Gujarat High Court
Jayshriben W/O Vijaybhai Patel Through ... vs Police Commissioner on 24 March, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/19406/2021 ORDER DATED: 24/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19406 of 2021
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JAYSHRIBEN W/O VIJAYBHAI PATEL THROUGH VIJAYBHAI KANUBHAI
PATEL
Versus
POLICE COMMISSIONER
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Appearance:
MR CHIRAG H PAREKH(5249) for the Petitioner(s) No. 1
MS. MEGHA CHITALIA, AGP for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 24/03/2022
ORAL ORDER
Learned advocate Mr. Chirag H. Parekh for the petitioner states at bar that the detention order has been revoked by the concerned authority and accordingly the present petition has become infructuous.
Learned AGP Ms Megha Chitaliya tenders the copy of order of Revocation. The same is taken on record.
In view of the above, the petition is disposed of as having become infructuous. Rule is discharged.
(A. C. JOSHI,J) 25 / J.N.W Page 1 of 1 Downloaded on : Sat Mar 26 23:41:37 IST 2022