Patel Chunilal Amthudas vs State Of Gujarat
2024 Latest Caselaw 708 Guj

Gujarat High Court

Patel Chunilal Amthudas vs State Of Gujarat on 25 January, 2024

                                                                                               NEUTRAL CITATION




     C/SCA/16784/2023                                           ORDER DATED: 25/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 16784 of 2023

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                        PATEL CHUNILAL AMTHUDAS
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MITTAL N PATEL(7614) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MR NIRAJ SHARMA, AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 25/01/2024

                                 ORAL ORDER

Learned advocate for the petitioner, upon

instructions, submits that now the matter is kept for

pronouncement of judgment by the learned trial court on

31.1.2024.

In view of the same, learned advocate for the

petitioner seeks permission to withdraw this petition and not

inviting any order on merit with a further prayer that she

can take all contentions available under the law at the

appropriate stage in the appropriate proceedings. Permission

as prayed for is granted. This petition is disposed of as

withdrawn.

(SANDEEP N. BHATT,J) SRILATHA