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Hakimuddin Firozbhai Zaveri vs The Bar Council Of Gujarat
2026 Latest Caselaw 560 Guj

Citation : 2026 Latest Caselaw 560 Guj
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Hakimuddin Firozbhai Zaveri vs The Bar Council Of Gujarat on 16 February, 2026

                                                                                                              NEUTRAL CITATION




                           C/SCA/2883/2024                                      ORDER DATED: 16/02/2026

                                                                                                               undefined




                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 2883 of 2024

                     ==========================================================
                                             HAKIMUDDIN FIROZBHAI ZAVERI
                                                        Versus
                                             THE BAR COUNCIL OF GUJARAT
                     ==========================================================
                     Appearance:
                     MR BHUNESH C RUPERA(3896) for the Petitioner(s) No. 1
                     MR MJ MEHTA(5797) for the Respondent(s) No. 1
                     MR NANDISH H SHAH(11330) for the Respondent(s) No. 1
                     MR SAURABH J MEHTA(2170) for the Respondent(s) No. 1
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 16/02/2026

                                                         ORAL ORDER

The learned counsel Mr. Shahid Gajiawala appearing for the learned counsel Mr. Bhuvnesh Rupera for the petitioner submits that they have received instructions to withdraw the present Special Civil Application and accordingly, he seeks permission to withdraw the same. Permission is granted. The Special Civil Application is accordingly dismissed, as withdrawn.

(ANIRUDDHA P. MAYEE, J.) cmk

 
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