Citation : 2023 Latest Caselaw 6198 Guj
Judgement Date : 23 August, 2023
NEUTRAL CITATION
C/LPA/257/2023 ORDER DATED: 23/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 257 of 2023
In R/SPECIAL CIVIL APPLICATION NO. 7665 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
In R/LETTERS PATENT APPEAL NO. 257 of 2023
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STATE OF GUJARAT
Versus
RAMANBHAI CHELABHAI PATNI
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Appearance:
MS SHRUTI DHRUVE, AGP for the Appellant(s) No. 1,2,3,4
for the Respondent(s) No. 2,3,4
MR DIPAK R DAVE(1232) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE DEVAN M. DESAI
Date : 23/08/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)
Learned Assistant Government Pleader Ms.Shruti Dhruve for the appellant State seeks permission to withdraw the appeal stating that the State would opt to file review application against the judgment and order impugned in the appeal.
Without expressing any opinion on the merits of the case of the appellant, the permission to withdraw the appeal is granted.
Liberty is granted to file review application, reserving all further rights to challenge to agitate the issue.
NEUTRAL CITATION
C/LPA/257/2023 ORDER DATED: 23/08/2023
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The present Letters Patent Appeal is disposed of as withdrawn.
In view of disposal of the appeal, the Civil Application will not survive. Accordingly it is disposed of.
(N.V.ANJARIA, J)
(D. M. DESAI,J) Manshi
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