Lh Of Late Anantrai Naranji Thakkar vs Lh Of Late Jagdishbhai Anantrai Thakkar
2025 Latest Caselaw 5628 Guj

Gujarat High Court

Lh Of Late Anantrai Naranji Thakkar vs Lh Of Late Jagdishbhai Anantrai Thakkar on 9 April, 2025

                                                                                                                    NEUTRAL CITATION




                              C/SCA/4217/2025                                        ORDER DATED: 09/04/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 4217 of 2025

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                                     LH OF LATE ANANTRAI NARANJI THAKKAR & ORS.
                                                       Versus
                                   LH OF LATE JAGDISHBHAI ANANTRAI THAKKAR & ORS.
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                       Appearance:
                       MR KETAN A DAVE(255) for the Petitioner(s) No. 1,1.1,2,2.1,2.2,2.3
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                          CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                            Date : 09/04/2025

                                                             ORAL ORDER

Heard learned advocate Mr. Ketan A. Dave for the petitioners. He would submit that due to inadvertence on the part of the petitioners, instead of filing Civil Revision Application under Section 115 of the Code of Civil Procedure, against impugned judgment and decree passed by the trial Court, present writ application has been filed.

So, in view of aforesaid, under the instructions of his client, learned advocate Mr. Dave seeks permission to withdraw this writ application.

Permission is granted, as sought for with liberty to file Civil Revision Application. Registry to return back certified copy of impugned application and order thereon with relevant documents submitted by the learned advocate for the petitioner keeping xerox copy of the same.

NEUTRAL CITATION

C/SCA/4217/2025 ORDER DATED: 09/04/2025

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It is made clear that this Court has not gone into nor examined the merits of the matter. The present writ application is disposed of as withdrawn. There shall be no order as to costs.

(MAULIK J.SHELAT,J) DRASHTI K. SHUKLA