RAMSI PARBATBHAI KANDORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant, under the instructions from the applicant, seeks permission to withdraw the present application in view of the decision of the Hon'ble Apex Court in the case of The State of Gujarat vs. Choodamani Parmeshwaran Iyer reported in 2023(0) AIJEL ' SC 71255.

(2.) The Hon'ble Apex Court in the case of Choodamani Parmeshwaran Iyer (Supra) has observed as follows in paragraph No.16:

(3.) In view of the above pronouncement of the Hon'ble Apex Court, present application is disposed of as withdrawn with a liberty in favor of the applicant to file appropriate proceedings before appropriate Forum. It is made clear that this Court has not examined the merits of the case. Rule is hereby discharged. Interim relief stands vacated forthwith.