Gujarat High Court
Heirs Of Rajabhai Vamabhai Bharad - ... vs State Of Gujarat Thro Secretary & on 19 February, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
HEIRS OF RAJABHAI VAMABHAI BHARAD - RAMUBEN RAJABHAI BHARWAD....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY C/SCA/1697/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 1697 of 2013 ================================================================ HEIRS OF RAJABHAI VAMABHAI BHARAD - RAMUBEN RAJABHAI BHARWAD....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY & 1....Respondent(s) ================================================================ Appearance: MS SONAL D VYAS, ADVOCATE for the Petitioner(s) No. 1 MS NISHA M THAKORE, LEARNED ASSISTANT GOVERNMENT PLEADER for the RESPONDENT(s) No. 1 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 19/02/2013 ORAL ORDER
Ms. Sonal D. Vyas, learned advocate for the petitioner, submits that the petitioner does not want to press the matter, therefore, she may be permitted to withdraw the petition.
Permission to withdraw the petition is granted. The petition is disposed of, as withdrawn.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2