Gujarat High Court
Tapas Govind Mandal vs State Of Gujarat on 18 October, 2022
Author: S.H.Vora
Bench: S.H.Vora, Rajendra M. Sareen
C/SCA/20280/2022 ORDER DATED: 18/10/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20280 of 2022
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TAPAS GOVIND MANDAL
Versus
STATE OF GUJARAT
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Appearance:
MR CHETAN B RAVAL(2090) for the Petitioner(s) No. 1
MR HEMANT B RAVAL(3491) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR AKASH CHHAYA, AGP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE S.H.VORA
and
HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 18/10/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE S.H.VORA) Learned AGP produces on record communication dated 07.10.2022 before this Court received from Kalupur Police Station, Ahmedabad, whereby it is communicated to the office of the Government Pleader that no detention order has been passed against the petitioner under the PASA Act. The said communication is ordered to be taken on record.
In view of above learned advocate for the petitioner seeks permission to withdraw the present petition at this stage. Permission is granted. The petition stands disposed of as withdrawn.
(S.H.VORA, J) (RAJENDRA M. SAREEN,J) SATISH Page 1 of 1 Downloaded on : Wed Oct 19 00:22:29 IST 2022