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Santrampur Urban Cooperative ... vs Ashokkumar Prabhashankar Dave
2023 Latest Caselaw 620 Guj

Citation : 2023 Latest Caselaw 620 Guj
Judgement Date : 20 January, 2023

Gujarat High Court
Santrampur Urban Cooperative ... vs Ashokkumar Prabhashankar Dave on 20 January, 2023
Bench: Niral R. Mehta
     C/LPA/186/2017                            ORDER DATED: 20/01/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 186 of 2017
           In R/SPECIAL CIVIL APPLICATION NO. 8184 of 2015
                                With
              R/LETTERS PATENT APPEAL NO. 187 of 2017
            In SPECIAL CIVIL APPLICATION NO. 8183 of 2015
                                With
              R/LETTERS PATENT APPEAL NO. 188 of 2017
            In SPECIAL CIVIL APPLICATION NO. 8182 of 2015
                                With
              R/LETTERS PATENT APPEAL NO. 189 of 2017
            In SPECIAL CIVIL APPLICATION NO. 8181 of 2015
==========================================================
     SANTRAMPUR URBAN COOPERATIVE BANK LTD & 1 other(s)
                        Versus
        ASHOKKUMAR PRABHASHANKAR DAVE & 1 other(s)

==========================================================
Appearance:
MR.VARUN K.PATEL(3802) for the Appellant(s) No. 1,2
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2

==========================================================

 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                          Date : 20/01/2023

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

The four captioned Letters Patent Appeals arising from the respective judgments and awards of the Labour Court, when came up for consideration before the court, learned advocate Mr.Varun Patel for the appellants stated that he has instructions from the respective appellants to withdraw each of the appeals.

C/LPA/186/2017 ORDER DATED: 20/01/2023

In that regard, he produced copies of the letters addressed to him by the appellants. The same is taken on record.

Learned advocate Mr.P.C.Chaudhari has no objection to the withdrawal of the appeals stating that the settlement is arrived at between the parties.

The dispute does not survive. The permission to withdraw the appeals are granted.

The appeals are disposed of as withdrawn. Notice is discharged.

(N.V.ANJARIA, J)

(NIRAL R. MEHTA,J) Manshi

 
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