LAXMANBHAI PARTHIBHAI LOH (CHAUDHARY) v. STATE OF GUJARAT

R/CR.MA/16674/2011 ORDER

FIR/ORDER) NO. 16674 of 2011

==========================================================

LAXMANBHAI PARTHIBHAI LOH (CHAUDHARY) & 1....Applicant(s)

Versus

STATE OF GUJARAT & 1....Respondent(s) ==========================================================

Appearance:

MR CHETAN K PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2

MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1 - 2

NOTICE SERVED BY DS for the Respondent(s) No. 2

PUBLIC PROSECUTOR for the Respondent(s) No. 1 ==========================================================

CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE

Date : 19/04/2017

ORAL ORDER

Mr.Chetan K. Pandya, learned advocate submits that the

applicants be permitted to withdraw this petition so as to enable

them to resort to any other remedy available in law.

2. The request so made is accepted. The petition is permitted to

be withdrawn. Rule is discharged. Interim relief is vacated.

(A.Y. KOGJE, J.) karim

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