Rajubhai Bachubhai Charradiya vs Kiritsinh Gambhirsinh Gohil
2021 Latest Caselaw 18399 Guj

     C/SCA/16207/2018                                 ORDER DATED: 14/12/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 16207 of 2018

================================================================
                     RAJUBHAI BACHUBHAI CHARRADIYA
                                  Versus
                  KIRITSINH GAMBHIRSINH GOHIL & 2 other(s)
================================================================
Appearance:
MR.KARNA H DHOMSE(6684) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1
================================================================

  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK

                              Date : 14/12/2021

                               ORAL ORDER

Learned counsel appearing for the petitioner states that during the pendency of this petition, the petitioner has already filed first appeal challenging the judgment and award impugned in this petition. Therefore, he seeks permission to withdraw the present petition.

Permission as sought for is granted. The petition stands disposed of as withdrawn. Rule is discharged.

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