Gujarat High Court
Sunil Sureshbhai Abhade Thro Brother ... vs State 0F Gujarat Thro on 13 February, 2013
Author: A.J.Desai
Bench: A.J.Desai
SUNIL SURESHBHAI ABHADE THRO BROTHER HEMANT SURESHBHAI....Petitioner(s)V/SSTATE 0F GUJARAT THRO SECRETARY (SPECIAL) C/SCA/105/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 105 of 2013 ================================================================ SUNIL SURESHBHAI ABHADE THRO BROTHER HEMANT SURESHBHAI....Petitioner Versus STATE 0F GUJARAT THRO SECRETARY (SPECIAL) & 2....Respondents ================================================================ Appearance: MS SUBHADRA G PATEL, ADVOCATE for the Petitioner. MR ALPESH BHATT, AGP for the Respondent No.3. RULE SERVED BY DS for the Respondent Nos.1 2. ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 13/02/2013 ORAL ORDER
1. Ms.Subhadra Patel, learned advocate appearing for the petitioner states that the detention order dated 06.12.2012, impugned in the present petition, has been revoked by the Home Department and, therefore, the petition does not survive.
2. In view of the above statement made by the learned advocate appearing on behalf of the petitioner, the present petition is disposed of as having become infructuous. Rule is discharged.
[A.J. DESAI, J.] *dipti Page 2 of 2