LEGAL HEIRS OF PRAVIN DEVRAJ GALA v. STATE OF GUJARAT

C/SCA/22370/2017 ORDER DATED: 08/08/2022

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 22370 of 2017

========================================================== LEGAL HEIRS OF PRAVIN DEVRAJ GALA & 3 other(s)

Versus STATE OF GUJARAT & 7 other(s)

========================================================== Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1,1.1,1.2,1.3,2,3,4 MR NIKUNJ KANARA, ASSISTANT GOVERNMENT PLEADER/PP for the Respondent(s) No. 1 NOTICE SERVED for the Respondent(s) No. 1,2,3,4,5 SANJIVKUMAR T PATEL(8914) for the Respondent(s) No. 6,7,8 ==========================================================

CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

Date : 08/08/2022 ORAL ORDER

1. The Registry, has placed the note together with

communication dated 20.7.2022 of the learned advocate Mr Ekrama

H. Qureshi, accompanied by six duly signed notes, seeking

withdrawal of the captioned writ petition in view of the issue having

been settled between the parties.

2. In view of the notes, Mr Ekrama Qureshi, learned advocate

seeks permission to withdraw captioned writ petition.

3. Request is acceded to.

4. Petition is disposed of as withdrawn. No order as to costs.

(SANGEETA K. VISHEN,J) RAVI P. PATEL

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