Gujarat High Court
Bharatkumar Keshavlal Shah vs Mehta Priyadarshanbhai Bhimabhai on 15 April, 2025
NEUTRAL CITATION
C/CRA/233/2023 ORDER DATED: 15/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 233 of 2023
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BHARATKUMAR KESHAVLAL SHAH
Versus
MEHTA PRIYADARSHANBHAI BHIMABHAI & ANR.
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Appearance:
MR M P SHAH(11274) for the Applicant(s) No. 1
MR S M DAVE(11268) for the Applicant(s) No. 1
HARSH V GAJJAR(7828) for the Opponent(s) No. 1
NOTICE SERVED for the Opponent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 15/04/2025
ORAL ORDER
The present Revision Application has been filed challenging the judgment and decree passed by the appellate bench of Small Causes Court at Ahmedabad in Civil Appeal No.85 of 2018.
Learned advocate for the petitioner i.e. original defendant No.1 is present in the Court and identified by learned advocate for the petitioner. Learned advocate for the petitioner has stated that there is a settlement which has been arrived at between the petitioner and respondents.
In view of thereof, permission is sought for to withdraw the present Revision Application as the parties have amicably settled the matter.
In view of the said fact, permission to withdraw the present Civil Revision Application is granted. The Civil Revision Application stands disposed of as withdrawn. Interim relief if any stands vacated.
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