Gitaben Prabhudas Kamothi (W/O ... vs Vinod R Rao, Secretary
2025 Latest Caselaw 6054 Guj

Gujarat High Court

Gitaben Prabhudas Kamothi (W/O ... vs Vinod R Rao, Secretary on 24 April, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                              NEUTRAL CITATION




                             C/MCA/1084/2023                                   ORDER DATED: 24/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1084 of 2023

                                    In R/SPECIAL CIVIL APPLICATION NO. 10106 of 2019

                      ==========================================================
                       GITABEN PRABHUDAS KAMOTHI (W/O PRABHDAS ODHAVJI KAMOTHI)
                                                  Versus
                                     VINOD R RAO, SECRETARY & ORS.
                      ==========================================================
                      Appearance:
                      MS MAMTA R VYAS(994) for the Applicant(s) No. 1
                      MR HS MUNSHAW(495) for the Opponent(s) No. 4
                      NOTICE SERVED for the Opponent(s) No. 1,2,3
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MS. JUSTICE GITA GOPI

                                                  Date : 24/04/2025
                                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

Learned advocate Ms. Mamta R.Vyas appearing for the applicant requests for withdrawal of the present application with a view to file appropriate application seeking clarification of the judgment and order dated 21.02.2022 for claiming interest from the date of entitlement i.e. 2010 to 2022.

The request is acceded to. The present application stands disposed of as withdrawn reserving such liberty in favour of the applicant.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Pankaj/61