Gujarat High Court
State Of Gujarat Thro Secretary & 2 vs Bhupendra Vallabhdas Chudasama & on 23 June, 2016
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/5143/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5143 of 2016
In MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 1021 of 2016
In LETTERS PATENT APPEAL NO. 981 of 2015
In SPECIAL CIVIL APPLICATION NO. 7173 of 2012
With
MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 1021 of 2016
In
LETTERS PATENT APPEAL NO. 981 of 2015
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STATE OF GUJARAT THRO SECRETARY & 2....Applicant(s)
Versus
BHUPENDRA VALLABHDAS CHUDASAMA & 1....Respondent(s)
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Appearance:
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 3
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 23/06/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Learned AGP Mr. Jayswal, seeks permission for withdrawal Civil Application in view of letter dated 16.05.2016 addressed to the Government Pleader, which is taken on record. Permission is granted. Civil Application stands dismissed as withdrawn. Consequently, Misc. Civil Application (Stamp) No.1021 of 2016 stands dismissed.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jun 28 01:52:34 IST 2016