Avikiran Solar India Private ... vs State Of Gujarat
2023 Latest Caselaw 6944 Guj

                                                                           NEUTRAL CITATION




     R/SCR.A/5929/2022                       ORDER DATED: 20/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CRIMINAL APPLICATION NO. 5929 of 2022
                            With
     CRIMINAL MISC.APPLICATION (DIRECTION) NO. 1 of 2023
                             In
       R/SPECIAL CRIMINAL APPLICATION NO. 5929 of 2022
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      AVIKIRAN SOLAR INDIA PRIVATE LIMITED THRO HIMANSHU
                      CHANDRAKANT KHATRI
                             Versus
                        STATE OF GUJARAT
==================================================
Appearance:
MR NV GANDHI(1693) for the Applicant(s) No. 1
A R SHAH(7768) for the Respondent(s) No. 4,5
DHRURAJ M RANA(7939) for the Respondent(s) No. 4,5
NOTICE SERVED for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 3,6
MR UTKARSH SHARMA, ADDITIONAL PUBLIC PROSECUTOR 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 : 20/09/2023
                          ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. Mr. N.V. Gandhi, learned counsel appearing for the

petitioner seeks to press the application for withdrawal of the

writ petition on the premise that a settlement has been arrived

at between the respondent Nos.4 to 6 viz. the complainant and

other accused persons and in view thereof, the writ petition viz.

NEUTRAL CITATION

R/SCR.A/5929/2022 ORDER DATED: 20/09/2023

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Special Ciivl Application No.7689 of 2022 has been decided by

this Court vide judgment and order dated 1.8.2023.

2. Mr. A.R. Shah, learned counsel appearing for respondent

Nos.4 and 5 / complainants would submit that the complainants

have no objection to the withdrawal of the writ petition seeking

to challenge the order passed by the competent authority,

inasmuch as a settlement has been arrived at between the

parties and the writ petition filed by other accused has been

disposed of by this Court by judgment and order dated 1.8.2023,

noted hereinabove.

3. As the learned counsel appearing for the respondents has

no objection to the claim made by petitioner, we permit the

learned counsel for the petitioner to withdraw the present

petition. Dismissed as withdrawn. Interim relief, if any, stands

discharged. Pending application would not survive and stands

disposed of accordingly.

(SUNITA AGARWAL, CJ )

(ANIRUDDHA P. MAYEE, J.) Bharat