DISHANTSINH SANJAYSINH PUWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Darshan K. Kothari, appearing for the appellants, on instructions, seeks permission to withdraw the present Letters Patent Appeal.

(2.) Permission as prayed for is granted. The Letters Patent Appeal is disposed of as withdrawn.

(3.) Before the aforementioned withdrawal order of the appeal was signed by us, learned advocate Mr.Darshan K. Kothari, has submitted that in fact, by way of interim relief, the appellants have prayed for two reliefs; (i) to participate in the selection process and in the alternative; (ii) to stay the recruitment process.