Gujarat High Court
Ramjan Hanifbhai Qureshi vs State Of Gujarat & 2 on 31 July, 2015
Author: K.S.Jhaveri
Bench: Ks Jhaveri
R/SCR.A/2626/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 2626 of 2010
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RAMJAN HANIFBHAI QURESHI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR HASHIM QURESHI, ADVOCATE for the Applicant(s) No. 1
MR RC KODEKAR, ADVOCATE for the Respondent(s) No. 3
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
Date : 31/07/2015
ORAL ORDER
After arguing the matter at length, learned counsel Mr. Qureshi appearing on behalf of the applicant seeks permission to withdraw the application with a liberty to produce all relevant materials before the trial Court at the time of trial. Permission as prayed for is granted. The application stands disposed of as withdrawn. Notice is discharged. Interim relief, if any, stands vacated.
(K.S.JHAVERI, J.) Pravin Page 1 of 1