Union Of India vs Bhartiben Premchand Gupta
2022 Latest Caselaw 7111 Guj

      C/CRA/62/2022                                ORDER DATED: 08/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL REVISION APPLICATION NO. 62 of 2022

==========================================================
                             UNION OF INDIA
                                 Versus
                      BHARTIBEN PREMCHAND GUPTA
==========================================================
Appearance:
MS ARCHANA U AMIN(2462) for the Applicant(s) No. 1,2,3
for the Opponent(s) No. 4
MR KISHANKUMAR R MAURYA(10580) for the Opponent(s) No. 4
==========================================================

  CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                            Date : 08/08/2022

                             ORAL ORDER

Upon instructions, learned advocate Ms. Archana Amin for the applicants submits that the Special Civil Application would lie in view of the judgment of the Bombay High Court presented by learned advocate for the respondent. She seeks permission to withdraw the present Civil Revision Application with a liberty to file the Special Civil Application.

Permission is granted. The Civil Revision accordingly stands disposed of, as withdrawn.

(ANIRUDDHA P. MAYEE, J.)

cmk