Gujarat High Court
Jaysingkumar @ Jesingbhai S/O ... vs State Of Gujarat on 25 March, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/19752/2021 ORDER DATED: 25/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19752 of 2021
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JAYSINGKUMAR @ JESINGBHAI S/O KANJIBHAI JOGADIYA THROUGH
HIS SON DEEPAKKUMAR JAYSINGBHAI JOGADIYA
Versus
STATE OF GUJARAT
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Appearance:
MS SUBHADRA G PATEL(656) for the Petitioner(s) No. 1
MS. MEGHA CHITALIA, AGP for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 25/03/2022
ORAL ORDER
Learned advocate Ms. Subhadra G. Patel for the petitioner states at bar that the detention order has been revoked by the concerned authority and accordingly the present petition has become infructuous.
Learned AGP Ms. Megha Chitaliya tenders the copy of order of Revocation. The same is taken on record.
In view of the above, the petition is disposed of as having become infructuous. Rule is discharged.
(A. C. JOSHI,J) 5 / J.N.W Page 1 of 1 Downloaded on : Sun Mar 27 01:19:43 IST 2022