Gujarat High Court
Jitendra Kumar Sinha vs Union Of India on 2 February, 2015
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/8926/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8926 of 2014
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JITENDRA KUMAR SINHA ....Petitioner
Versus
UNION OF INDIA ....Respondent
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Appearance:
MR DIPAK H SINDHI, ADVOCATE for the Petitioner
MR PRIYANK LODHA, ADVOCATE FOR
MR DEVANG VYAS, ADVOCATE for the Respondent
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 02/02/2015
ORAL ORDER
1. Learned advocate for the petitioner states that, grievance of the petitioner is redressed and no adjudication is required. He seeks permission to withdraw this petition.
2. Permission as prayed for is granted. This petition is disposed of, accordingly. Notice is discharged.
(PARESH UPADHYAY, J.) mhdave/76 Page 1 of 1