Divyesh Hasmukhbhai Tavadia vs State Of Gujarat
2023 Latest Caselaw 4366 Guj

    R/CR.MA/8269/2023                                  ORDER DATED: 12/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 8269 of 2023

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                        DIVYESH HASMUKHBHAI TAVADIA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. NITESH G JAIN(7178) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 2
MS CHETNA SHAH, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 12/06/2023

                                  ORAL ORDER

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

The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) MEHUL B. TUVAR