LAWS(GJH)-2010-9-31

BHOI VIJAYBHAI BABUBHAI Vs. MAMLATDAR

Decided On September 07, 2010
BHOI VIJAYBHAI BABUBHAI Appellant
V/S
MAMLATDAR Respondents

JUDGEMENT

(1.) LEARNED advocate for Mr.J.V.Japee, learned counsel for the petitioners, under instructions from his clients, seeks permission to withdraw this petition. Permission is granted. Petition stands disposed of as withdrawn. Rule is discharged. Interim relief shall stand vacated. No order as to costs.