Gujarat High Court
Ashahi Chemical Industries Pvt Ltd vs Gujarat Industrial Development ... on 14 June, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/14219/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14219 of 2015
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ASHAHI CHEMICAL INDUSTRIES PVT LTD.,....Petitioner(s)
Versus
GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION &
2....Respondent(s)
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Appearance:
MR MB GOHIL, ADVOCATE for the Petitioner(s) No. 1
MR RITURAJ M MEENA, ADVOCATE for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 14/06/2016
ORAL ORDER
Learned advocate Mr.M.B. Gohil for the petitioner places written communication dated 11.06.2016 whereby, the petitioner made a request to withdraw the present petition. The same is ordered to be taken on record.
In light of the said written communication, learned advocate for the petitioner is permitted to withdraw present petition. Hence, the petition stands disposed of as withdrawn. Notice is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jun 15 03:24:01 IST 2016