KASHIBEN PRANLAL EDUCATAION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate, Ms. Vinita Vinayak, for Mr. Navin Pahwa for M/s Thakkar Associates has stated at the bar that in view of the order passed in Letters Patent Appeal No. 1150 of 2006 in Special Civil Application No. 2128 of 1996, copy of which is placed on record, First Appeal No. 6484 of 1999 does not survive and hence, she seeks permission to withdraw First Appeal No. 6484 of 1999.

(2.) PERMISSION is granted. First Appeal No. 6484 of 1999 stands disposed of as withdrawn. Notice is discharged.

(3.) WHEN First Appeal No. 6484 of 1999 is disposed of as withdrawn as being not survive, learned AGP, Ms. Mini Nair also does not press the First Appeal No. 1308 of 2001 filed by the State.