Patel Agency Through Its Prop. Rajani ... vs State Of Gujarat on 18 September, 2023

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Gujarat High Court

Patel Agency Through Its Prop. Rajani ... vs State Of Gujarat on 18 September, 2023

Bench: Vaibhavi D. Nanavati

                                                                                   NEUTRAL CITATION




     C/SCA/14009/2023                                ORDER DATED: 18/09/2023

                                                                                    undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14009 of 2023

=============================================
 PATEL AGENCY THROUGH ITS PROP. RAJANI VALLABHBHAI PATEL
                         Versus
                   STATE OF GUJARAT
=============================================
Appearance:
MR SHALIN MEHTA, SENIOR COUNSEL with MR NIRAV C
SANGHAVI(5950) for the Petitioner(s) No. 1
MR AYAAN PATEL, AGP for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
=============================================

 CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 18/09/2023

                               ORAL ORDER

1. Considering the report dated 31.08.2023 placed on record by Mr. Ayaan Patel, learned AGP appearing for the respondent No.1 - State, Mr. Nirav C. Sanghavi, learned advocate appearing for the petitioner, does not press the present petition and seeks permission to withdraw the petition more particularly, in view of the last paragraph of the said report which reads thus: (true translation) "Thus, in any type of procedure in future, note shall be made to undertake procedure as per the guidelines of the Hon'ble Court. Note has been made regarding not to switch off the CCTV camera at the time of the raid, if installed and necessary procedure shall be done as per the provision of Cr.P.C. The same may be known."

2. However, Mr. Singhavi, learned advocate appearing for Page 1 of 2 Downloaded on : Mon Sep 25 20:32:29 IST 2023 NEUTRAL CITATION C/SCA/14009/2023 ORDER DATED: 18/09/2023 undefined the petitioner, submitted that the respondent authority to take into consideration the ratio as laid down in Special Civil Application No.2244 of 2013.

3. Considering the aforesaid, permission as sought for is granted. The present petition stands disposed of as withdrawn. The respondent authorities to comply with the statement as made in the report dated 31.08.2023 as also the ratio laid down in Special Civil Application No.2244 of 2013.

4. Direct service is permitted.

(VAIBHAVI D. NANAVATI,J) NEHA Page 2 of 2 Downloaded on : Mon Sep 25 20:32:29 IST 2023

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