Neha Arun Mishra vs Arun Kamlaprasad Mishra
2024 Latest Caselaw 8687 Guj

Gujarat High Court

Neha Arun Mishra vs Arun Kamlaprasad Mishra on 13 September, 2024

                                                                                                             NEUTRAL CITATION




                               C/FA/2629/2024                                 ORDER DATED: 13/09/2024

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                                 R/FIRST APPEAL NO. 2629 of 2024
                                                             With
                                         CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                              In R/FIRST APPEAL NO. 2629 of 2024
                       ================================================================
                                                        NEHA ARUN MISHRA
                                                              Versus
                                                     ARUN KAMLAPRASAD MISHRA
                       ================================================================
                       Appearance:
                       MR HARDIK S SONI(5124) for the Appellant(s) No. 1
                       MR DHRUV K DAVE(6928) for the Defendant(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                          Date : 13/09/2024
                                                           ORAL ORDER

ORDER IN FIRST APPEAL:-

1. When the matter was taken up for hearing, under the

instructions, learned advocate Ms. Kanan Odedra for learned

advocate Mr. Hardik S. Soni for the appellant submits that the

appellant wants to withdraw the present First Appeal with a liberty

to file appropriate proceedings before the learned District Court,

Vapi. It is further submitted that the certified copy of the

impugned judgment and decree may be permitted to be taken back

from the Registry so as to file it before the concerned District

Court below.

NEUTRAL CITATION

C/FA/2629/2024 ORDER DATED: 13/09/2024

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2. As against this, learned advocate Mr. Dhruv K. Dave for the

respondent has no objection if the First Appeal is withdrawn.

3. In view of the aforesaid statements and submissions of the

learned advocate for the respective parties, the appellant is

permitted to withdraw the First Appeal with a liberty to file

appropriate proceedings before the learned District Court, Vapi.

The First Appeal stands disposed of as withdrawn.

4. It is made clear that this Court has not expressed anything on

the merits of the case.

5. Registry is directed to return back the certified copy of the

impugned judgment and decree to the learned advocate for the

appellant, as prayed for.

ORDER IN CIVIL APPLICATION:-

In view of the order passed in the main matter, the present

Civil Application does not survive and the same is disposed of

accordingly.

(D. M. DESAI,J) RINKU MALI