Gujarat High Court
Seventh-Day Adventist Higher ... vs State Of Gujarat on 1 September, 2020
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
C/SCA/10306/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10306 of 2020
==========================================================
SEVENTH-DAY ADVENTIST HIGHER SECONDARY SCHOOL
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR NIKUNT K RAVAL(5558) for the Petitioner(s) No. 1
MR JAYNEEL PARIKH, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 01/09/2020
ORAL ORDER
Heard Mr. Nikunt Raval, learned advocate for the petitioner through video conference.
Mr. Raval, learned advocate for the petitioner stated that the petition with similar grievance has already been filed and registered. The co-ordinate Bench of this court has issued notice in the said matter. It is stated that the present petition has been inadvertently registered.
In view of the aforesaid, Mr. Raval, learned advocate for the petitioner, seeks permission to withdraw the present petition.
Permission, as prayed for, is granted. The present petition is disposed of as withdrawn.
(SANGEETA K. VISHEN,J) BINOY/RAVI P. PATEL Page 1 of 1 Downloaded on : Tue Sep 01 23:52:54 IST 2020