MAHESH INDUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel for the applicant, Mr.B.P.Dalal on instructions of his client seeks permission to withdraw this revision.

(2.) THIS revision stands disposed of as withdrawn. Rule is discharged. Interim relief stands vacated. Court below is directed to dispose of the case in accordance with law without being influenced by this order of withdrawal.