Gujarat High Court
Amit Das vs Principal Commissioner Of Customs on 3 April, 2018
Author: M.R. Shah
Bench: M.R. Shah, A.Y. Kogje
C/SCA/5128/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5128 of 2018
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AMIT DAS
Versus
PRINCIPAL COMMISSIONER OF CUSTOMS
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Appearance:
MR D K TRIVEDI(5283) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3,4
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 03/04/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. In view of the subsequent development, by way of revocation of the suspension of the petitioner, learned Advocate for the petitioner Mr. D.K. Trivedi seeks permission to withdraw the petition.
2. Permission as prayed for is granted.
3. The petition stands disposed of as withdrawn. However, it is specifically observed and made clear that we have not entered into the merits of the case and we have not Page 1 of 2 C/SCA/5128/2018 ORDER expressed anything on merits in respect of the petitioner as well as of the other parties.
Sd/-
(M.R. SHAH, J) Sd/-
(A.Y. KOGJE, J) CAROLINE Page 2 of 2