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Minor Zakiyyah Asif Patel D/O Asif Yakub ... vs Regional Passport Office ,Ahmedabad
2026 Latest Caselaw 443 Guj

Citation : 2026 Latest Caselaw 443 Guj
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Minor Zakiyyah Asif Patel D/O Asif Yakub ... vs Regional Passport Office ,Ahmedabad on 9 February, 2026

                                                                                                             NEUTRAL CITATION




                                C/SCA/17041/2025                               ORDER DATED: 09/02/2026

                                                                                                              undefined




                                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 17041 of 2025
                       ==========================================================
                                     MINOR ZAKIYYAH ASIF PATEL D/O ASIF YAKUB PATEL
                                                          Versus
                                      REGIONAL PASSPORT OFFICE ,AHMEDABAD & ANR.
                       ==========================================================
                       Appearance:
                       MS. PRIYANSHI JOSHI(15412) for the Petitioner(s) No. 1
                       MR PRADIP D BHATE(1523) for the Respondent(s) No. 1,2
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 09/02/2026

                                                        ORAL ORDER

1. Learned advocate for the petitioner submits that by the order dated 03.02.2026, the Appellate Authority has directed to re-issue the passport to the petitioner. In view thereof, learned advocate for the petitioner submits that the prayers prayed for in the present writ petition are infructuous. She therefore, seeks permission to withdraw the present writ petition.

2. Permission as prayed for is granted. The present writ petition is dismissed as withdrawn as having become infructuous. Notice is discharged.

(ANIRUDDHA P. MAYEE, J.) SALIM/

 
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