Gujarat High Court
State Of Gujarat & vs Fakir Mohmed Noor Mohmed Baloch on 11 January, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/8146/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8146 of 2015
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STATE OF GUJARAT & 1....Petitioner(s)
Versus
FAKIR MOHMED NOOR MOHMED BALOCH....Respondent(s)
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Appearance:
MR ALPESH BHATT AGP for the Petitioner(s) No. 1 - 2
MR MD RANA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 11/01/2016
ORAL ORDER
Learned advocate Mr.M.D. Rana for the respondent states at bar that the respondent has withdrawn execution proceedings and, therefore, present petition has become infructuous.
In view of the statement made at bar, present petition stands disposed of as having become infructuous. Notice is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jan 13 02:36:56 IST 2016