Rakeshbhai Bhupendrabhai Patel vs State Of Gujarat
2023 Latest Caselaw 8040 Guj

                                                                              NEUTRAL CITATION




    C/SCA/18720/2023                           ORDER DATED: 02/11/2023

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  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/SPECIAL CIVIL APPLICATION NO. 18720 of 2023

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            RAKESHBHAI BHUPENDRABHAI PATEL
                               Versus
                       STATE OF GUJARAT
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Appearance:
MR SHAILESH C SHARMA(3450) for the Petitioner(s) No. 1
 for the Respondent(s) No. 2,3,4
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP
for the Respondent(s) No. 1
MR KRUTIK PARIKH, AGP, for the Respondent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS.
      JUSTICE SUNITA AGARWAL
      and
      HONOURABLE MR. JUSTICE ANIRUDDHA P.
      MAYEE

                         Date : 02/11/2023

                    ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS.

JUSTICE SUNITA AGARWAL)

Admittedly, this is the second writ petition filed for the same

cause of action with the same prayer for which previous petition

namely Special Civil Application No. 2149 of 2023, filed by the

NEUTRAL CITATION

C/SCA/18720/2023 ORDER DATED: 02/11/2023

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petitioner herein has been decided by the judgment and order dated

07.03.2023.

On the query made by the Court, Shri Shailesh C. Sharma,

learned counsel for the petitioner would submit that the petitioner be

granted liberty to withdraw the present writ petition.

In view of the above statement, the writ petition is dismissed

as withdrawn.

[ Sunita Agarwal, CJ. ]

[ Aniruddha P. Mayee, J. ] hiren /17