LAWS(GJH)-2008-4-132

CHANDUBHAI JIVARAMBHAI PATEL PRESIDENT Vs. STATE OF GUJARAT

Decided On April 25, 2008
CHANDUBHAI JIVARAMBHAI PATEL PRESIDENT Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) MR. RAJESH Soni, learned Counsel for the petitioners, with a view to approach before the appropriate authority or before the appropriate forum for ventilating the grievance in the petition, seeks permission to withdraw the present petition.

(2.) PERMISSION granted. Disposed of as withdrawn.