Chhatrasinh M Chauhan vs State Of Gujarat
2022 Latest Caselaw 474 Guj

       C/LPA/627/2021                              ORDER DATED: 13/01/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/LETTERS PATENT APPEAL NO. 627 of 2021

             In R/SPECIAL CIVIL APPLICATION NO. 2682 of 2015

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                         CHHATRASINH M CHAUHAN
                                  Versus
                        STATE OF GUJARAT & 2 other(s)
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Appearance:
MR BM MANGUKIYA(437) for the Appellant(s) No. 1
MS BELA A PRAJAPATI(1946) for the Appellant(s) No. 1
MR. SAHIL TRIVEDI, AGP for the Respondent(s) No. 1,3
MR UM SHASTRI(830) for the Respondent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 13/01/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Learned advocate Ms.Bela Prajapati appears on behalf of learned advocate Mr.B.M. Mangukiya for the appellant, stating that she has authority and instructions from Mr.Mangukiya as well as from the appellant to conduct and submit including to withdraw the appeal.

2. She stated that challenge in this Letters Patent Appeal to the judgment and order dated 3.10.2017 of learned Single Judge dismissing the Special Civil Application does not survive in view of the fact that departmental inquiry against the petitioner is over. It was, therefore, stated that appeal does not survive for any further prosecution.

3. Learned Assistant Government Pleader Mr.Sahil Trivedi has no objection to the disposal of the appeal in view of the above statement.

C/LPA/627/2021 ORDER DATED: 13/01/2022

Accordingly, the present Letters Patent Appeal does not survive for any further consideration in view of the statement made by learned advocate for the appellant. It stands dismissed as not survived.

(N.V.ANJARIA, J)

(SAMIR J. DAVE,J) C.M. JOSHI