Vithaldas Naranji Thacker ... vs Lakshmiben Devji Thacker D/O ...
2023 Latest Caselaw 7370 Guj

                                                                                  NEUTRAL CITATION




     C/CRA/84/2022                               ORDER DATED: 05/10/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL REVISION APPLICATION NO. 84 of 2022

                               With
      CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2023
          In R/CIVIL REVISION APPLICATION NO. 84 of 2022
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             VITHALDAS NARANJI THACKER (MANEK)
                            Versus
        LAKSHMIBEN DEVJI THACKER D/O SUNDARJI THACKER
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Appearance:
DECEASED LITIGANT for the Applicant(s) No. 1
MS POOJA D. RAVAL FOR MR SAVAN N PANDYA(5600) for the
Applicant(s) No. 1.1,1.2,2
MR. MANTHAN V SHUKLA(10021) for the Applicant(s) No. 1.1,1.2,2
NISHIDHKUMAR M PATEL(8335) for the Applicant(s) No. 1.1,1.2,2
for the Opponent(s) No. 2
NOTICE UNSERVED for the Opponent(s) No. 1,2.1,2.2,2.3,2.4,3,4
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                            Date : 05/10/2023
                             ORAL ORDER

1. Ms Pooja D. Raval, learned advocate for Mr Savan N. Pandya, learned advocate for the applicants submitted that the captioned revision application is arising out of the order dated 26.02.2020 passed below Exhibit 18 in Regular Civil Suit no.2 of 2017. It is submitted that the Regular Civil Suit no.2 of 2017, has now been rejected by the learned Additional Civil Judge, Anjar, Kuchchh vide judgment dated 13.09.2023. The said judgment is directed to be taken on record.

2. In view of the said development, Ms Pooja D. Raval, learned advocate for Mr Savan N. Pandya, learned advocate for the applicants seeks permission to withdraw captioned revision application.

NEUTRAL CITATION

C/CRA/84/2022 ORDER DATED: 05/10/2023

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3. Captioned civil revision application is disposed of as withdrawn. No order as to costs.

4. In view of the disposal of the main revision application, civil application/s, if any, stands disposed of. No order as to costs.

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