Gujarat High Court
Isubbhai Ganibhai Sorathiya vs State Of Gujarat on 1 February, 2022
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
R/CR.MA/14281/2021 ORDER DATED: 01/02/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC. APPLICATION NO. 14281 of 2021
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ISUBBHAI GANIBHAI SORATHIYA & 4 other(s)
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
MR CHIRAG N KAKKAD(8465) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 2
MR RONAK RAVAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
Date : 01/02/2022
ORAL ORDER
Learned advocate for the applicants, under the instructions, seeks permission to withdraw this application.
Permission, as prayed for, is granted. The application stands disposed of, as withdrawn. It is clarified that this Court has not examined the merits of the case of the applicants.
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