Gujarat High Court
Bharatsinh Bhavarsinh Rajpurohit vs The Bardoli Nagar Palika on 21 January, 2020
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/22249/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22249 of 2019
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BHARATSINH BHAVARSINH RAJPUROHIT
Versus
THE BARDOLI NAGAR PALIKA
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Appearance:
MR PRASHANT G. DESAI FOR MR MOHSINALI SAIYED(7228) for the Petitioner(s) No. 1,2,3,4,5,6,7
for the Respondent(s) No. 3
MR KAUSHAL D PANDYA(2905) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/01/2020
ORAL ORDER
Mr. Prashant G. Desai, learned senior counsel, under the instructions of the petitioner No.1 - Bharatsinh Bhavarsinh Rajpurohit, who is present before this Court, states that as the matter of putting wall is settled at the political level, the petitioners seek permission to withdraw the petition with a liberty to revive in case of difficulty.
Permission is granted with a liberty to revive in case of difficulty. The petition stands disposed of as withdrawn. Notice is discharged.
Connected Civil Application, if any, stands disposed of.
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