Upendrasinh Vijaysinh Parmar vs Maheshbhai Ramsing Rathva
2021 Latest Caselaw 15773 Guj

        C/SCA/14844/2021                              ORDER DATED: 06/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/SPECIAL CIVIL APPLICATION NO. 14844 of 2021
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                           UPENDRASINH VIJAYSINH PARMAR
                                      Versus
                            MAHESHBHAI RAMSING RATHVA
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Appearance:
MR KK THAKKAR(2834) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 06/10/2021
                                   ORAL ORDER

Heard Mr. K.K. Thakkar, learned advocate for the petitioner.

Mr. Thakkar, learned advocate seeks permission to withdraw this petition with liberty to prefer appeal under Section 173 of the Motor Vehicles Act to assail the judgment award dated 25.11.2019 passed by 3 rd Additional District Judge, MACT (Aux.), Panchmahal at Halol in MACP No.2332/2017.

Permission as prayed for is granted. The present petition stands disposed of as withdrawn.

It is clarified that this Court has not examined the merits of the case.

(A.G.URAIZEE, J)

Manoj