Gujarat High Court
Media Buzz vs Bopal Ghuma Nagarpalika Through Its ... on 19 February, 2020
Author: Sangeeta K. Vishen
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/23342/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 23342 of 2019
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MEDIA BUZZ & 1 other(s)
Versus
BOPAL GHUMA NAGARPALIKA THROUGH ITS CHIEF OFFICER
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Appearance:
MR AJAY S JAGIRDAR(2688) for the Petitioner(s) No. 1
MR.MANAN BHATT(6535) for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 19/02/2020
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)
1. Mr. Ajay Jagirdar, learned advocate for the petitioner, has tendered a communication dated 19.02.2020 sent by the petitioner, wherein the petitioner has shown his desire to withdraw the petition on personal grounds. The said communication is taken on record.
2. In view of the above, Mr. Ajay Jagirdar, learned advocate for the petitioner, under instructions of Mr. Aashit Shah, Proprietor of the petitioner Company, who is present in the court, seeks permission to withdraw the petition. Permission as prayed for is granted. The petition stands disposed of as withdrawn. Notice is Page 1 of 2 Downloaded on : Sun Jun 14 00:09:21 IST 2020 C/SCA/23342/2019 ORDER discharged. Interim relief stands vacated.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) PRAVIN KARUNAN Page 2 of 2 Downloaded on : Sun Jun 14 00:09:21 IST 2020