Citation : 2022 Latest Caselaw 10254 Guj
Judgement Date : 19 December, 2022
R/SCR.A/7785/2017 ORDER DATED: 19/12/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7785 of 2017
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SHAH ANKITBHAI SURYAKANTBHAI
Versus
POONAMBEN ANKITBHAI SHAH W/O. ANKITBHAI SHAH AND
D/O. JAYESHBHAI MANILAL GANDHI & 1 other(s)
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MS.FALGUNI D.TRIVEDI(3912) for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1
MS. MAITHILI D. MEHTA, APP for the Respondent(s) No. 2
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 19/12/2022
ORAL ORDER
Ms. Falguni D. Trivedi, learned counsel appearing for the applicant has produced the copy of the judgment and order dated 04.08.2018 passed in Family Suit No. 7 of 2018 by the Principal Judge, Family Court, Surendranagar and placing reliance on the same seeks permission to withdraw the present application. The same is taken on record.
Permission, as prayed for, is granted.
The present Application stands disposed of, accordingly.
(VAIBHAVI D. NANAVATI,J) Pradhyuman
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