Gujarat High Court
Kuljeet Dharampal Chaddha vs Ahmedabad Municipal Corporation & on 7 September, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/16242/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16242 of 2017
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KULJEET DHARAMPAL CHADDHA....Petitioner(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION & 1....Respondent(s)
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Appearance:
MR ANKUR Y OZA, ADVOCATE for the Petitioner(s) No. 1
PRERAK P OZA, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 07/09/2017
ORAL ORDER
Learned Advocate Shri Ankur Y. Oza for the petitioner after arguing for some time seeks permission to withdraw the present petition without prejudice to the rights and contentions stating that the Civil Suit is pending before the learned City Civil and Sessions Court.
Permission granted. The present petition stands disposed of as withdrawn.
(RAJESH H.SHUKLA, J.) JNW Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Sep 10 07:00:56 IST 2017