Gujarat High Court
Rameshji Amarsinh Thakor Through ... vs State Of Gujarat & 2 on 25 May, 2017
Author: B.N. Karia
Bench: B.N. Karia
R/SCR.A/3877/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 3877 of 2017
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RAMESHJI AMARSINH THAKOR THROUGH SANGARBEN RAMESHJI
THAKOR....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MITTAL N PATEL, ADVOCATE for the Applicant(s) No. 1
MR. L.B. DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 25/05/2017
ORAL ORDER
The learned advocate appearing on behalf of the applicant, seeks permission to withdraw the present application. Permission as asked for is granted.
Present application is disposed of as withdrawn.
(B.N. KARIA, J.) Nabila Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Aug 17 15:58:23 IST 2017