Gujarat High Court
Trinity Freight Forwarders vs Union Of India on 18 July, 2018
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/10911/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10911 of 2018
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TRINITY FREIGHT FORWARDERS
Versus
UNION OF INDIA
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Appearance:
MR VIMAL JHA, ADVOCATE for SUDHANSHU A JHA(8345) for the
PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 18/07/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. Vimal Jha, learned advocate for the petitioner, under instructions, seeks permission to withdraw the petition with a view to file appropriate proceedings before the appropriate forum.
Permission, as prayed for, is granted. The petition is disposed of as withdrawn.
(HARSHA DEVANI, J) (A. S. SUPEHIA, J) Z.G. SHAIKH Page 1 of 1