Jayeshbhai Dolatray Bhatt vs Archanaben Sureshbhai Joshi
2025 Latest Caselaw 5460 Guj

Gujarat High Court

Jayeshbhai Dolatray Bhatt vs Archanaben Sureshbhai Joshi on 3 April, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                               NEUTRAL CITATION




                               C/FA/1895/2014                                   ORDER DATED: 03/04/2025

                                                                                                                undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                  R/FIRST APPEAL NO. 1895 of 2014

                        ==========================================================
                                                   JAYESHBHAI DOLATRAY BHATT
                                                             Versus
                                                  ARCHANABEN SURESHBHAI JOSHI
                        ==========================================================
                        Appearance:
                        MR ASIT B JOSHI(2567) for the Appellant(s) No. 1
                        HCLS COMMITTEE(4998) for the Defendant(s) No. 1
                        MR P B KHAMBHOLJA(5730) for the Defendant(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                and
                                HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                          Date : 03/04/2025

                                                ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

1. Mr.Asit Joshi, learned Advocate submitted that the captioned appeal is directed against the judgment dated 31.03.2014 whereby the family suit filed by the appellant has been dismissed. It is submitted that during the pendency of the appeal, the parties have almost settled the dispute. Necessary application seeking divorce with mutual consent has been filed. Mr.Joshi, learned Advocate has tendered the withdrawal purshis on affidavit indicating the steps taken by the appellant. In view thereof, Mr.Joshi, seeks permission to withdraw the captioned appeal.

2. Mr.PB Khambholja, learned Advocate confirms the aspect and states that there is no objection if the appeal is permitted to be withdrawn.

NEUTRAL CITATION

C/FA/1895/2014 ORDER DATED: 03/04/2025

undefined

3. The withdrawal purshis on affidavit is directed to be taken on record.

4. In view of the above, the captioned appeal is disposed of as withdrawn. No order as to costs.

5. Needless to clarify that this Court has not examined the merits of the matter.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) SINDHU NAIR