Gujarat High Court
Karl Marx General Labour Union - Thro' ... vs State Of Gujarat & on 5 February, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
KARL MARX GENERAL LABOUR UNION - THRO' SECRETARY/AUTHO.SIGN.....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/142/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 142 of 2013 ================================================================ KARL MARX GENERAL LABOUR UNION - THRO' SECRETARY/AUTHO.SIGN.....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: MR NAYAN D PAREKH, ADVOCATE for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 05/02/2013 ORAL ORDER
1. Mr. Parekh, learned advocate for the petitioner submitted that petitioner will restrict the time of fast and will inform exact time for which the fast would continue and appropriate fresh application for the said purpose will be submitted to the competent authority giving relevant details about the exact location where the proposed Dharna is to take place and number of person who will participate, exact time of starting and ending of the fast and such other relevant details and when said application is submitted, same may be considered by the competent authority in accordance with law and this petition is not pressed at this stage.
2. In view of the said submission by learned advocate for the petitioner, present petition is disposed of as withdrawn.
3. It would be open to the petitioner to make fresh application and withdrawal of present petition will not stand in way of the petitioner in making other application or for the competent authority to consider the same in accordance with law.
(K.M.THAKER, J.) suresh 2