Hinaben Nilkantsinh Vaghela vs Union Of India
2025 Latest Caselaw 885 Guj

Gujarat High Court

Hinaben Nilkantsinh Vaghela vs Union Of India on 14 July, 2025

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                         NEUTRAL CITATION




                             C/SCA/17745/2021                             ORDER DATED: 14/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 17745 of 2021

                       ==========================================================
                                                 HINABEN NILKANTSINH VAGHELA
                                                             Versus
                                                     UNION OF INDIA & ANR.
                       ==========================================================
                       Appearance:
                       MS SHRUNJAL T SHAH(10617) for the Petitioner(s) No. 1
                       MS MAITHILI D MEHTA(3206) for the Respondent(s) No. 2
                       NOTICE UNSERVED for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                 Date : 14/07/2025
                                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

Learned advocate Ms. Shrunjal T. Shah for the petitioner under instructions seeks permission to withdraw this petition as the petitioner has already preferred Special Civil Application No.20712 of 2022 which is already disposed off in view of judgment of Hon'ble Apex Court in case of Union of India v. Rajeev Bansal reported in (2024) 469 ITR 46 (SC).

Petition is disposed off accordingly. Notice is discharged. Interim relief, if any stands vacated.

(BHARGAV D. KARIA, J)

(PRANAV TRIVEDI,J) RAGHUNATH R NAIR