Gujarat High Court
Tirupati Foundation Trust -Thro ... vs All India Council For Technical ... on 26 September, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/12045/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12045 of 2013
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TIRUPATI FOUNDATION TRUST -THRO CHAIRMAN GIRISH
PATEL....Petitioner(s)
Versus
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & 1....Respondent(s)
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Appearance:
MR PA JADEJA, ADVOCATE for the Petitioner(s) No. 1
MR DIPEN DESAI, ADVOCATE for the Respondent(s) No. 2
MR VILAS G GOSWAMY, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 26/09/2014
ORAL ORDER
Mr.P.A.Jadeja, learned advocate for the petitioner states, upon instructions, that he may be permitted to withdraw the petition as it has become infructuous due to efflux of time.
Permission to withdraw the petition is granted. The petition is disposed of as withdrawn. Notice is discharged.
(SMT. ABHILASHA KUMARI, J.) sunil Page 1 of 1