Gujarat High Court
Mehsana District Cooperative Milk ... vs The Registrar, Cooperative Societies on 2 August, 2021
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/3416/2020 ORDER DATED: 02/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 3416 of 2020
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MEHSANA DISTRICT COOPERATIVE MILK PRODUCERS UNION LIMITED
Versus
THE REGISTRAR, COOPERATIVE SOCIETIES
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Appearance:
MR ASHISH H SHAH(2142) for the Petitioner(s) No. 1
MS DIVYANGNA JHALA, AGP (1) for the Respondent(s) No. 1
SHIVANG P JANI(8285) for the Respondent(s) No. 2,3,4,5,6,7
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 02/08/2021
ORAL ORDER
The petition comes up on board along with office submission inter alia contending that Note dated 17th July, 2021 filed by learned advocate for the petitioner addressed to the Registrar of this Court, in which learned advocate has stated about instructions received from the petitioner to withdraw the petition.
2. When the petition came up on board today, learned advocate, on the basis of the said Note and the instructions of the petitioner, seeks permission to withdraw the petition.
3. The prayer as prayed for is granted. Petition stands disposed of as withdrawn. Notice is discharged. Interim relief is vacated.
The aforementioned Note dated 17th July, 2021 together with letter dated 10th July, 2021 issued by the petitioner to learned advocate shall remain on record of the petition.
(N.V.ANJARIA, J) ANUP Page 1 of 1 Downloaded on : Tue Aug 03 00:59:39 IST 2021