Anamikasingh Maurya vs Hemanth Mahesh Jupaka
2021 Latest Caselaw 2375 Guj

          C/SCA/2098/2021                                  ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CIVIL APPLICATION NO. 2098 of 2021

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                   ANAMIKASINGH MAURYA
                            Versus
                 HEMANTH MAHESH JUPAKA
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Appearance:
ANMOL SUROLLIA(9379) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                            Date : 15/02/2021

                              ORAL ORDER

Heard, the learned advocate Mr. Anmol Surollia for the petitioner through video conference.

The learned advocate for the petitioner, under instructions, submits that the learned trial Court has post the matter for judgment and accordingly, he seeks permission to withdraw the present writ petition.

Permission, as prayed for, is granted. This writ petition stands disposed of as withdrawn.

It is clarified that this Court has not gone into the merits of the case.

[ A. C. Joshi, J. ] hiren