Gujarat High Court
Patel Mansaben Ramnalal vs State Of Gujarat - Through Thedirector ... on 18 July, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/4151/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4151 of 2011
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PATEL MANSABEN RAMNALAL....Petitioner(s)
Versus
STATE OF GUJARAT - THROUGH THEDIRECTOR SOCIAL SECURITY &
3....Respondent(s)
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Appearance:
MR SUNIL K SHAH, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR MANOJ N POPAT, ADVOCATE for the Respondent(s) No. 2
NOTICE NOT RECD BACK for the Respondent(s) No. 1 - 3
NOTICE SERVED for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 18/07/2016
ORAL ORDER
Learned advocate Mr. Sunil Shah for the petitioner seeks permission to withdraw the captioned petition. Learned advocate places on record communication dated 15.07.2016 received from the petitioner instructing him to withdraw the petition which shall remain on record.
Permission as prayed for is granted. The petition stands disposed of as withdrawn.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jul 20 02:58:22 IST 2016