Gujarat High Court
Govindbhai Popatbhai & 4 vs Ahmedabad Municipal Corporation & 3 on 30 August, 2016
Author: Mohinder Pal
Bench: Mohinder Pal
C/SCA/9757/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9757 of 2008
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GOVINDBHAI POPATBHAI & 4....Petitioner(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION & 3....Respondent(s)
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Appearance:
MR SHIRISH JOSHI, ADVOCATE for the Petitioner(s) No. 1 - 5
MR TEJAS K MOTWANI AGP for the Respondent(s) No. 2
MR GAURAV K MEHTA, ADVOCATE for the Respondent(s) No. 3 - 4
MR HIMANSHU K PATEL, ADVOCATE for the Respondent(s) No. 1
MR SATYAM Y CHHAYA, ADVOCATE for the Respondent(s) No. 1
MS ASHLESHA M PATEL, ADVOCATE for the Respondent(s) No. 3 - 4
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 30/08/2016
ORAL ORDER
Mr. Shirish Joshi learned advocate states that he has no further instructions to appear in the matter and he has informed his client on telephone, despite that, his client has expressed his desire that Mr. Shirish Joshi should not appear in this matter, hence, Mr. Shirish Joshi learned advocate has withdrawn his appearance. Since the petitioner has not made any alternative arrangement nor he himself present in the Court, it appears that the petitioner is no more interested in pursuing the matter. Hence, this petition is dismissed for default.
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