Gujarat High Court
Raju Chandubhai Gohil Thro Mother ... vs State Of Gujrat Through The on 17 January, 2013
Author: A.J.Desai
Bench: A.J.Desai
RAJU CHANDUBHAI GOHIL THRO MOTHER SAVITABEN C GOHIL....Petitioner(s)V/SSTATE OF GUJRAT THROUGH THE DEPUTY SECRETARY C/SCA/16018/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16018 of 2012 ================================================================ RAJU CHANDUBHAI GOHIL THRO MOTHER SAVITABEN C GOHIL....Petitioner(s) Versus STATE OF GUJRAT THROUGH THE DEPUTY SECRETARY & 2....Respondent(s) ================================================================ Appearance: MS KRISHNA U MISHRA, ADVOCATE for the Petitioner(s) No. 1 MRS. HANSA PUNANI, AGP for the Respondent(s) No. 1 , 3 RULE SERVED BY DS for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 17/01/2013 ORAL ORDER
As per the instructions, learned AGP, Ms.Krishna U.Mishra, learned advocate for the petitioner, states that the impugned detention order has been revoked by the State of Gujarat and therefore, the petition may be disposed of as having become infructuous.
In view of the statement made by the learned advocate for the petitioner, the petition stands disposed of as having become infructuous. Rule is discharged.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2