Gujarat High Court
K M Kotak vs The State Of Gujrat & on 20 June, 2014
Author: M.R. Shah
Bench: M.R. Shah
C/SCA/21337/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21337 of 2005
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K M KOTAK....Petitioner(s)
Versus
THE STATE OF GUJRAT & 1....Respondent(s)
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Appearance:
MS KHYATI P HATHI, ADVOCATE for the Petitioner(s) No. 1
MS NISHA THAKOR, ASSTT. GOVERNMENT PLEADER for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
Date : 20/06/2014
ORAL ORDER
Ms. Khyati Hathi, learned advocate appearing on behalf of the petitioner, under the instructions from her client seeks permission to withdraw the present petition.
Permission is, accordingly, granted. Present petition is dismissed as withdrawn. Rule is discharged. Adinterim relief, if any, granted earlier stands vacated forthwith. No costs.
(M.R. SHAH, J.) Ajay Page 1 of 1