NARESHBHAI HARGOVANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is pointed out that vide order dtd. 13/10/2021, the present application was disposed of as not pressed qua applicant no.1.

(2.) Today, after arguing for some time, learned advocate for the applicant, upon instructions, seeks permission to withdraw this application qua applicant no.3. Accordingly, permission is granted. This application is disposed of as withdrawn qua applicant no.3. Notice is discharged qua applicant no.3.

(3.) Now, this application remains to be considered qua applicant no.2 only.