Gujarat High Court
Rajubhai Ranchodbhai Bhurabhai ... vs Commissioner Of Police on 14 June, 2024
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
NEUTRAL CITATION
R/SCR.A/6223/2024 ORDER DATED: 14/06/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6223 of 2024
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RAJUBHAI RANCHODBHAI BHURABHAI GOSWAMI THROUGH GOSWAMI
SUDHABEN RAJENDRABHAI
Versus
COMMISSIONER OF POLICE & ORS.
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Appearance:
MR M.NISAR VAIDHYA(3386) for the Applicant(s) No. 1
MR MOHDDANISH M BAREJIA(10612) for the Applicant(s) No. 1
for the Respondent(s) No. 1,3
MR LB DABHI, APP for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
and
HONOURABLE MR. JUSTICE VIMAL K. VYAS
Date : 14/06/2024
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE ILESH J. VORA) Heard Mr. M. Nisar Vaidhya, learned advocate for the applicant and Mr. L.B. Dabhi, learned APP for the respondent-State.
The order of revocation dated 27.05.2024 tendered by learned APP is ordered to be taken on record.
In view of revocation of the impugned order, cause for filing this application would not survive and hence, the present application stands disposed of accordingly.
(ILESH J. VORA,J) (VIMAL K. VYAS, J) TAUSIF SAIYED Page 1 of 1 Downloaded on : Wed Jun 19 21:14:14 IST 2024