Owner Of Afsar Tobacoo Company ... vs State Of Gujarat
2023 Latest Caselaw 6949 Guj

                                                                                   NEUTRAL CITATION




    R/SCR.A/10938/2023                                ORDER DATED: 20/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 10938 of 2023

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       OWNER OF AFSAR TOBACOO COMPANY THRO AFSARBHAI
                   MAHAMMADISHAQ KAPADIA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR.MINHAJ M SHAIKH(6847) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS M. D. MEHTA, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 20/09/2023
                               ORAL ORDER

In view of CAV judgment dated 15.09.2023 passed by this Court in Special Criminal Application No.6721 of 2023, learned Advocate for the applicant seeks permission to withdraw present application with a liberty to file appropriate application before the appropriate Court/ Forum.

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 Present application stands disposed of as withdrawn with aforesaid liberty.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