Pradhanji Nathaji Thakore vs Sunil Somabhai Patel
2025 Latest Caselaw 1239 Guj

Gujarat High Court

Pradhanji Nathaji Thakore vs Sunil Somabhai Patel on 22 July, 2025

                                                                                                                   NEUTRAL CITATION




                              C/SA/74/2008                                        ORDER DATED: 22/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/SECOND APPEAL NO. 74 of 2008

                      ==========================================================
                                             PRADHANJI NATHAJI THAKORE & ORS.
                                                          Versus
                                               SUNIL SOMABHAI PATEL & ORS.
                      ==========================================================
                      Appearance:
                      MS. MEGHNA A PATEL(6651) for the Appellant(s) No.
                      1.1,1.2,1.3,1.4,1.5,1.6,1.7,1.8,1.9
                      DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
                      for the Respondent(s) No. 1
                      MR YV VAGHELA(2450) for the Respondent(s) No. 2
                      MS ARCHANA P PATEL(5430) for the Respondent(s) No. 1.1,1.2,1.3
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 22/07/2025

                                                             ORAL ORDER

1. Heard learned advocate Ms.Meghna A.Patel for the appellants and learned advocate Ms.Archana Patel for the respondents

2. The present Second Appeal has been filed challenging the judgment and decree passed in Regular Civil Appeal no.60 of 2007 passed by the Presiding Officer, Fast Track Court no.4, at Gandhinagar.

3. Today, learned advocate for the respective parties have stated that the parties to the present proceedings have settled the matter and memorandum of agreement/ compromise agreement have been arrived at between the parties. The said memorandum of understanding/ compromise agreement dated 15.07.2025 is taken on record.

                                                                                                                 NEUTRAL CITATION




                              C/SA/74/2008                                     ORDER DATED: 22/07/2025

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4. Learned advocate for the appellant states that the appellant is present in the Court and identifies the appellant.

5. Learned advocate for the respective parties identifies the signatures of the respective parties and in view of the said settlement, learned advocate for the appellant seeks permission of this Court to withdraw the present Second Appeal.

6. In view of the same, the present Second Appeal is disposed of as withdrawn. In view of the withdrawal of the Second Appeal, the Civil Application if any is accordingly disposed of. Interim relief, if any stands vacated.

(SANJEEV J.THAKER,J) URIL RANA