Gujarat High Court
Khambhatwala Vivekbhi Bharatbhai vs State Of Gujarat on 23 July, 2024
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
NEUTRAL CITATION
C/SCA/7650/2016 ORDER DATED: 23/07/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7650 of 2016
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KHAMBHATWALA VIVEKBHI BHARATBHAI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MS. ADITI S RAOL(8128) for the Petitioner(s) No. 1
MS. NIDHI VYAS, AGP for the Respondent(s) No. 1
MR MEHUL SHARAD SHAH(773) for the Respondent(s) No. 4
RULE SERVED BY DS for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 23/07/2024
ORAL ORDER
Ms. Aditi S. Raol, learned advocate appearing for the petitioner, upon written instructions received from the petitioner herein dated 11.07.2024, seeks permission to withdraw the present Petition. The said communication dated 11.07.2024 is taken on record.
Permission, as prayed for, to withdraw the present Petition, is granted.
The Petition stands disposed of, as withdrawn.
Page 1 of 2 Downloaded on : Tue Jul 23 21:09:33 IST 2024NEUTRAL CITATION C/SCA/7650/2016 ORDER DATED: 23/07/2024 undefined Interim relief, if any, stands vacated. Civil Application, pending, if any, also stands disposed of.
(VAIBHAVI D. NANAVATI,J) Pradhyuman Page 2 of 2 Downloaded on : Tue Jul 23 21:09:33 IST 2024