Gujarat High Court
Jaswantkumar Somchand Shah vs State Of Gujarat Through on 14 June, 2013
Author: Harsha Devani
Bench: Harsha Devani
JASWANTKUMAR SOMCHAND SHAHV/SSTATE OF GUJARAT THROUGH SECRETARYY C/SCA/13111/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 13111 of 2012 ================================================================ JASWANTKUMAR SOMCHAND SHAH & 1....Petitioner(s) Versus STATE OF GUJARAT THROUGH SECRETARYY & 5....Respondent(s) ================================================================ Appearance: MR TEJAS P SATTA, ADVOCATE for the Petitioner(s) No. 1 - 2 MS ASMITA PATEL, ASSTT. GOVT PLEADER for the Respondents No. 1 - 3 MR PRANAV S DAVE, ADVOCATE for the Respondent(s) No. 4.1 - 4.7 MR SHIVANG M SHAH, ADVOCATE for the Respondent(s) No. 4.1 - 4.7 NOTICE SERVED BY DS for the Respondent(s) No. 5 - 6 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 14/06/2013 ORAL ORDER
Mr. Tejas Satta, learned advocate for the petitioners, under instructions, seeks permission to withdraw the petition.
Permission, as prayed for, is granted. The petition is disposed of as withdrawn.
(HARSHA DEVANI, J.) parmar* Page 1 of 1