Zuber Ahmed Saeed Lulat vs State Of Gujarat
2023 Latest Caselaw 6948 Guj

                                                                                         NEUTRAL CITATION




    R/SCR.A/11193/2023                                      ORDER DATED: 20/09/2023

                                                                                          undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 11193 of 2023

==========================================================
                          ZUBER AHMED SAEED LULAT
                                   Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR PUSHPADATTA VYAS(1296) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS KRINA P. CALLA, APP for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                  Date : 20/09/2023

                                   ORAL ORDER

As per view taken by this Court in CAV judgment dated 15.09.2023 passed in Special Criminal Application No.6721 of 2023, learned Advocate for the applicant seeks permission to withdraw present application with a liberty to file Criminal Revision application before the learned Sessions Court concerned.

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 Present application stands disposed of as withdrawn with aforesaid liberty.

It is clarified that this Court has not gone into the merits of the matter.

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