LAWS(GJH)-2008-1-214

CAMBAY GENERAL HOSPITAL Vs. STATE OF GUJARAT

Decided On January 24, 2008
CAMBAY GENERAL HOSPITAL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) SHRI Chauhan, learned counsel appearing for the petitioner seeks permission to withdraw this petition as per the instructions of the petitioner, whose instruction is placed on record along with note. The request for withdrawal is granted. Matter is dismissed as withdrawn. Rule is discharged. Interim relief, if any, stands vacated.