Bopal Khodiyar Co-Operative Housing ... vs State Of Gujarat on 23 February, 2022

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Gujarat High Court

Bopal Khodiyar Co-Operative Housing ... vs State Of Gujarat on 23 February, 2022

Bench: A.Y. Kogje

     C/SCA/3347/2022                                    ORDER DATED: 23/02/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 3347 of 2022
=============================================
        BOPAL KHODIYAR COOPERATIVE HOUSING SOCIETY LTD.
                             Versus
                       STATE OF GUJARAT
=============================================
Appearance:
MR. DEEPAK SANCHELA for SAN ASSOCIATES LLP(8655) for the
Petitioner(s) No. 1
 for the Respondent(s) No. 2,3,4
MS. JYOTI BHATT, AGP for the Respondent(s) No. 1
=============================================

  CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 23/02/2022

                                   ORAL ORDER

Learned Advocate for the petitioner states that the final Notification dated 23102017, which is placed along with the Draft Amendment, the Plot Number in question is not reflected and hence, for the time being, the cause will not be survived.

Hence, learned Advocate for the petitioner seeks permission to withdraw the present petition.

Permission as prayed for is granted. The petition stands disposed of as withdrawn.

Liberty to file afresh, in case of difficulty.

(A.Y. KOGJE, J) PARESH SOMPURA Page 1 of 1 Downloaded on : Wed Feb 23 22:19:37 IST 2022

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