LAWS(GJH)-2022-11-237

MAHIPATSINH KESRISINH CHAUHAN Vs. STATE OF GUJARAT

Decided On November 23, 2022
Mahipatsinh Kesrisinh Chauhan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present appeal is filled with the following reliefs:-

(2.) Learned advocate appearing for the appellant seeks withdrawal of this appeal without this Court entering into the merits.

(3.) Withdrawal, as sought for, is permitted. The present Letters Patent Appeal stands disposed of as withdrawn.