Gujarat High Court
Classic Network Private Limited vs State Of Gujarat & on 5 May, 2015
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/SCA/2019/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2019 of 2015
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CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR KG SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
MR PARTH H BHATT, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 05/05/2015
ORAL ORDER
(PER:HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Mr.K.G.Sukhwani, learned counsel for the petitioner states that under written instructions dated 30.4.2015 from the Director of the petitioner - company, the petitioner wants to withdraw the writ petition with liberty to approach the Gujarat Public Works Contracts Disputes Arbitral Tribunal at Ahmedabad. Letter dated 30.4.2015 is taken on record. Accordingly, the writ petition is dismissed as withdrawn with liberty to the petitioner to file his claim before the Gujarat Public Works Contracts Disputes Arbitral Tribunal at Ahmedabad.
(V.M.SAHAI, ACJ.) Page 1 of 2 C/SCA/2019/2015 ORDER (R.P.DHOLARIA,J.) binoy Page 2 of 2