Gaintech Enterprises vs Union Of India
2022 Latest Caselaw 6014 Guj

        C/SCA/8841/2022                                         ORDER DATED: 06/07/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 8841 of 2022
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                         GAINTECH ENTERPRISES
                                 Versus
                             UNION OF INDIA
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Appearance:
DIVYA S AGRAWAL(9669) for the Petitioner(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 1,2
NOTICE SERVED for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                      Date : 06/07/2022
                                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

Learned advocate for the petitioner seeks permission to withdraw the petition with a liberty to raise all the contentions before the authorities. Permission is granted. The petitioner is at liberty to raise all the contentions before the authority. The authority shall decide the same in accordance with law keeping in mind the ratio laid down by the Apex Court in case of Union of India v. Ashish Agarwal passed in Civil Appeal No. 3005/2022 and allied matters vide judgment dated 4th May, 2022.

It is clarified that we have not gone through the merits of the matter. Petition stands disposed of as withdrawn accordingly. Notice is discharged.

(N.V.ANJARIA, J)

(BHARGAV D. KARIA, J) PALAK