Gujarat High Court
Chaudhary Babubhai Malabhai vs Election Officer on 8 October, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/12242/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12242 of 2020
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CHAUDHARY BABUBHAI MALABHAI
Versus
ELECTION OFFICER
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Appearance:
JAY B TRIVEDI(7474) for the Petitioner(s) No. 1
MR KM ANTANI, ASST GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 08/10/2020
ORAL ORDER
Heard Mr. Jay Trivedi, learned advocate for the petitioner and Mr. K.M. Antani, learned AGP appearing for the respondent State.
Mr. Trivedi, learned advocate for the petitioner states that he has received written instructions to withdraw this petition as the election has gone uncontested. Accordingly, permission to withdraw the present petition as prayed for is granted. Petition stands disposed of as having been withdrawn. Rule /Notice if any stands discharged.
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