Madhubhai Virjibhai Dhanani vs Batukbhai Nanjibhai Dudhat
2023 Latest Caselaw 1771 Guj

       C/FA/586/2015                              ORDER DATED: 21/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 586 of 2015

                                   With
                       R/FIRST APPEAL NO. 1894 of 2015
                                   With
                       R/FIRST APPEAL NO. 1895 of 2015
                                   With
                       R/FIRST APPEAL NO. 1896 of 2015
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                       MADHUBHAI VIRJIBHAI DHANANI
                                  Versus
                   BATUKBHAI NANJIBHAI DUDHAT & 7 other(s)
==========================================================
Appearance:
MS. SANGEETA PAHWA FOR THAKKAR AND PAHWA ADVOCATES(1357) for
the Appellant(s) No. 1
MR ARPIT A KAPADIA(3974) for the Defendant(s) No. 3,4
MR SATYAM Y CHHAYA(3242) for the Defendant(s) No. 6,7,8
RULE SERVED for the Defendant(s) No. 1,2
RULE UNSERVED for the Defendant(s) No. 5
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     CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
           and
           HONOURABLE MS. JUSTICE NISHA M. THAKORE

                              Date : 21/02/2023

                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

1. Present group of appeals have been arising from the judgment

and decree dated 04.03.2015 passed by learned 12 th Additional Senior

Civil Judge, Surat in Special Civil Suit No.320 of 2005, Regular Civil Suit

No.355 of 2004, Regular Civil Suit No.385 of 2003 and Regular Civil

Suit No.113 of 2007. All the appeals are admitted by this Court.

C/FA/586/2015 ORDER DATED: 21/02/2023

2. Today, when the matters are taken up for hearing, learned

advocate Ms. Sangeeta Pahwa appearing for the appellants states that

the dispute is amicably settled between the parties.

Affidavits/unconditional withdrawal pursis have been filed by the

appellant in all the appeals. Appellants are present before this Court

and state that they do not want to proceed further with the appeals.

The demand drafts have been handed over by the respondents to the

appellants as recorded in the affidavit/ pursis. Appellants have

confirmed the said statement.

3. In view of the above statement, present appeals stand disposed

of as withdrawn unconditionally.

4. It is hereby made clear that these appeals are not heard on

merits. Accordingly, Registry is directed to refund the court fees in

favor of the appellants in accordance with law.

(A.J.DESAI, J)

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA