Gujarat High Court
Haroon Yusufbhai Kadiwala vs Director General Of Police & on 23 September, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/14411/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14411 of 2011
==========================================================
HAROON YUSUFBHAI KADIWALA....Petitioner(s)
Versus
DIRECTOR GENERAL OF POLICE & 1....Respondent(s)
==========================================================
Appearance:
(MR MUKUL SINHA), ADVOCATE for the Petitioner(s) No. 1
MS UTPALA S BORA, ADVOCATE for the Petitioner(s) No. 1
MR NIRAJ ASHAR, ASSISTANT GOVERNMENT PLEADER for the
RESPONDENT(s) No. 1-2
==========================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 23/09/2016
ORAL ORDER
The Registry has put up a submission dated 22.09.2016 indicating that Ms.Utpala S. Bora, learned advocate for the petitioner, has addressed a communication dated 27.07.2016 to the Registrar of this Court indicating that she would like to withdraw the petition.
Perused the Note dated 27.07.2016 by the learned advocate, who is present in the Court today and Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Sep 24 00:15:21 IST 2016 C/SCA/14411/2011 ORDER reiterates her request for permission to withdraw the petition.
In view of the above, permission to withdraw the petition is granted. The petition is disposed of, as withdrawn. Rule is discharged. The interim relief stands vacated.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Sep 24 00:15:21 IST 2016