Gujarat High Court
T. G. Enterprise vs Union Of India on 28 March, 2018
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/SCA/1875/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1875 of 2018
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T. G. ENTERPRISE
Versus
UNION OF INDIA
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Appearance:
MR NIRAV P SHAH(6475) for the PETITIONER(s) No. 1
MR DEVANG VYAS(2794) for the RESPONDENT(s) No. 1
MR SUDHIR M MEHTA(2058) for the RESPONDENT(s) No. 4
MS SHRUTI S PATHAK(5619) for the RESPONDENT(s) No. 2
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/03/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Parikh, learned Senior Counsel with Shri Shah, learned advocate appearing for petitioner, under instructions, without prejudice to the rights and contentions of the parties, seeks permission to withdraw this petition, with a liberty to file afresh in case of difficulty. Permission as sought for is granted. Matter is disposed of as withdrawn. Notice discharged.
(S.R.BRAHMBHATT, J) (A.G.URAIZEE, J) P.S. JOSHI Page 1 of 1