LAWS(GJH)-2009-8-243

B B SOLANKI Vs. STATE OF GUJARAT

Decided On August 18, 2009
B B SOLANKI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Shri Shivang Shukla, learned AGP waives service of rule on behalf of the respondents.

(2.) THE present Civil Application No. 8762/2009 has been preferred by the applicant-original petitioner permitting him to withdraw the main Special Civil Application unconditionally.

(3.) SHRI Shivang Shukla, learned AGP appearing on behalf of the respondents has no objection if the applicant is permitted to withdraw the main Special Civil Application.