R.Molvi for the petitioner seeks permission to withdraw the petition so as to enable the petitioner to respond to the show cause notice issued by the Passport authority dated 19.01.2018.
Permission as prayed for is granted.
The petition stands disposed of as withdrawn with the aforesaid liberty.
(A.Y. KOGJE, J) URIL RANA Page 1 of 1