Gujarat High Court
N L Forex Ltd. & vs Reserve Bank Of India on 17 February, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/8961/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8961 of 2004
===========================================================
N L FOREX LTD. & 1....Petitioner(s)
Versus
RESERVE BANK OF INDIA....Respondent(s)
================================================================
Appearance:
NANAVATI ASSOCIATES, ADVOCATE for the Petitioner(s) No. 1 - 2
MR AMAR N BHATT, ADVOCATE for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 17/02/2016
ORAL ORDER
Learned advocate Mr. Rohan Shah for Nanavati Associates for the petitioners seeks permission to withdraw the petition.
Permission to withdraw the petition is granted. Accordingly, the petition stands disposed of, as withdrawn.
Rule is discharged.
Interim relief stands vacated.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Feb 18 03:03:21 IST 2016