Bhupatram Rugnath Badmera vs Rameshchandra Chhotalal Shah
2025 Latest Caselaw 3177 Guj

Gujarat High Court

Bhupatram Rugnath Badmera vs Rameshchandra Chhotalal Shah on 18 February, 2025

                                                                                                                             NEUTRAL CITATION




                               C/CRA/45/2008                                              ORDER DATED: 18/02/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/CIVIL REVISION APPLICATION NO. 45 of 2008
                       ==========================================================
                                                BHUPATRAM RUGNATH BADMERA
                                                           Versus
                                               RAMESHCHANDRA CHHOTALAL SHAH
                       ==========================================================
                       Appearance:
                       MS SHACHI G MATHUR(3069) for the Applicant(s) No. 1
                       MR KV SHELAT(834) for the Opponent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                                 Date : 18/02/2025

                                                                  ORAL ORDER

1. The present Civil Revision Application has been filed challenging the judgment and decree dated 06.12.2007 passed by the Sessions Judge and 2nd Fast Track Court, Deesa in Regular Civil Appeal No.33 of 1996.

2. Learned advocate for the applicant places on record the communication dated 14.02.2025, which is taken on record, addressed by the present applicant stating therein that since there is compromise arrived at between the parties outside the Court pending this revision application, the applicant does not want to pursue further the present civil revision application and, therefore, he seeks permission to withdraw the present application.

3. In view of the above, present civil revision application is disposed of as withdrawn. Rule is discharged. No order as to costs.

(SANJEEV J.THAKER,J) MISHRA AMIT V.