Mohanbhai Ratilal Patel vs Bhailalbhai Ranchhodbhai Patel
2022 Latest Caselaw 1528 Guj

       C/CRA/451/2021                                  ORDER DATED: 09/02/2022




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CIVIL REVISION APPLICATION NO. 451 of 2021

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                 MOHANBHAI RATILAL PATEL
                            Versus
             BHAILALBHAI RANCHHODBHAI PATEL
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Appearance:
MR RASESH H PARIKH(3862) for the Applicant(s) No. 1,2
MR.HEMANG H PARIKH(2628) for the Applicant(s) No. 1,2
for the Opponent(s) No. 2,4
MR AB MUNSHI(1238) for the Opponent(s) No. 1,3
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 09/02/2022

                                  ORAL ORDER

Mr. Rasesh Parikh, learned advocate for the applicants, seeks permission to withdraw the present Civil Revision Application with a view to file appropriate proceedings available under the law challenging the impugned judgment and orders.

Permission, as prayed for, is granted. The present Civil Revision Application stands disposed of as withdrawn. The interim order granted by the appellate Court while dismissing the Appeal is extended for a period of a week hereof with a view to facilitate the applicant to avail appropriate remedy available under the law and get appropriate orders from the competent Court.

(UMESH A. TRIVEDI, J.)

siji