Gujarat High Court
Yashwantbhai Durlabhbhai vs State Of Gujarat & on 5 February, 2013
Author: G.R.Udhwani
Bench: G.R.Udhwani
YASHWANTBHAI DURLABHBHAI MISTRYV/SSTATE OF GUJARAT C/SCA/425/2003 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 425 of 2003 ================================================================ YASHWANTBHAI DURLABHBHAI MISTRY & 3....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: DELETED for the Petitioner(s) No. 4 MR ANSHIN H DESAI, ADVOCATE for the Petitioner(s) No. 1 - 3 MR KP RAVAL, AGP for the Respondent(s) No. 1 - 2 MR TARESH J BHATTJI, ADVOCATE for the Respondent(s) No. 3.1 - 3.8 ================================================================ CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 05/02/2013 ORAL ORDER
Learned advocate for the petitioners, on instructions, seeks permission to withdraw the petition. Learned APP has no objection to such withdrawal. The petition is disposed of as withdrawn. Rule is discharged with no order as to costs. Interim relief, if any, granted earlier shall stand vacated.
(G.R.UDHWANI, J.) syed/ Page 1 of 1