Gujarat High Court
M/S Esteem Industries Inc vs State Of Gujarat on 14 June, 2022
Author: Aravind Kumar
Bench: Aravind Kumar, Ashutosh J. Shastri
C/SCA/6024/2020 ORDER DATED: 14/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6024 of 2020
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M/S ESTEEM INDUSTRIES INC.
Versus
STATE OF GUJARAT
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Appearance:
MR BHUVNESH GAHLOT(10286) for the Petitioner(s) No. 1
MR VISHVESH A PUJARA(10736) for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1,2
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
ARAVIND KUMAR
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 14/06/2022
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR) A note dated 08.06.2022 has been filed by learned advocate appearing for retiring from the case on the ground that the petitioner is inappropriately conducting himself towards them. Hence, a communication has been sent to the petitioner on 18.04.2022 by Registered Acknowledgment Due. As per the postal track, the said postal Article has been delivered on 22.04.2022 at 4.40 p.m. Hence, there is due service of notice on the petitioner.
Petitioner called out. None appears. We do not see any good ground to deny the prayer sought for in the note for Page 1 of 2 Downloaded on : Sat Dec 24 18:47:27 IST 2022 C/SCA/6024/2020 ORDER DATED: 14/06/2022 withdrawal. Hence, we permit the learned advocates appearing for the petitioner to withdraw their appearance .
Hence, the petitioner called out. None appears. Petition stands dismissed for non prosecution.
(ARAVIND KUMAR, C.J.) (ASHUTOSH J. SHASTRI, J.) DHARMENDRA KUMAR Page 2 of 2 Downloaded on : Sat Dec 24 18:47:27 IST 2022