Gujarat High Court
Kalinath Pandey - Travelling Ticket ... vs Union Of India & 8 on 12 January, 2016
Author: K.J.Thaker
Bench: S.R.Brahmbhatt, K.J.Thaker
C/SCA/16736/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16736 of 2014
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KALINATH PANDEY - TRAVELLING TICKET EXAMINER (TTE)....Petitioner(s)
Versus
UNION OF INDIA & 8....Respondent(s)
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Appearance:
MR MS RAO, ADVOCATE for the Petitioner(s) No. 1
MR HARNISH V DARJI, ADVOCATE for the Respondent(s) No. 8
MR RAMNANDAN SINGH, ADVOCATE for the Respondent(s) No. 2 - 5
MS MEGHA JANI, ADVOCATE for the Respondent(s) No. 6 - 7
RULE NOT RECD BACK for the Respondent(s) No. 9
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 12/01/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.J.THAKER) Learned advocate Mr. M.S. Rao, appearing for the petitioner, under the instructions of his client, seeks permission to withdraw this petition. Permission is granted. This petition stands disposed of as withdrawn. Rule is discharged. Interim relief, if any, stands vacated.
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