CYNADIES AND CHEMICALS COMPANY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN view of the note dated 11th May, 2005 of the learned advocate for the petitioners alongwith the letter dated 28th February, 2005 of the petitioners instructing the learned advocate to withdraw the petition, a request is made at the hearing of this petition to grant leave to withdraw the petition.

(2.) LEAVE, as prayed for, is granted. The petition stands disposed of as withdrawn. Rule is discharged.