RAJSHAKTI PETROCHIMICALS PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for seeking following prayers:-

(2.) Learned APP Mr. Raval appearing for the respondent No.1 - State has drawn my attention towards the order dtd. 26/2/2021 in Criminal Misc. Application No.362 of 2021 passed by the Co-ordinate Bench of this Court, whereby in para 5, the Court has observed as under:-

(3.) Considering the same, learned advocate Mr. Paneri for the applicant has submitted that he has already complied with the conditions and therefore, in view of the order passed by this Court on 20/2/2021 and subsequent orders passed by this Court, prayers made in this petition would not survive and therefore, he seeks permission to withdraw this petition.