Gujarat High Court
Mahendra Purshottam Gajjar vs Arvind Agrawal - Ias & 4....Opponents on 31 March, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/MCA/1048/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1048 of 2016
In
SPECIAL CIVIL APPLICATION NO. 9379 of 2013
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MAHENDRA PURSHOTTAM GAJJAR....Applicant
Versus
ARVIND AGRAWAL - IAS & 4....Opponents
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Appearance:
MR VAIBHAV A VYAS, ADVOCATE for the Applicant
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 31/03/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Vaibhav A. Vyas, learned advocate appearing for the applicant seeks permission to withdraw this petition with a view to take out appropriate proceedings under law for the grievances mentioned in the petition. Permission as sought for is granted. Matter is dismissed as withdrawn. The withdrawal of this petition may not have any impediment in the way of applicant in seeking the remedy under law.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 01 01:49:45 IST 2016 C/MCA/1048/2016 ORDER (A.G.URAIZEE,J) pallav Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 01 01:49:45 IST 2016