Gujarat High Court
Jigneshbhai Mafatbhai Mali Through ... vs Police Commissioner on 25 March, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/20037/2021 ORDER DATED: 25/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20037 of 2021
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JIGNESHBHAI MAFATBHAI MALI THROUGH KANUBHAI KANCHANBHAI
MALI
Versus
POLICE COMMISSIONER & 2 other(s)
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Appearance:
MR V B MALIK(5071) for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the
Respondent(s) No. 2
DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2
MS MEGHA CHITALIYA, AGP for the Respondent(s) No. 3
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 25/03/2022
ORAL ORDER
Learned advocate Mr. V.B. Malik for the petitioner states at bar that the detention order has been revoked by the concerned authority and accordingly the present petition has become infructuous.
Learned AGP Ms Megha Chitaliya tenders the copy of order of Revocation. The same is taken on record.
In view of the above, the petition is disposed of as having become infructuous. Rule is discharged.
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