LAWS(GJH)-2008-4-63

MADHUKAR S SHETH Vs. UNION OF INDIA

Decided On April 03, 2008
MADHUKAR S.SHETH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) MR. S. V. Parmar learned Counsel for the petitioner states that he has received instruction on phone from his client to withdraw the present petition, and he seeks permission to withdraw the same. Permission granted. Rejected as withdrawn. Rule discharged. Interim relief if any, is vacated.