Decd. Bhurabhai Hirjibhai Kishor Since ... vs Motibhai Narsingbhai Bhuriya
2024 Latest Caselaw 4607 Guj

Gujarat High Court

Decd. Bhurabhai Hirjibhai Kishor Since ... vs Motibhai Narsingbhai Bhuriya on 11 June, 2024

                                                                                       NEUTRAL CITATION




    C/SCA/17261/2022                                   ORDER DATED: 11/06/2024

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        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CIVIL APPLICATION NO. 17261 of 2022
                             With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
       In R/SPECIAL CIVIL APPLICATION NO. 17261 of 2022
==========================================================
 DECD. BHURABHAI HIRJIBHAI KISHOR SINCE DECD. THROUGH
                      LHRS & ORS.
                         Versus
         MOTIBHAI NARSINGBHAI BHURIYA & ORS.
==========================================================
Appearance:
MR NV GANDHI(1693) for Petitioner(s) No. 1,1.1,1.1.1,1.1.2,1.1.3,1.1.4,
1.1.5, 1.2, 1.3, 1.4,2,2.1,2.2,2.3,2.4,2.5,2.6,2.7,3,4
MR M T SAIYAD(3848) for the Respondent(s) No. 1,10,2,3,4,5,6,7,8,9
==========================================================

 CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                              Date : 11/06/2024
                                ORAL ORDER

In view of the judgment dated 27.09.2023 passed by the learned Principal Senior Civil Judge, Dahod in Regular Civil Suit No.190 of 2007, the copy of which is taken on record, learned advocate Mr.N.V.Gandhi appearing for the petitioners seeks permission to withdraw this petition. Permission as prayed for is granted. The petition stands disposed of as withdrawn. Consequently, connected Civil Application would not survive and it also stands disposed of.

(J. C. DOSHI, J) GAURAV J THAKER