Gujarat High Court
Altafhusen Mayuddin Khatri vs Union Of India on 11 March, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/SCA/2299/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2299 of 2019
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ALTAFHUSEN MAYUDDIN KHATRI
Versus
UNION OF INDIA
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Appearance:
MR. NIMESH S DESAI(7221) for the Petitioner
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE V. B. MAYANI
Date : 11/03/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri R.B. Dave, learned advocate with Shri Desai, learned advocate appearing for the petitioner, seeks permission to withdraw this petition with a view to take out statutory appeal, as provided under the Rules and urges the Court that in case, if there is a delay, the same be considered accordingly. Permission as sought for is granted. Matter is dismissed as withdrawn. It would be open to the petitioner to make appropriate application for condonation of delay, if any, and if permissible under law, the same be considered in accordance with law.
(S.R.BRAHMBHATT, J) (V. B. MAYANI, J) P.S. JOSHI Page 1 of 1