Bhaskar J Shukla vs State Of Gujarat Through Chief ...
2021 Latest Caselaw 4629 Guj

       C/LPA/1977/2011                                        ORDER Dt : 23.03.2021.
     BHASKAR J SHUKLA Versus STATE OF GUJARAT THROUGH CHIEF TOWN PLANNER & 2 other(s)




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/LETTERS PATENT APPEAL NO. 1977 of 2011

==========================================================
                            BHASKAR J SHUKLA

                                        Versus

  STATE OF GUJARAT THROUGH CHIEF TOWN PLANNER & 2
                      other(s)
==========================================================
Appearance:

MRS. SANGEETA PAHWA, ADVOCATE FOR THAKKAR AND PAHWA
ADVOCATES(1357) for the Appellant(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1
MR BHARAT JANI(352) for the Respondent(s) No. 2
MR HS MUNSHAW(495) for the Respondent(s) No. 2,3
==========================================================

CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI

          And

          HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                 Date : 23/03/2021

                                  ORAL ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)

Mrs. Pahwa, learned Advocate, submits that since the

Regular Civil Suit No. 85 / 2005 in the matter between Bhaskar

Shukla & Ors vs. Raghudas Mohanlal Shukla & Ors., is

pending in the Court of Civil Judge, Junior Division, Kalol, as is

C/LPA/1977/2011 ORDER Dt : 23.03.2021. BHASKAR J SHUKLA Versus STATE OF GUJARAT THROUGH CHIEF TOWN PLANNER & 2 other(s)

noted by the learned Single Judge in the impugned judgment also,

she may be permitted to withdraw the present Appeal with a liberty

to pursue the said remedy before the Civil Court.

Mr.H.S.Munshaw, learned Counsel appearing for respondents

Nos. 2 & 3, has no objection.

In view of this, the Appeal is dismissed as withdrawn.

(DR. VINEET KOTHARI,J)

(BIREN VAISHNAV, J) Bimal