Maulik Alias Mahesh Narendrabhai ... vs Bijalben Rameshbhai Patel W/O ...
2023 Latest Caselaw 2481 Guj

     C/FA/183/2023                               ORDER DATED: 23/03/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 183 of 2023
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
                    In R/FIRST APPEAL NO. 183 of 2023
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     MAULIK ALIAS MAHESH NARENDRABHAI PANCHAL RATHOD
                           Versus
     BIJALBEN RAMESHBHAI PATEL W/O MAULIK ALIAS MAHESH
                NARENDRABHAI PANCHAL RATHOD
==========================================================
Appearance:
MR NK MAJMUDAR(430) for the Appellant(s) No. 1
MS E.SHAILAJA(2671) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE D. A. JOSHI

                           Date : 23/03/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

Mr. N.K. Majmudar, learned counsel for the appellant

seeks permission to withdraw this appeal since it is the case

of the appellant that they were not aware of the judgment and

order dated 12.1.2022 passed in Family Suit No.1474 of 2015.

The request is acceded. The First Appeal stands disposed of

as withdrawn.

The affidavit tendered by the appellant is ordered to be

taken on record.

C/FA/183/2023 ORDER DATED: 23/03/2023

It is clarified that if the aforesaid judgment and order

dated 12.1.2022 is set aside by any Court of law, it will be

open for the appellant to file appropriate proceedings for the

issues raised in the present First Appeal.

In view of disposal of the main matter, connected Civil

Application also stands disposed of.

(A. S. SUPEHIA, J)

(D. A. JOSHI,J) VATSAL