Gujarat High Court
Cable Operator Association Of Gujarat vs Union Of India on 20 August, 2025
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/SCA/14128/2013 ORDER DATED: 20/08/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14128 of 2013
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CABLE OPERATOR ASSOCIATION OF GUJARAT
Versus
UNION OF INDIA & ORS.
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Appearance:
MR.VIVEK BAROT and MR.VEDANT SUMANT FOR MR SP
MAJMUDAR(3456) for the Petitioner(s) No. 1
MS.HETAL PATEL, ASST.GOVERNMENT PLEADER for the
Respondent(s) No. 3,4,5,6,7
MR ANIL H SONI(2793) for the Respondent(s) No. 10
MR HARNISH V DARJI(3705) for the Respondent(s) No. 1,2
MR YATIN SONI(868) for the Respondent(s) No. 8
RULE SERVED for the Respondent(s) No. 11,9
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
SUNITA AGARWAL
and
HONOURABLE MR.JUSTICE D.N.RAY
Date : 20/08/2025
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) Mr.Vivek Barot, the learned advocate holding brief of. Mr. S.P. Majmudar, the learned advocate for the petitioner would submit that the petitioner has instructed the learned advocate to withdraw the present petition. An affidavit of the petitioner has been filed in the Court to demonstrate that the petitioner wants to withdraw the present petition.
In view of the above, the writ petition is dismissed as withdrawn. Interim order, if any, stands discharged.
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