Gujarat High Court
Pathik Bhupendrabhai Shah & 5 vs State Of Gujarat & on 21 September, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/1209/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1209 of 2017
=======================================================
PATHIK BHUPENDRABHAI SHAH & 5....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
=======================================================
Appearance:
MR NANDIS CHUDGAR NANAVATI ASSOCIATES, ADVOCATE for the
Petitioner(s) No. 1 6
MS MANISHA L SHAH, Sr. Counsel & GOVERNMENT PLEADER
with MR BHARGAV PANDYA AGP for the Respondent(s) No.12
=======================================================
CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 21/09/2017
ORAL ORDER
When the matter is called out, learned advocate, Shri Nandish Chudgar for the petitioner does not press this petition without prejudice to the rights and contentions in view of the amendment in main Act i.e. Cigarettes and Other Tabacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution), Act, 2003. The present petition stands disposed of as not pressed. Notice is discharged.
(RAJESH H.SHUKLA, J.) Gautam Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Sep 21 23:21:20 IST 2017