Gujarat High Court
Manish Haribhai Paradhi vs State Of Gujarat on 18 April, 2024
Author: A.Y. Kogje
Bench: A.Y. Kogje, Samir J. Dave
NEUTRAL CITATION
C/SCA/11316/2022 ORDER DATED: 18/04/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11316 of 2022
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MANISH HARIBHAI PARADHI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR SANDIP M PATEL(5649) for the Petitioner(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3,4
MR. ROHAN RAVAL, AGP, for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
and
HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 18/04/2024
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE) Learned advocate appearing for the petitioner seeks permission to withdraw the petition.
Permission, as prayed for, is granted. The petition stands disposed of as withdrawn. Rule is discharged.
(A.Y. KOGJE, J) (SAMIR J. DAVE,J) SIDDHARTH Page 1 of 1 Downloaded on : Fri Apr 19 21:37:36 IST 2024