Nja Industries Pvt. Ltd vs Union Of India
2022 Latest Caselaw 4977 Guj

     C/SCA/9079/2022                                    ORDER DATED: 08/06/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CIVIL APPLICATION NO.9079 of 2022
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                          NJA INDUSTRIES PVT. LTD.
                                   Versus
                               UNION OF INDIA
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Appearance :
JAIMIN A GANDHI for the Petitioner.
for the Respondent Nos.1,2,3
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CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
      and
      HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                       Date : 08/06/2022
                         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.

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 Petition stands disposed of as withdrawn accordingly.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) SAVARIYA