Gujarat High Court
Shree Swaminarayan Mandir Trust Vadtal vs Rajkot Municipal Corporation on 5 July, 2024
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
NEUTRAL CITATION
C/SCA/4307/2024 ORDER DATED: 05/07/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4307 of 2024
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SHREE SWAMINARAYAN MANDIR TRUST VADTAL
Versus
RAJKOT MUNICIPAL CORPORATION & ANR.
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Appearance:
MR HARSH R JOSHI(12752) for the Petitioner(s) No. 1
MR. JAY M VANZARA(14122) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
and
HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 05/07/2024
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA) Learned advocate Mr.Harsh Joshi for the petitioner, under the instructions, seeks permission to withdraw this petition with a liberty to file fresh petition on the same grievance which is raised in the present petition.
Liberty is granted. Petition stands disposed of as withdrawn only with a view to cure the defects therein by enabling the petitioner to file fresh petition with all the requisite details.
(BHARGAV D. KARIA, J) (NIRAL R. MEHTA,J) ANUP Page 1 of 1 Downloaded on : Mon Jul 08 21:10:47 IST 2024