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    RANJITSINH BANESINH VALA v. THE DY. DIRECTOR (ADMINISTRATION)

    C/SCA/13345/2025 ORDER DATED: 27/11/2025

    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/SPECIAL CIVIL APPLICATION NO.13345 of 2025

    ========================================================== RANJITSINH BANESINH VALA

    Versus THE DY. DIRECTOR (ADMINISTRATION)

    ========================================================== Appearance : MR ARBEEL H QURESHI for the Petitioner. MR. EKRAMA H QURESHI for the Petitioner. MR. NEEL P. KANABAR for the Respondent No.1. =========================================

    CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

    Date : 27/11/2025 ORAL ORDER

    Learned advocate Mr. Ekrama Qureshi states that the

    present petition is preferred against the show-cause notice and

    during the pendency of this petition, the petitioner is terminated.

    Therefore, with a view to challenge the termination order, learned

    advocate Mr. Qureshi, under instructions, seeks permission to

    withdraw this petition. Permission as prayed for is granted. The

    petition stands disposed of as withdrawn. It is made clear that this

    Court has not examined the merits of the matter and all the rights

    and contentions of the petitioner are kept open. Notice is

    discharged. No order as to costs.

    (NIRZAR S. DESAI,J)

    SAVARIYA

    Page 1 of 1

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    RANJITSINH BANESINH VALA v. THE DY. DIRECTOR (ADMINISTRATION)
    (Nov 27, 2025)