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Gujarat High Court

Classic Network Private Limited vs State Of Gujarat & on 17 April, 2015

Bench: Vijay Manohar Sahai, R.P.Dholaria

         C/SCA/6811/2015                                JUDGMENT




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CIVIL APPLICATION NO. 6811 of 2015



FOR APPROVAL AND SIGNATURE:



HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR
SAHAI


and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
==========================================================
1     Whether Reporters of Local Papers may be allowed
      to see the judgment ?

2     To be referred to the Reporter or not ?

3     Whether their Lordships wish to see the fair copy of
      the judgment ?

4     Whether this case involves a substantial question of
      law as to the interpretation of the Constitution of
      India or any order made thereunder ?

==========================================================
            CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
                              Versus
                STATE OF GUJARAT & 1....Respondent(s)
==========================================================
Appearance:
MR KG SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
MR UTKARSH SHARMA, AGP for the Respondent(s) No. 1
==========================================================

          CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
                 VIJAY MANOHAR SAHAI
                 and
                 HONOURABLE MR.JUSTICE R.P.DHOLARIA

                            Date : 17/04/2015


                                 Page 1 of 2
              C/SCA/6811/2015                            JUDGMENT




                               ORAL JUDGMENT

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Learned advocate for the petitioner wants to withdraw this writ petition with liberty to file a fresh writ petition as by mistake, Article 19(1)(g) has been mentioned in the writ petition as well as the same annexures has not been filed by him. Therefore, the writ petition stands dismissed as withdrawn with liberty to file a fresh writ petition. There shall be no order as to costs.

(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) Ashish Tripathi Page 2 of 2