Gujarat High Court
Navinsinh Shresthnarayan Sinh vs Birendra Narayan Jha on 22 April, 2025
NEUTRAL CITATION
C/SCA/5080/2025 ORDER DATED: 22/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5080 of 2025
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NAVINSINH SHRESTHNARAYAN SINH
Versus
BIRENDRA NARAYAN JHA
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Appearance:
MR ANVESH V VYAS(5654) for the Petitioner(s) No. 1
NILESH P UDERNANI(9050) for the Respondent(s) No. 1
SAUMITRA CHATURVEDI(8369) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 22/04/2025
ORAL ORDER
Heard learned advocate Mr. Anvesh V. Vyas for the petitioner and learned advocate Mr. Saumitra Chaturvedi for the respondent.
Learned advocate Mr. Vyas would submit that due to inadvertence on the part of the petitioners, instead of filing Appeal from Order under Order 43 Rule 1 of the Code of Civil Procedure, against impugned judgment and decree passed by the trial Court, present writ application has been filed.
So, in view of aforesaid, under the instructions of his client, learned advocate Mr. Vyas seeks permission to withdraw this writ application.
Permission is granted, as sought for with liberty to file Page 1 of 2 Uploaded by DRASHTI K. SHUKLA(HC00354) on Wed Apr 23 2025 Downloaded on : Wed Apr 23 22:02:18 IST 2025 NEUTRAL CITATION C/SCA/5080/2025 ORDER DATED: 22/04/2025 undefined Appeal from Order. Registry to return back certified copy of impugned application and order thereon with relevant documents submitted by the learned advocate for the petitioner keeping xerox copy of the same.
It is made clear that this Court has not gone into nor examined the merits of the matter. The present writ application is disposed of as withdrawn. There shall be no order as to costs.
(MAULIK J.SHELAT,J) DRASHTI K. SHUKLA Page 2 of 2 Uploaded by DRASHTI K. SHUKLA(HC00354) on Wed Apr 23 2025 Downloaded on : Wed Apr 23 22:02:18 IST 2025