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SCA/2439/2002 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 2439 of 2002
=========================================================
MAFATLAL
INDUSTRIES LIMITED - Petitioner(s)
Versus
UNION
OF INDIA & 4 - Respondent(s)
========================================================= Appearance : MR
ASPI M KAPADIA for Petitioner(s) : 1, NOTICE SERVED BY DS for Respondent(s) : 1,4 -
5.
MR NIRAL R MEHTA for Respondent(s) : 1 - 3. MR BHARAT T RAO for Respondent(s) : 3, MR MS RAO for Respondent(s) : 3,
=========================================================
CORAM
:
HONOURABLE MR.JUSTICE KS JHAVERI
Date
: 06/08/2010
ORAL
ORDER
Learned
counsel for the petitioner has submitted a communication dated 03.08.2010 of the Company Secretary of the petitioner-Company, wherein, it is stated that the petitioner-Company has already made the payment in question. In view of the said communication, learned counsel seeks permission to withdraw the petition. Permission is granted. The petition stands disposed of as withdrawn. Rule is discharged. Interim relief, if any, stands vacated. The communication dated 03.08.2010 is taken on record.
[K.
S. JHAVERI, J.]
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