Manojkumar Indravadan Amin vs Zebathsu Infrastructure Pvt Ltd
2023 Latest Caselaw 2843 Guj

      C/CA/60/2022                                 ORDER DATED: 10/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 60 of 2022

                     In F/FIRST APPEAL NO. 31664 of 2021

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                       MANOJKUMAR INDRAVADAN AMIN
                                  Versus
                     ZEBATHSU INFRASTRUCTURE PVT LTD
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Appearance:
MR LALJI R MOKARIA(3085) for the Applicant(s) No. 1
MR DHRUV K DAVE(6928) for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 10/04/2023
                               ORAL ORDER

Heard learned Advocate Mr. Lalji R. Mokaria for the applicant and

learned Advocate Mr. Dhruv K. Dave for the respondents.

Learned Advocate Mr. Lalji R. Mokaria for the applicant seeks

permission to withdraw the present application, more particularly with

liberty to approach appropriate Court for challenging judgment and order

dated 11.10.2021 passed by the learned 5th Additional District Judge,

Vadodara in Civil Misc. Application No. 434 of 2019.

Considering the request and having regard to the fact that the present

proceedings may not be the proper forum to question the legality of the

order referred to hereinabove, this Court is inclined to consider the request

C/CA/60/2022 ORDER DATED: 10/04/2023

of learned Advocate for the applicant. Hence, the present application stands

disposed of as withdrawn with liberty to file appropriate appeal challenging

order dated 11.10.2021 passed by the learned 5th Additional District Judge,

Vadodara in Civil Misc. Application No. 434 of 2019. Consequently, the

first appeal stands disposed of.

(NIKHIL S. KARIEL,J) BDSONGARA