Gujarat High Court
Sangeeta Mahendrabhai Patel vs State Of Gujarat & 3 on 17 April, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/1659/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1659 of 2017
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SANGEETA MAHENDRABHAI PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR NIRAD D BUCH, ADVOCATE for the Applicant(s) No. 1
MS BHAVINI C SHUKLA, ADVOCATE for the Applicant(s) No. 1
MS SHRUTI PATHAK, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 17/04/2017
ORAL ORDER
The learned advocate appearing on behalf of the applicant does not press this application at this stage and seeks permission to withdraw the same.
Permission as prayed for is granted. This application is disposed of as not pressed.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Apr 18 01:03:26 IST 2017