Rahimkhan Ahemadkhan Pathan vs Hanifakhatun Sardarkhan Pathan
2025 Latest Caselaw 2565 Guj

Gujarat High Court

Rahimkhan Ahemadkhan Pathan vs Hanifakhatun Sardarkhan Pathan on 14 August, 2025

                                                                                                               NEUTRAL CITATION




                              C/SA/54/2021                                     ORDER DATED: 14/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/SECOND APPEAL NO. 54 of 2021

                                                          With
                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                            In R/SECOND APPEAL NO. 54 of 2021
                      ==========================================================
                                       RAHIMKHAN AHEMADKHAN PATHAN & ORS.
                                                      Versus
                                      HANIFAKHATUN SARDARKHAN PATHAN & ORS.
                      ==========================================================
                      Appearance:
                      ADVOCATE NOTICE SERVED for the Appellant(s) No. 4
                      VASIMRAJA A KURESHI(8609) for the Appellant(s) No. 1,2,3,5
                      MASUDIQBAL H RATHOD(7919) for the Respondent(s) No. 1
                      MR AV NAIR(5602) for the Respondent(s) No. 2,3,4,5,6,7
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 14/08/2025

                                                            ORAL ORDER

1. The present application is filed challenging the judgment and decree dated 14.07.2020 passed by the Additional District and Sessions Judge, Choda Udaipur in Civil Appeal No.12 of 2018.

2. Learned advocate for the appellant Mr.Vasimraja A.Kureshi for the appellant has placed on record affidavit filed by the appellants dated 12.08.2025 whereby appellants want to withdraw the present Second Appeal and the connected Civil Application no.1 of 2020.

3. Learned advocate for the appellant identifies the signatures of the appellants in the said affidavit and the said affidavit is

NEUTRAL CITATION

C/SA/54/2021 ORDER DATED: 14/08/2025

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taken on record.

4. In view of the same learned advocate for the applicant seeks permission to withdraw the present second appeal, permission as prayed for is granted and the present Second Appeal is disposed of as withdrawn. In view of the disposal of the Second Appeal, the connected Civil Application does not survive and the same is disposed of accordingly.

(SANJEEV J.THAKER,J) URIL RANA