LAWS(GJH)-2009-4-213

RAMBHAI SHANKERBHAI PATEL Vs. STATE OF GUJARAT

Decided On April 16, 2009
RAMBHAI SHANKERBHAI PATEL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) IN view of the order dated 16th December, 2008 of another Division Bench of this Court dismissing Special Civil Application No. 332 of 2005, Mr. Patel, learned advocate for the petitioner seeks leave to withdraw these petitions.

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 The petitions stand disposed of as withdrawn.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