Gujarat High Court
Mitesh H Shah vs Idar Nagarpalika on 25 May, 2015
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/SCA/8748/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8748 of 2015
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MITESH H SHAH....Petitioner(s)
Versus
IDAR NAGARPALIKA....Respondent(s)
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Appearance:
MR DA SANKHESARA, ADVOCATE for the Petitioner(s) No. 1
DIVYESH D BAIS, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 25/05/2015
ORAL ORDER
1. Learned advocate Mr.D.A.Sankhesara for the petitioner wants to withdraw the present petition under the written instructions from the petitioner. The said letter is taken on record.
2. Permission as prayed for is granted. Petition stands disposed of as withdrawn.
3. Office is hereby directed to accept Vakalatnama of learned advocate Mr.Divyesh Bais for respondent No.2.
(R.P.DHOLARIA,J.) ANKIT Page 1 of 1