RANCHODBHAI C GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) TRIVEDI, learned advocate appearing on behalf of the petitioner seeks permission to withdraw the present Special Civil Application with a liberty to revive the petition in case of difficulty. Permission is accordingly granted. The present Special Civil Application is dismissed as withdrawn with the above liberty. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated. No cost.