Lh Of Decd Avajalbhai Umarbhai vs Lh Of Decd Surendrabhai Ochhavlal ...
2025 Latest Caselaw 5815 Guj

Gujarat High Court

Lh Of Decd Avajalbhai Umarbhai vs Lh Of Decd Surendrabhai Ochhavlal ... on 26 August, 2025

                                                                                                                     NEUTRAL CITATION




                               C/CRA/501/2024                                         ORDER DATED: 26/08/2025

                                                                                                                      undefined




                              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                               R/CIVIL REVISION APPLICATION NO. 501 of 2024
                        ======================================
                                LH OF DECD AVAJALBHAI UMARBHAI & ORS.
                                                 Versus
                          LH OF DECD SURENDRABHAI OCHHAVLAL PARIKH & ORS.
                        ======================================
                        Appearance:
                        MR SURESH B BHATT(5669) for the Applicant(s) No. 1
                        ======================================
                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                                            Date : 26/08/2025
                                                               ORAL ORDER

The present revision application has been filed challenging the order passed by Additional District Judge, Kheda in Regular Civil Appeal No. 50 of 2021 confirming the judgment and decree dated 28.02.2017 passed in Regular Civil Suit No. 51 of 2009, the learned advocate for the applicant, on instructions, claimed that the applicant does not want to proceed with the matter. In view of the fact that the applicant has instructed him to withdraw the present application, he requests to withdraw the present application.

Learned advocate for the applicant has produced on record the written instructions. The written instructions is taken on record.

Permission as prayed for is granted. This application stands disposed of as withdrawn. Notice is discharged.

(SANJEEV J.THAKER, J.) Raj