LAWS(GJH)-2010-7-96

MANISHBHAI RAMESHBHAI SOLANKI Vs. NADIAD MUNICIPALITY

Decided On July 12, 2010
MANISHBHAI RAMESHBHAI SOLANKI Appellant
V/S
NADIAD MUNICIPALITY Respondents

JUDGEMENT

(1.) ) Ms. Renu Singh, learned advocate for Mr. Ravani, learned advocate for the appellants submits that her clients are not responding to her letter for instructions and accordingly, she seeks permission to withdraw present Letters Patent Appeal with a liberty to revive the same in case of difficulty. Order accordingly. The Letters Patent Appeal is disposed of accordingly.