Gujarat High Court
Shri Swaminarayan Mandir Kalupur ... vs Hastaful Kelvani Trust And Its Trustees on 22 October, 2020
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/12929/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12929 of 2020
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SHRI SWAMINARAYAN MANDIR KALUPUR AHMEDABAD TRUST
Versus
HASTAFUL KELVANI TRUST AND ITS TRUSTEES
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Appearance:
MR MITUL SHELAT FOR MS DISHA N NANAVATY(2957) for the
Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6
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CORAM: HONOURABLE MR. JUSTICE S.H.VORA
Date : 22/10/2020
ORAL ORDER
Learned advocate Mr.Mitul Shelat appearing for learned advocate Ms.D.N. Nanavaty for the petitioner seeks permission to withdraw this petition with liberty to take appropriate steps/action before the competent authority for the illegal construction in question.
Permission, as sought for, is granted. The petition stands disposed of as withdrawn with above liberty.
It is clarified that this Court has not examined the merits of the present petition at this stage.
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