Gujarat High Court
M/S Sai Publicity Through Its ... vs Chief Officer, Bopal Ghuma Nagarpalika on 4 February, 2020
Author: Sangeeta K. Vishen
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/22824/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22824 of 2019
==========================================================
M/S SAI PUBLICITY THROUGH ITS PROPRIETOR KARM DARSHANBHAI
PATEL
Versus
CHIEF OFFICER, BOPAL GHUMA NAGARPALIKA
==========================================================
Appearance:
MS NIYATI K SHAH(2935) for the Petitioner(s) No. 1
MR ASIM PANDYA FOR MR MANAN BHATT for the Respondent(s) No.
1,2,3
==========================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 04/02/2020
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN) Ms. Niyati K. Shah, learned advocate for the petitioner has tendered a communication dated 3rd February, 2020 and the same is taken on record. In view of the aforesaid, learned advocate for the petitioner, under instructions, seeks permission to withdraw the captioned writ petition.
Permission, as prayed for, is granted. The petition stands disposed of. Notice is discharged.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) RAVI P. PATEL Page 1 of 1 Downloaded on : Wed Feb 05 00:57:17 IST 2020