Gujarat High Court
Khumansangbhai Dahyabhai Rathod vs State Of Gujarat & 9....Opponent(S) on 8 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CRA/484/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 484 of 2015
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KHUMANSANGBHAI DAHYABHAI RATHOD....Applicant(s)
Versus
STATE OF GUJARAT & 9....Opponent(s)
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Appearance:
MR KIRTIDEV R DAVE, ADVOCATE for the Applicant(s) No. 1
ROHANKUMAR H RAVAL, ADVOCATE for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Opponent(s) No. 1
MR VENUGOPAL PATEL, AGP for the Opponent No.1
MR DIPEN K DAVE, ADVOCATE for the Opponent(s) No. 4 - 10
MR LAXMANSINH M ZALA, ADVOCATE for the Opponent(s) No. 4 - 10
NOTICE SERVED BY DS for the Opponent(s) No. 2 - 10
MS SWETA A DAVE, ADVOCATE for the Opponent(s) No. 4 - 10
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 08/08/2017
ORAL ORDER
1. In view of the judgement dated 21.7.2017 passed by the Division Bench in Civil Revision Application No.386 of 2015 in case of Jay Atul Shah & Ors. Vs. Arvindbhai Amrutbhai Patel & Ors., Mr.Kirtidev Dave, learned Advocate for the applicant seeks permission to withdraw the present application with a view to file appropriate proceedings.
2. The permission as sought for is granted. The present Civil Revision Application is dismissed as withdrawn, with liberty as prayed for.
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