Astitva Exim vs Union Of India
2022 Latest Caselaw 4936 Guj

    C/SCA/9047/2022                                      ORDER DATED: 07/06/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 9047 of 2022

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                               ASTITVA EXIM

                                    Versus

                              UNION OF INDIA
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Appearance:
JAIMIN A GANDHI(8065) for the Petitioner(s) No. 1
MR KUNAL S SHAH(5282) for the Petitioner(s) No. 1
 for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 07/06/2022

                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

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.

C/SCA/9047/2022 ORDER DATED: 07/06/2022

It is clarified that we have not gone through the

merits of the matter.

Petition stands disposed of as withdrawn accordingly.

(A.J.DESAI, J)

(BHARGAV D. KARIA, J) RAGHUNATH R NAIR