Mansukhbhai Bhagvanjibhai ... vs Chetan Mansukhbhai Amrutiya
2021 Latest Caselaw 12639 Guj

      C/SCA/12052/2021                           ORDER DATED: 26/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 12052 of 2021

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                  MANSUKHBHAI BHAGVANJIBHAI AMRUTIYA
                                Versus
                     CHETAN MANSUKHBHAI AMRUTIYA
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Appearance:
MR RM PARMAR(591) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 26/08/2021
                              ORAL ORDER

Heard Mr.R.M. Parmar, learned advocate for the petitioner.

Mr.Parmar, learned advocate seeks permission to withdraw the present petition with liberty to challenge the judgment and order dated 9.6.2021 by preferring an appeal before the Lower Appellate Court.

Permission as prayed for is granted. The petition stands disposed of as withdrawn with liberty to prefer an appeal before the Lower Appellate Court to challenge the impugned judgment and order of the trial Court.

(A.G.URAIZEE, J) ALI