Lh Of Dr. Mohamad Hanif ... vs Padheda Jamat, Himmatnagar
2021 Latest Caselaw 7592 Guj

       C/SA/104/2021                                    ORDER DATED: 02/07/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/SECOND APPEAL NO. 104 of 2021

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         LH OF DR. MOHAMAD HANIF IBRAHIMBHAI VADALIWALA
                             Versus
                   PADHEDA JAMAT, HIMMATNAGAR
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Appearance:
MR V B SHUKLA(8955) for the Appellant(s) No. 1,1.1,1.2,1.3,1.4
MS RATNA VORA(2251) for the Appellant(s) No. 1,1.1,1.2,1.3,1.4
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 02/07/2021

                                  ORAL ORDER

Learned advocate Ms.Ratna Vora for the appellants seeks permission to withdraw the present Second Appeal, seeking liberty to file appropriate proceedings in respect of the judgment and order impugned.

Permission to withdraw the Second Appeal is granted, with liberty reserved as above, however, without expressing any opinion on the merits of the case.

This Second Appeal stands disposed of as withdrawn accordingly.

(N.V.ANJARIA, J) ANUP