Gujarat High Court
Rasikbhai Ujamshibhai Soni Through His ... vs State Of Gujarat on 24 March, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/19407/2021 ORDER DATED: 24/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19407 of 2021
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RASIKBHAI UJAMSHIBHAI SONI THROUGH HIS DAUGHER IN LAW
SEEMA JIGARKUMAR SONI
Versus
STATE OF GUJARAT
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Appearance:
MS GAYATRIBA B JADEJA(5152) for the Petitioner(s) No. 1
RUCHIKA N KAKKAD(9493) for the Petitioner(s) No. 1
MS MEGHA CHITALIYA, AGP for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 24/03/2022
ORAL ORDER
Learned advocate Ms. Jayshree Bhatt for learned advocate Ms. G.B. Jadeja for the petitioner states that the order impugned in the petition is revoked by the authority and the petition does not survive. Learned AGP Ms Megha Chitaliya has tendered the copy of order of Revocation. Hence, the petition is disposed of accordingly as having become infructuous. Rule is discharged.
This Court has not entered into any merits of the matter.
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