Gujarat High Court
Chetnaben Chunilal Patel vs State Of Gujarat & 3 on 12 August, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/CA/6953/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 6953 of 2016
In SPECIAL CIVIL APPLICATION NO. 5020 of 2011
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CHETNABEN CHUNILAL PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR AMIT PRAJAPATI FOR MR PS CHAMPANERI, ADVOCATE for the
Applicant(s) No. 1
MR NIRAJ ASHAR, ASSISTANT GOVERNMENT PLEADER for the
RESPONDENT(s) No. 1
MR MP PRAJAPATI, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 12/08/2016
ORAL ORDER
Mr.Amit Prajapati, learned advocate for Mr.P.S. Champaneri, learned advocate for the applicant, prays for permission to withdraw the application.
Permission to withdraw the application is granted. The application is disposed of, as withdrawn.
(SMT. ABHILASHA KUMARI, J.) piyush Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 13 04:35:00 IST 2016