Bhimjibhai Vithalbhai Bavaliya vs Sukhubhai Mansangbhai
2021 Latest Caselaw 18398 Guj

     C/SCA/14529/2018                                 ORDER DATED: 14/12/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 14529 of 2018

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                 BHIMJIBHAI VITHALBHAI BAVALIYA & 1 other(s)
                                  Versus
                         SUKHUBHAI MANSANGBHAI
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Appearance:
MR JM BAROT(143) for the Petitioner(s) No. 1,2
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 1,2
MR RITURAJ M MEENA(3224) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK

                              Date : 14/12/2021

                                ORAL ORDER

Learned counsel appearing for the petitioners seeks permission to withdraw the present petition with a liberty to file first appeal challenging the judgment and award impugned in this petition.

Permission as sought for is granted. The petition stands disposed of as withdrawn with above liberty. Rule is discharged. Interim relief, if any, stands vacated. It is made clear that this order will not come in the way of the petitioners to take appropriate liberty.

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL