KANTABEN NAGARBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Sejpal for the petitioner, upon instructions from the petitioner, seeks to withdraw this petition with a view to avail appropriate proceedings before the appropriate forum for redressal of his grievance, including the suit in respect of similar prayers.

(2.) Insofar as withdrawal of this petition is concerned, learned Assistant Government Pleader Mr.Shahil Trivedi or learned advocate Mr.Devnani appearing for Nanavati Associates for Respondent No.4 does not have any objection. However, learned Assistant Government Pleader Mr.Trivedi has objected to the grant of relief even after disposal for a period of three months, which was in operation.

(3.) Considering the facts and circumstances as well as considering the fact that the order dtd. 15/9/2016 is in operation till today and as present petition is being withdrawn of by the petitioner with a view to avail another alternative appropriate remedy before any other forum, the relief which is operating in favour of petitioner since last almost 6 years is required to be extended for a period of further three months.