Gujarat High Court
I K Malek vs High Court Of Gujarat on 28 March, 2012
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 9084 of 2000
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I K MALEK
Versus
HIGH COURT OF GUJARAT
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Appearance:
1. Special Civil Application No. 9084 of 2000
MR SURESH M SHAH for Petitioner No. 1
MR MEHUL S SHAH for Petitioner No. 1
MR PARESH UPADHYAY for Respondent No. 1
LAW OFFICER BRANCH for Respondent No. 1
.......... for Respondent No. 2
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CORAM : THE CHIEF JUSTICE MR. D.S.SINHA
and
MR.JUSTICE B.C.PATEL
Date of Order: 02/04/2002
ORAL ORDER
(Per : THE CHIEF JUSTICE MR. D.S.SINHA) After arguing the petition for considerable time, Mr. Suresh M.Shah, learned counsel appearing for the petitioner prays that the petition may be dismissed as withdrawn,in order to enable the petitioner to approach the State of Gujarat for redressal of the grievance raised herein.
Accordingly, the petition is dismissed as withdrawn. Notice is discharged. The petitioner, if so advised, may approach the State of Gujarat.
(D. S. Sinha, C.J.) (B. C. Patel, J.) parekh