Gujarat High Court
Rahulraj Mall Co Operative Service ... vs Dakshin Gujarat Vij Co Ltd (Dgvcl) on 17 September, 2021
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
C/SCA/7312/2021 ORDER DATED: 17/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7312 of 2021
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RAHULRAJ MALL CO OPERATIVE SERVICE SOCIETY LIMITED
Versus
DAKSHIN GUJARAT VIJ CO LTD (DGVCL)
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Appearance:
MAYANK K TRIVEDI(7906) for the Petitioner(s) No. 1,2
MR KK TRIVEDI(934) for the Petitioner(s) No. 1,2
MS LILU K BHAYA(1705) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
NOTICE UNSERVED(8) for the Respondent(s) No. 3
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CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 17/09/2021
ORAL ORDER
1. Mr.K.K. Trivedi, learned advocate appearing for the petitioners states that the request of the petitioners for change of name has been considered by the respondent electricity company; therefore, the grievance raised by the petitioners in the captioned writ petition does not survive. In view of the said development, Mr.K.K. Trivedi, learned advocate seeks permission to withdraw the captioned writ petition.
2. Mr.Ankit Patel, learned advocate for Ms.Lilu K. Bhaya, learned advocate appearing for the respondent No.1 has no objection.
3. In view of the aforesaid statement, request of Mr.Trivedi, learned advocate is acceded to.
4. The petition is disposed of as withdrawn. No order as to costs.
(SANGEETA K. VISHEN, J) RAVI P. PATEL Page 1 of 1 Downloaded on : Sat Sep 18 05:57:01 IST 2021