Gujarat High Court
Umang Vasantlal Shah vs The Gujarat Information Commission on 13 September, 2022
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
C/SCA/11032/2020 ORDER DATED: 13/09/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11032 of 2020
==========================================================
UMANG VASANTLAL SHAH
Versus
THE GUJARAT INFORMATION COMMISSION
==========================================================
Appearance:
PARTY IN PERSON(5000) for the Petitioner(s) No. 1
G H VIRK(7392) for the Respondent(s) No. 1
MR. HJ KARATHIYA(7012) for the Respondent(s) No. 3
NOTICE SERVED for the Respondent(s) No. 2
ULLASH N GOHIL(8357) for the Respondent(s) No. 3
==========================================================
CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 13/09/2022
ORAL ORDER
The petitioner, appearing in person, does not press this petition and seeks permission to withdraw the same.
Permission, as prayed for, is granted. This petition is disposed of as withdrawn. Notice is discharged. No order as to costs.
(NIRZAR S. DESAI,J) Vahid Page 1 of 1 Downloaded on : Wed Sep 14 22:47:01 IST 2022