Patel Hetalben Bhogilal vs State Of Gujarat
2022 Latest Caselaw 9407 Guj

      C/SCA/9920/2022                             ORDER DATED: 07/11/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 9920 of 2022

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                        PATEL HETALBEN BHOGILAL
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR AMIT P PATEL(3498) for the Petitioner(s) No. 1
MR RONAK RAVAL, AGP for the Respondent(s) No. 1
MR MANISH J PATEL(2131) for the Respondent(s) No. 3
NOTICE SERVED BY DS for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 07/11/2022
                              ORAL ORDER

Learned advocate for the petitioner seeks permission to withdraw the present petition with a view to make representation before the respondent authorities in light of the judgment dated 20.09.2022 passed in Special Civil Application No.8667 of 2022 and allied matters.

Permission as prayed for is granted. The present petition stands disposed of as withdrawn. Notice is discharged.

As and when such representation is made, the respondent authorities shall consider the same in accordance with law.

(A. S. SUPEHIA, J) ABHISHEK/55