Gujarat High Court
The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 6 October, 2021
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/4060/2021 ORDER DATED: 06/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4060 of 2021
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THE BOPAL (SHOBHAN) CO. OP. HSG. SOC. LTD. DIVISION 4 THROUGH
MEMBERS
Versus
STATE OF GUJARAT
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Appearance:
DHARA P BHATT(7530) for the Petitioner(s) No. 1,2,3,4,5,6
MR. PARTH H BHATT(6381) for the Petitioner(s) No. 1,2,3,4,5,6
DHRURAJ M RANA(7939) for the Respondent(s) No.
10,12,13,14,15,5,6,7,8,9
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 11,4
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2,3
MR DHAVAL M BAROT(2723) for the Respondent(s) No.
16,17,18,19,20,21,22,23,24,25,26,27
CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 06/10/2021
ORAL ORDER
1. Heard, learned Senior Advocate Mr. P.K. Jani assisted by learned Advocate Mr. Parth Bhatt for the petitioners, learned Senior Advocate Mr. R.S. Sanjanwala assisted by learned Advocate Mr. Dhruvraj M. Rana for Respondent Nos. 5 to 10 and 12 to 15 and learned Advocate Mr. Dhaval M. Barot for Respondent Nos. 16 to 27.
2. Learned Senior Advocate Mr. Jani, under the Page 1 of 2 Downloaded on : Thu Oct 07 15:04:50 IST 2021 C/SCA/4060/2021 ORDER DATED: 06/10/2021 instructions, as observed in the order dated 30 th September, 2021, seeks permission to withdraw this petition as the petitioners have already preferred Special Civil Application No. 14968 of 2021 challenging the order passed by the Revisional Authority.
3. In view of the above statement, this petition is disposed as withdrawn, at this stage. Notice is discharged. Interim relief stands vacated.
(BHARGAV D. KARIA, J) UMESH/-
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