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MEHTA AMI POONAMCHANDBHAI v. STATE OF GUJARAT

Gujarat High Court
Oct 12, 2020

C/SCA/9751/2020 ORDER

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/SPECIAL CIVIL APPLICATION NO. 9751 of 2020

============================================= MEHTA AMI POONAMCHANDBHAI

Versus STATE OF GUJARAT

============================================= Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1 MS ASMITA PATEL, AGP for the Respondent(s) No. 1 for the Respondent(s) No. 1,2 =============================================

CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 12/10/2020 ORAL ORDER

Learned advocate for the petitioner Mr. Ekrama Qureshi

seeks permission to withdraw the present petition seeking

liberty to file the same again in the very subject matter.

2. At this stage, learned Assistant Government Pleader, Ms.

Asmita Patel stated that Special Civil Application No.10601 of

2020 was a petition which involved similar controversy and

that the same came to be dismissed by this Court recently.

3. However, the Court has no occasion to verify the said

aspect. Therefore, the Court does not opine anything in that

respect.

4. Permission to learned advocate for the petitioner to

withdraw the present petition, with a liberty to file fresh one,

is granted.

5. The petition stands disposed of accordingly.

(N.V.ANJARIA, J) NEHA

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