P P JETHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR.Darshan Shah for MR.Y.N. Oza, learned advocate for the petitioner states that charge sheet which was issued to the petitioner has already been withdrawn by the department. Hence the petition does not survive. MR.Shah, therefore, seeks to withdraw the petition.

(2.) PERMITTED to withdraw. The petition stands disposed of as withdrawn. Rule is discharged. Interim relief is vacated. No order as to costs.