Gujarat High Court
Mohammad Ali Gualam Nabi Malek Through ... vs State Of Gujarat on 26 November, 2020
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/14976/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14976 of 2020
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MOHAMMAD ALI GUALAM NABI MALEK
THROUGH MOHAMMAD IDRISH KALUBHAI SHAIKH
Versus
STATE OF GUJARAT
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Appearance:
MR GAJENDRA P BAGHEL(2968) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MS ASMITA PATEL AGP (99) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
Date : 26/11/2020
ORAL ORDER
Learned advocate for the petitioner seeks permission to withdraw this petition. Permission as prayed for is granted. Petition stands disposed of as withdrawn. It is clarified that this Court has not examined the merits of the case.
(VIPUL M. PANCHOLI, J) SRILATHA Page 1 of 1 Downloaded on : Fri Nov 27 03:07:38 IST 2020