Kashiben Kanjibhai Shiyal vs Additional Secretary
2023 Latest Caselaw 651 Guj

     C/SCA/62/2014                                ORDER DATED: 23/01/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 62 of 2014

==========================================================
                        KASHIBEN KANJIBHAI SHIYAL
                                  Versus
                     ADDITIONAL SECRETARY & 4 other(s)
==========================================================
Appearance:
MR VIJAL P DESAI(5505) for the Petitioner(s) No. 1
MR RONAK RAVAL, AGP for the Respondent(s) No. 3
MR N R DESAI(6504) for the Respondent(s) No. 5
MR SP MAJMUDAR(3456) for the Respondent(s) No. 5
NOTICE SERVED for the Respondent(s) No. 1,2,4
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                              Date : 23/01/2023
                               ORAL ORDER

At the outset, learned advocate Mr.Majmudar has submitted that a Regular Civil Suit No.9 of 2015 filed by the present petitioner seeking cancellation of sale deed is already rejected by the judgment and order dated 27.12.2022 passed by the learned Principal Civil Judge, Lathi. The said judgment and order is ordered to be taken on record.

Learned advocate Mr.Desai appearing for the petitioner does not press the present petition at this stage. He has submitted that the rights and contentions raised in the present petition may be kept open, so that the petitioner can file appropriate appeal against the said judgment and order.

Request is acceded to. The present petition stands disposed of as withdrawn. Notice is discharged.

C/SCA/62/2014 ORDER DATED: 23/01/2023

It will be open of the petitioner to take all the available contentions in the appeal if he desires to file the same against the judgment and order passed in Regular Civil Suit No.9 of 2015.

(A. S. SUPEHIA, J) ABHISHEK/29