Gujarat High Court
Mukeshbhai Bhudarbhai Patel vs Bopal Gram Panchayat & 4 on 14 September, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/12741/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12741 of 2006
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MUKESHBHAI BHUDARBHAI PATEL....Petitioner(s)
Versus
BOPAL GRAM PANCHAYAT & 4....Respondent(s)
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Appearance:
MR VINAY D BAIRAGAR, ADVOCATE for the Petitioner(s) No. 1
HL PATEL ADVOCATES, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the RESPONDENT(s) No. 1-3,5
MR BHARAT T RAO, ADVOCATE for the Respondent(s) No. 2
MR MANAN MEHTA, AGP for the RESPONDENT(s) No. 3-4
MS RV ACHARYA, ADVOCATE for the Respondent(s) No. 5
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 14/09/2015
ORAL ORDER
Mr. Vinay Bairagar, learned advocate states that he has filed Vakalatnama on behalf of the petitioner. Mr. Bairagar, on instructions states that cause of the petition does not survive and seeks permission to withdraw the petition. Permission is granted. Accordingly, the petition stands disposed of as withdrawn. Rule discharged. Interim relief, if any, granted earlier stands vacated. There shall be no order as to costs.
(R.M.CHHAYA, J.) mrp Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Sep 15 02:14:30 IST 2015