THAKOR DILIPKUMAR VIRAJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Ms. Jirga Jhaveri waives services of notice of rule for respondent no.1. RULE is fixed forthwith with the consent of the advocates for the parties.

(2.) LEARNED AGP Ms. Jhaveri under telephonic instructions of District Registrar, Cooperative Societies, Patan, states that the Registrar, Cooperative Societies, Patan, would issue the requisite agenda calling meeting today itself for electing Chairman and Vice Chairman, and the date is fixed on 26/4/2011 which will meet the requirement of three days notice. In view of this statement, Shri Dipen Desai, learned advocate for the petitioners seeks permission to withdraw the petition. Permission as sought for is granted. Rule made absolute. No costs.