Gujarat High Court
Banaskantha District Cooperative Milk ... vs State Of Gujarat on 18 March, 2024
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
C/SCA/12518/2016 ORDER DATED: 18/03/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12518 of 2016
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BANASKANTHA DISTRICT COOPERATIVE MILK PRODUCERS UNION
LIMITED & ANR.
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR CHIRAG B PATEL(3679) for the Petitioner(s) No. 1,2
MS NIRALI SARDA AGP for the Respondent(s) No. 1
MR P P MAJMUDAR(5284) for the Respondent(s) No. 3
NOTICE SERVED BY DS for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 18/03/2024
ORAL ORDER
1 Learned senior advocate Mr B S Patel appearing for learned advocate Mr Umang Oza, upon instructions, seeks permission to withdraw this petition in view of the pending application dated 19.09.2023 by the petitioner, which is pending before the Respondent No. 2 namely Collector, Banaskantha. Permission, as prayed for, is granted. Accordingly, the petition stands disposed of as withdrawn.
2. It is clarified that the withdrawal of this petition does not mean that this Court has interfered with the Order passed by the Collector or Special Secretary, who are the parties to this petition.
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