Gujarat High Court
Alembic Employees' Benevolent Fund ... vs State Of Gujarat & 3 on 26 September, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/13842/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13842 of 2009
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ALEMBIC EMPLOYEES' BENEVOLENT FUND TRUST....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MS ANUJA S NANAVATI, ADVOCATE for the Petitioner(s) No. 1
MR. MANAN MEHTA, AGP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2 - 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 26/09/2017
ORAL ORDER
Learned advocate Mr. Bhavesh Choksi on behalf of learned advocate Ms. Anuja Nanavati for the petitioner states that since the possession of the land in question has already been taken by the State Government as back as in the year 2005, the petitioner has instructed him to withdraw the petition. Accordingly, the learned advocate seeks permission to withdraw the petition.
Permission, as prayed for, is granted. The petition stands disposed of as withdrawn. Rule is discharged. Interim orders stand vacated.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 05:45:35 IST 2017