Gujarat High Court
Popsingh @ Pappu Navalsinh Parihar ... vs State Of Gujarat on 24 March, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/19238/2021 ORDER DATED: 24/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19238 of 2021
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POPSINGH @ PAPPU NAVALSINH PARIHAR THROUGH HIS SON
HARENDRA POPSINGH @ PAPPU NAVALSINH PARIHAR
Versus
STATE OF GUJARAT
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Appearance:
MR. NIPUL H GONDALIA(6894) for the Petitioner(s) No. 1
MS MEGHA CHITALIYA, AGP for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 24/03/2022
ORAL ORDER
Learned advocate Mr. N.H. Gondalia for the petitioner states that the order impugned in the petition is revoked by the authority and the petition does not survive. Learned AGP Ms Megha Chitaliya has tendered the copy of order of Revocation. Hence, the petition is disposed of accordingly as having become infructuous. Rule is discharged.
This Court has not entered into any merits of the matter.
(A. C. JOSHI,J) KUMAR ALOK / S.A. Matters. 28 Page 1 of 1 Downloaded on : Sat Mar 26 23:41:01 IST 2022