Gujarat High Court
Gujarat State Khadi And Village ... vs Halpati Seva Sangh on 12 September, 2023
Author: Ashutosh Shastri
Bench: Ashutosh Shastri
NEUTRAL CITATION
C/CA/1200/2023 ORDER DATED: 12/09/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 1200 of 2023
In
F/FIRST APPEAL NO. 15626 of 2023
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GUJARAT STATE KHADI AND VILLAGE INDUSTRIES BOARD
Versus
HALPATI SEVA SANGH
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Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1
for the Respondent(s) No.
1,10,11,12,13,14,15,16,2,3,4,5,6,7,8,9
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CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
and
HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 12/09/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI) When the matter is taken up for hearing, learned advocate, Mr. Munshaw has requested the Court to permit the applicant to submit an application for condonation of delay with better particulars with all necessary correspondences attached with it and as such, permission to withdraw the present application is granted. Accordingly, the present application stands disposed of as withdrawn with a liberty to file fresh application for the same cause with better particulars.
(ASHUTOSH SHASTRI, J.) (DIVYESH A. JOSHI, J.) Gautam Page 1 of 1 Downloaded on : Sat Sep 16 16:51:49 IST 2023