Gujarat High Court
The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 12 October, 2021
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/15849/2020 ORDER DATED: 12/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15849 of 2020
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THE BOPAL (SHOBHAN) CO. OP. HSG. SOC. LTD. DIVISION-5
Versus
STATE OF GUJARAT
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Appearance:
MR PRAKASH JANI, SENIOR ADVOCATE WITH DHARA P BHATT(7530)
for the Petitioner(s) No. 1,2,3,4,5,6
MR. PARTH H BHATT(6381) for the Petitioner(s) No. 1,2,3,4,5,6
DHRURAJ M RANA(7939) for the Respondent(s) No.
10,12,13,14,15,5,6,7,8,9
MR DHAVAL M BAROT(2723) for the Respondent(s) No.
16,17,18,19,20,21,22,23,24,25,26,27
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4
NOTICE UNSERVED(8) for the Respondent(s) No. 11
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 12/10/2021
ORAL ORDER
Heard learned Senior Advocate Mr.Prakash Jani assisted by learned advocate Mr.Parth Bhatt for the petitioners, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent - State, learned advocate Mr.Dhruraj Rana and learned advocate Mr.Dhaval Barot for the concerned respondents.
Learned Senior Advocate Mr.Jani for the petitioners, under instructions, seeks permission to withdraw this petition as the same has become infructuous in view of the order dated 6th October, 2021 passed by the Revisional Authority.
Page 1 of 2 Downloaded on : Thu Oct 14 02:08:27 IST 2021C/SCA/15849/2020 ORDER DATED: 12/10/2021 Permission is granted. The petition is accordingly disposed of as withdrawn at this stage having become infructuous. Interim relief granted earlier stands vacated. Notice is discharged.
(BHARGAV D. KARIA, J) dolly Page 2 of 2 Downloaded on : Thu Oct 14 02:08:27 IST 2021