Laxmandas Santramdas vs Ashokkumar Sevakram Ranglani
2024 Latest Caselaw 401 Guj

Gujarat High Court

Laxmandas Santramdas vs Ashokkumar Sevakram Ranglani on 16 January, 2024

                                                                               NEUTRAL CITATION




     C/FA/3308/2018                            ORDER DATED: 16/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 3308 of 2018
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
                   In R/FIRST APPEAL NO. 3308 of 2018
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                          LAXMANDAS SANTRAMDAS
                                 Versus
                      ASHOKKUMAR SEVAKRAM RANGLANI
==========================================================
Appearance:
MR RUTVIJ R PATEL(10615) for the Appellant(s) No. 1
MUKESHKUMAR V SHAH(8793) for the Appellant(s) No. 1
MR DR BHATT(165) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI
                  Date : 16/01/2024
                   ORAL ORDER

Learned advocate Mr. Rutvij R. Patel for the appellant has

placed on record Memorandum of Understanding dated

12.1.2024 arrived at by and between the parties to this litigation.

The same is taken on record. It is further submitted that the

parties have amicably settled the dispute by virtue of the

Memorandum of Understanding and hence the cause does not

survive. In view of this development, learned advocate for the

appellant, upon instructions, seeks permission to withdraw this

first appeal. Permission is granted, as prayed for. The First

Appeal stands disposed of in view of the Memorandum of

NEUTRAL CITATION

C/FA/3308/2018 ORDER DATED: 16/01/2024

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Understanding placed on record.

On the other hand, learned counsel D.R. Bhatt appearing

for the respondent also accepts the position which is placed on

record.

In view of the settlement arrived at by and between the

parties, the judgment and decree dated 27.4.2018 passed by the

learned City Civil Judge in Regular Civil Suit No.5101 of 1997

is hereby quashed and set aside.

The parties are directed to act as per Memorandum of

Understanding.

Connected civil application for stay also stands disposed

of as it would not survive in view of withdrawal of the main

matter.

(D. M. DESAI,J) VATSAL