Mohanbhai Budhabhai Ahir vs Sajidali Bhikhabhai Vashi

Gujarat High Court

Mohanbhai Budhabhai Ahir vs Sajidali Bhikhabhai Vashi on 24 July, 2025

                                                                                                           NEUTRAL CITATION




                             C/SCA/10461/2024                              ORDER DATED: 24/07/2025

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                          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CIVIL APPLICATION NO. 10461 of 2024

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                                MOHANBHAI BUDHABHAI AHIR
                                            Versus
                              SAJIDALI BHIKHABHAI VASHI & ORS.
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                       Appearance:
                       MR. HEMAL SHAH(6960) for the Petitioner(s) No. 1
                       MASUMI V NANAVATY(9321) for the Respondent(s) No. 3
                       MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 3
                       RULE SERVED for the Respondent(s) No. 1,2
                       ======================================

                       CORAM: HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                      Date : 24/07/2025

                                                       ORAL ORDER

Ms. Pooja Dhruve, learned advocate for Mr. Hemal Shah, learned advocate for the petitioner, under instructions seeks permission of this Court to withdraw the present petition, as the Tribunal has proceeded to pronounce the judgment and award in claim petition and therefore, the prayers sought for in the present petition, has become infructuous.

Considering the aforesaid submission, present petition stands disposed of as withdrawn. Notice discharged.

(NISHA M. THAKORE, J.) AMAR RATHOD...