Vaghela Popatbhai Chhaganbhai vs Dineshbhai Gokalbhai Patel
2023 Latest Caselaw 5010 Guj

     C/CRA/217/2023                               ORDER DATED: 28/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL REVISION APPLICATION NO. 217 of 2023

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                      VAGHELA POPATBHAI CHHAGANBHAI
                                   Versus
                        DINESHBHAI GOKALBHAI PATEL
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Appearance:
MR AN PATEL(597) for the Applicant(s) No. 1
for the Opponent(s) No. 4
MR TATTVAM K PATEL(5455) for the Opponent(s) No. 1,2,3
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                              Date : 28/06/2023
                               ORAL ORDER

1. Heard Mr A. N. Patel, learned advocate for the applicant and Mr Tattvam K. Patel, learned advocate for the respondents appearing on caveat.

2. Mr A. N. Patel, learned advocate, seeks permission to withdraw captioned civil revision application with a liberty to take out an appropriate proceedings against the judgment and order dated 15.11.2021 passed by the learned Principal Senior Civil Judge, Nadiad, District Kheda to which, Mr Tattvam Patel, learned advocate, has no objection.

3. Apprehension has been raised by Mr A. N. Patel, learned advocate that though the order has been passed; however, decree has not been drawn. In view thereof, it will be open to the applicant to request the court concerned to draw the appropriate decree. Only on the ground that the decree is not there, the appeal shall not be dismissed.

C/CRA/217/2023 ORDER DATED: 28/06/2023

4. Request is acceded to.

5. Captioned civil revision application is disposed of as withdrawn with the aforesaid liberty. No order as to costs.

(SANGEETA K. VISHEN,J) RAVI P. PATEL