JYOTI ARUNDUTT MISHRA v. STATE OF GUJARAT

C/SCA/8064/2024 ORDER DATED: 11/06/2024

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 8064 of 2024

================================================================ JYOTI ARUNDUTT MISHRA

================================================================ Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1 for the Respondent(s) No. 2,3 MR MEET THAKKAR AGP for the Respondent(s) No. 1 ================================================================ CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

Date : 11/06/2024 ORAL ORDER

The present petition has been filed seeking a direction

that the representation preferred by the petitioner be decided

on merits in terms of the order dated 11.12.2023 in Special

Civil Application No.20625 of 2023 passed by this Court.

At the outset, learned AGP Mr. Meet Thakkar submits that

a decision has been taken on the representation of the petitioner

on 17.2.2024. A copy of the same has been provided to the

learned counsel for the petitioner.

In view of the same, Mr. Ekrama Qureshi, learned advocate

for the petitioner prays to withdraw the present Special Civil

Application with a liberty to challenge the order dated 17.2.2024

deciding representation. Permission is granted. The present

Special Civil Application is dismissed as withdrawn with the

aforesaid liberty.

(ANIRUDDHA P. MAYEE, J.) KAUSHIK D. CHAUHAN

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