Gujarat High Court
Robin Imanuel Macwan (Christian) vs The Secretary, Pasa/Nsa Advisory Borad on 23 June, 2022
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/11048/2022 ORDER DATED: 23/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11048 of 2022
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ROBIN IMANUEL MACWAN (CHRISTIAN)
Versus
THE SECRETARY, PASA/NSA ADVISORY BORAD
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Appearance:
MR NISHIT ACHARYA FOR MR HARSH M SURTI(3907) for the Petitioner(s)
No. 1
MR. KALRAV R PATEL(7041) for the Petitioner(s) No. 1
MR SHAHIL TRIVEDI AGP for the Respondent(s) No. 1,2,3,4
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CORAM:HONOURABLE MR. JUSTICE S.H.VORA
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 23/06/2022
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE NISHA M. THAKORE) Learned AGP Mr. Trivedi makes a statement at bar that the detention authority has revoked the order of detention and therefore, the present petition has become infructuous.
Accordingly, present petition stands disposed of as having become infructuous.
(S.H.VORA, J) (NISHA M. THAKORE,J) sompura Page 1 of 1 Downloaded on : Thu Jun 23 21:33:10 IST 2022