LAWS(GJH)-2020-10-161

DEEPSINH PRATAPSINH PARMAR Vs. STATE OF GUJARAT

Decided On October 09, 2020
Deepsinh Pratapsinh Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Maheshbhai K. Barad for theapplicantand learned Assistant Government Pleader Mr.MeetThakkar for the respondent-State through video conference.

(2.) Learnedadvocate Mr.Barad for the applicant under the instructions seeks permission to withdraw this application for restoration.

(3.) Permission as prayed for is granted. Misc. CivilApplication stands disposed of as withdrawn.