Gujarat High Court
Gayatri D/O Ramsunder Dubey vs Army Welfare Education Society(Awes) on 2 March, 2026
NEUTRAL CITATION
C/SCA/22877/2017 ORDER DATED: 02/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22877 of 2017
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GAYATRI D/O RAMSUNDER DUBEY
Versus
ARMY WELFARE EDUCATION SOCIETY(AWES) & ORS.
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Appearance:
MR DG CHAUHAN(218) for the Petitioner(s) No. 1
RONAK D CHAUHAN(7709) for the Petitioner(s) No. 1
MR YOGEN N PANDYA(5766) for the Respondent(s) No. 1,2,3,4
RULE SERVED for the Respondent(s) No. 5
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 02/03/2026
ORAL ORDER
1. After arguing for some time, Mr. D. G. Chauhan, learned Advocate for the petitioner, under the instructions of his client, does not press the present petition with a view to avail other alternative remedies in regard to seeking relief as prayed in this petition.
2. Per contra, Mr. Yogen N. Pandya, learned Advocate for the respondents, has no objection against such request.
3. Permission as sought for is granted.
4. It is made clear that this Court has neither gone into nor examined the merits of the case.
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NEUTRAL CITATION C/SCA/22877/2017 ORDER DATED: 02/03/2026 undefined
5. Accordingly, the present petition stands disposed of as withdrawn.
Rule discharged. No order as to costs. Interim relief, if any, stands vacated forthwith.
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