Gujarat High Court
Western Imaginary Transcon Private ... vs Surat Municipal Corporation Through ... on 26 October, 2023
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/SCA/13274/2023 ORDER DATED: 26/10/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13274 of 2023
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WESTERN IMAGINARY TRANSCON PRIVATE LIMITED
Versus
SURAT MUNICIPAL CORPORATION THROUGH MUNICIPAL
COMMISSIONER
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Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE WITH MR PRIYAM M
SHAH(12095) for the Petitioner(s) No. 1,2
MR KAUSHAL D PANDYA(2905) for the Respondent(s) No. 1,2
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
SUNITA AGARWAL
and
HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
Date : 26/10/2023
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) Mr.Shalin Mehta, senior counsel assisted by Mr.Priyam Shah, learned counsel for the petitioners, passes on written instructions given by the petitioners to the counsel appearing on their behalf to withdraw the writ petition. The copy of the said note is taken on record.
In view of the above, the writ petition is dismissed as withdrawn.
Interim order if any, stands discharged.
Sd/-
(SUNITA AGARWAL, CJ ) Sd/-
(ANIRUDDHA P. MAYEE, J.) ABHISHEK Page 1 of 1 Downloaded on : Thu Oct 26 20:49:52 IST 2023