Gujarat High Court
Mukesh Ravishankar Dave vs State Of Gujarat on 28 April, 2022
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/12451/2020 ORDER DATED: 28/04/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12451 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 14447 of 2020
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MUKESH RAVISHANKAR DAVE
Versus
STATE OF GUJARAT
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Appearance:
MR. KULDEEP D VAIDYA(7045) for the Petitioner(s) No.
1,10,11,12,2,3,4,5,6,7,8,9
MR VC VAGHELA(1720) for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 28/04/2022
ORAL ORDER
1.Heard learned advocate Mr. Kuldeep D. Vaidya for the petitioners, learned Assistant Government Pleader Mr. Trupesh Kathiriya for the respondent-State and learned advocate Mr. V.C.Vaghela for respondent No.2.
2.Learned advocate Mr. Vaidya, under instructions from the petitioners, seeks permission to withdraw these petitions so as to approach the Administrator for respondent No.2-Marketing Committee who was appointed during the pendency of these petitions.
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3.The petitioners are permitted to file appropriate representation before the Administrator raising all the contentions which are raised in these petitions.
4.Without entering into the merits of the matter, the petitions are disposed of as withdrawn at this stage. Notice is discharged. Ad interim relief granted earlier stands vacated.
(BHARGAV D. KARIA, J) JYOTI V. JANI Page 2 of 2 Downloaded on : Fri Apr 29 21:36:13 IST 2022