Jagdish Harishchandra Chokshi vs Union Of India
2022 Latest Caselaw 5129 Guj

     C/SCA/9185/2022                                       ORDER DATED: 13/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 9185 of 2022

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                       JAGDISH HARISHCHANDRA CHOKSHI
                                    Versus
                                UNION OF INDIA
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Appearance:
MR. JAIMIN R DAVE(7022) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                            Date : 13/06/2022
                             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 of 2022 and allied matters vide judgment dated 4th May, 2022.

C/SCA/9185/2022 ORDER DATED: 13/06/2022

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 Petition stands disposed of as withdrawn accordingly.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) JYOTI V. JANI