Gujarat High Court
Manmohandas Ramlaxmandas Mahant ... vs Kantibhai Bhikhabhai Patanvadia on 3 April, 2025
NEUTRAL CITATION
C/SA/101/2020 ORDER DATED: 03/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 101 of 2020
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MANMOHANDAS RAMLAXMANDAS MAHANT SUCESSOR OF
RAMLAXMANDAS GURU DAMOARDAS
Versus
KANTIBHAI BHIKHABHAI PATANVADIA
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Appearance:
MR KISHOR PRAJAPATI(2061) for the Appellant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 03/04/2025
ORAL ORDER
The present Second Appeal has been filed to challenge the judgment and decree passed by 4th Additional District Judge, Ankleshwar, Bharuch in Regular Civil Appeal No.301 of 2013.
Learned advocate for the appellant has stated that the appellant wants to withdraw the present Second Appeal.
In view of the said fact, permission to withdraw the present Second Appeal is granted. Present Second Appeal is disposed of as withdrawn. Notice is discharged.
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