Gujarat High Court
Dahyabhai Singabhai Ninama vs State Of Gujarat on 28 August, 2023
Bench: Samir J. Dave
NEUTRAL CITATION
R/CR.MA/14539/2023 ORDER DATED: 28/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 14539 of 2023
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DAHYABHAI SINGABHAI NINAMA
Versus
STATE OF GUJARAT
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Appearance:
ANILKUMAR N MUNDRA(9205) for the Applicant(s) No. 1,2,3,4
URJA B DAVE(7461) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 2
MR BHARGAV PANDYA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 28/08/2023
ORAL ORDER
In view of judgment passed by this Court in the case of Iqbal Hasanali Sayed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned advocate for the applicants seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.
The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.
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