Executive Engineer vs Jayaben Bhikhubhai Khachar
2022 Latest Caselaw 1218 Guj

      C/FA/27/2021                                    ORDER DATED: 03/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 27 of 2021

                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 27 of 2021
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                           EXECUTIVE ENGINEER
                                  Versus
                       JAYABEN BHIKHUBHAI KHACHAR
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Appearance:
MR CHINTAN N DESAI(9940) for the Appellant(s) No. 1
MR NIRAJ V ASHAR(2562) for the Defendant(s) No. 1
NOTICE SERVED for the Defendant(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 03/02/2022
                                 ORAL ORDER

Heard Mr.CN Desai, learned advocate for the appellant and Mr.NV Ashar, learned advocate for respondent No.1 and Ms.Urmila Desai, learned AGP for respondent No.2.

Mr.CN Desai, learned advocate tenders communication dated 29.1.2022, which is taken on record.

It emerges from the communication dated 29.1.2022 that the Government has decided to accept the impugned judgment and award of the Reference Court.

Mr.Desai, learned advocate for the appellant seeks permission to withdraw the present appeal.

Permission as prayed for is granted. The appeal

C/FA/27/2021 ORDER DATED: 03/02/2022

stands disposed of as withdrawn.

Since the main matter is disposed of, the Civil Application does not survive. Hence, the same is disposed of accordingly. Notice discharged.

Interim relief granted earlier stands vacated.

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

(A.G.URAIZEE, J) ALI