Gujarat High Court
Aye Shri Khodiyar Harijan Co Op Society ... vs State Of Gujarat Thro. Revenue ... on 13 February, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/CA/13957/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO.13957 of 2014
In CIVIL APPLICATION NO.6717 of 2013
In SPECIAL CIVIL APPLICATION NO.8397 of 2013
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AYE SHRI KHODIYAR HARIJAN CO OP SOCIETY LTD....Applicant(s)
Versus
STATE OF GUJARAT THRO. REVENUE SECRETARY (APPEAL) &
3....Respondent(s)
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Appearance:
MR KSHITIJ P VAKIL, ADVOCATE for the Applicant(s) No.1
GOVERNMENT PLEADER for the Respondent(s) No.1
MR NIRAV D TRIVEDI, ADVOCATE for the Respondent(s) No.4
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
Date : 13/02/2015
ORAL ORDER
1. Mr. Kshitij Vakil, learned advocate for the applicant, under instructions, seeks permission to withdraw the application.
2. Permission, as prayed for, is granted. The application is disposed of as withdrawn.
( Harsha Devani, J. ) hki Page 1 of 1