ASHISH ARVINDBHAI KANJARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Dhruv K. Patel seeks permission to withdraw this petition with a view to take out appropriate proceedings as permissible under law. Permission as sought for is granted. Petition is disposed of as withdrawn. Notice discharged.

(2.) In view of disposal of main petition, Civil Application does not survive and disposed of accordingly. Notice discharged.

(3.) In view of disposal of main petition, present application does not survive and disposed of accordingly.