ARVIND VRAJLAL UPADHYAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. DHAWAN M. Jayswal for Mr. Oza, learned Counsel for the petitioner, places on record the written instructions received by Mr. Oza from his client, stating that as such no dispute survives and, therefore, he seeks permission to withdraw the petition. Permission granted. Disposed of as withdrawn. Rule discharged.