Gujarat High Court
Vimalkumar vs Gujarat on 16 July, 2012
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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CA/7652/2012 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR JOINING PARTY No. 7652 of 2012
In
SPECIAL
CIVIL APPLICATION No. 8562 of
2004
=========================================================
VIMALKUMAR
SURESHBHAI DHANAK POA OF KUMUDBEN SURESHBHAI - Petitioner(s)
Versus
GUJARAT
ELECTRICITY BOARD & 2 - Respondent(s)
=========================================================
Appearance :
MS
BHAVIKA H KOTECHA for
Petitioner(s) : 1,
None for Respondent(s) : 1,
MS LILU K BHAYA
for Respondent(s) : 2,
MS SUDHA R GANGWAR for Respondent(s) :
3,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 16/07/2012
ORAL ORDER
Learned advocate for the applicant requests for permission to withdraw present application with a view to file appropriate fresh application containing appropriate requests.
Permission, as sought for, is granted.
Present application stands disposed of as withdrawn with liberty to the applicant to file appropriate fresh application, as aforesaid.
(K.M.Thaker, J.) kdc Top