Lhs Of Decd. Manaji Ataji Thakor vs Umang Pradipkumar Shukal
2023 Latest Caselaw 2542 Guj

     C/SCA/8720/2022                                ORDER DATED: 27/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 8720 of 2022

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                       LHS OF DECD. MANAJI ATAJI THAKOR
                                    Versus
                         UMANG PRADIPKUMAR SHUKAL
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Appearance:
for the Petitioner(s) No. 2.1,2.2
MR AM PAREKH(562) for the Petitioner(s) No. 1,1.1,2,2.3,2.4,2.5,2.6,2.7,3,4
MR PJ MEHTA(467) for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 27/03/2023

                                ORAL ORDER

Mr. A.M. Parekh, learned advocate appearing for the

petitioners submits that he has received instructions from his

clients that now the suit itself, from which the present petition

has arisen, is for the pronouncement of the judgment and

therefore, the present petition will not survive, accordingly, he

prays for withdrawal of the petition.

Permission as prayed for is granted. The petition stands

dismissed as withdrawn.

(SANDEEP N. BHATT,J) A. B. VAGHELA