Gujarat High Court
B K Patel vs State Of Gujarat & 2 on 18 July, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/CA/6003/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 6003 of 2016
In SPECIAL CIVIL APPLICATION NO. 388 of 2014
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B K PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR Y J PATEL, ADVOCATE for the Applicant(s) No. 1
MS SNUSHA JOSHI, ASSISTANT GOVERNMENT PLEADER for the
RESPONDENT(s) No. 1
MR MEHUL S SHAH, ADVOCATE for the Respondent(s) No. 3
LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 18/07/2016
ORAL ORDER
1. This application has been preferred by the applicant (original petitioner) with a prayer to permit him to withdraw Special Civil Application No.388 of 2014, in view of the judgment of the Supreme Court in the case of All India Judges Assn. & others V. Union of India & Ors. with Gujarat State Judicial Department ClassIII, Employees' Federation & Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jul 20 02:24:21 IST 2016 C/CA/6003/2016 ORDER another v. State of Gujarat & Ors. reported in AIR 2015 SC 2731.
2. In view of the prayer made in the application, the following order is passed:
The applicant is permitted to withdraw Special Civil Application No.388 of 2014 as per the separate order that shall be passed in the main petition.
3. The present application stands disposed of.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 20 02:24:21 IST 2016