Gujarat High Court
Sanjeevsingh Vasantkumar Tevar vs State Of Gujarat on 18 April, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/2611/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2611 of 2018
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SANJEEVSINGH VASANTKUMAR TEVAR
Versus
STATE OF GUJARAT
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Appearance:
MR. MAULIK M SONI(7249) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3,4
MS MOXA THAKKAR, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 18/04/2018
ORAL ORDER
Mr.Maulik Soni, the learned counsel, makes a statement that he has instructions from his client not to press this petition and withdraw the same as the grievance does not survive.
This application is disposed of as not pressed.
(J.B.PARDIWALA, J.) /MOINUDDIN Page 1 of 1