Kaiya Rasidabibi Wd/O ... vs Abdulrazaj Ahmedsafi Dalal
2023 Latest Caselaw 1665 Guj

     C/SCA/20253/2021                                   ORDER DATED: 17/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 20253 of 2021

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                        KAIYA RASIDABIBI WD/O IBRAHIMBHAI
                                      Versus
                          ABDULRAZAJ AHMEDSAFI DALAL
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Appearance:
MR SUNIL S JOSHI(2925) for the Petitioner(s) No.
1,2,3,4,5,6,7,7.1,7.10,7.11,7.12,7.2,7.3,7.4,7.5,7.6,7.7,7.8,7.9
MR NIKUNJ KANARA, AGP for the Respondent(s) No. 6
MR M T SAIYAD(3848) for the Respondent(s) No. 1,2,3,4
NOTICE SERVED BY DS for the Respondent(s) No. 5
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                 Date : 17/02/2023
                                  ORAL ORDER

Learned advocate for the petitioner seeks permission to withdraw the present petition since the parties have already settled the dispute before the civil court. He has forwarded the judgment and order. The same is ordered to be taken on record.

Permission as prayed for is granted. The present petition stands disposed of as withdrawn. Notice is discharged. Interim relief if any, stands vacated.

(A. S. SUPEHIA, J) ABHISHEK/4