Arvindji Rameshji Thakor vs State Of Gujarat
2023 Latest Caselaw 5885 Guj

                                                                                       NEUTRAL CITATION




     R/CR.MA/19219/2022                                   ORDER DATED: 10/08/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 19219 of 2022

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                             ARVINDJI RAMESHJI THAKOR
                                       Versus
                                 STATE OF GUJARAT
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Appearance:
MR MAHENDRA U VORA(3034) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MS DIVYANGNA JHALA, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                   Date : 10/08/2023

                                    ORAL ORDER

In view of the judgment passed by this Court in the case of Iqbal Hasanali Syed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned advocate for the applicant seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.

Permission, as sought for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

Interim relief granted earlier vide order dated 20.10.2022 in Criminal Misc. Application No. 19219 of 2022 shall be extended for four weeks from today.

Notice stands discharged.

(SAMIR J. DAVE,J) K. S. DARJI