Gujarat High Court
Qatar Chemical And Petrochemical ... vs State Of Gujarat & on 11 January, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/30687/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
30687 of 2017
In CRIMINAL MISC.APPLICATION NO. 25244 of 2017
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QATAR CHEMICAL AND PETROCHEMICAL MARKETING AND
DISTRIBUTION COMPANY (MUNTAJAT) QJSC....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
J SAGAR ASSOCIATES, ADVOCATE for the Applicant(s) No. 1
MR ANKIT B PANDYA, ADVOCATE for the Respondent(s) No. 2
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 11/01/2018
ORAL ORDER
Learned advocate appearing on behalf of the applicant seeks permission to withdraw the present application.
Permission as prayed for is granted. The present application is disposed of as withdrawn.
(S.H.VORA, J.) Tausif Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jan 11 23:42:53 IST 2018