L/H Of Deceased Patel ... vs Sheikh Bhaimiya Nanumiya
2025 Latest Caselaw 1241 Guj

Gujarat High Court

L/H Of Deceased Patel ... vs Sheikh Bhaimiya Nanumiya on 22 July, 2025

                                                                                                                NEUTRAL CITATION




                              C/SA/398/2019                                    ORDER DATED: 22/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                              R/SECOND APPEAL NO. 398 of 2019
                      ==========================================================
                              L/H OF DECEASED PATEL GOKALBHAIMATHURBHAI & ORS.
                                                    Versus
                                          SHEIKH BHAIMIYA NANUMIYA
                      ==========================================================
                      Appearance:
                      MR MAHESH BHAVSAR(1781) for the Appellant(s) No.
                      1,1.1,1.2,1.3,2,3,3.1,4,5,6
                      MR MANISH G JOSHI(2212) for the Appellant(s) No.
                      1,1.1,1.2,1.3,2,3,3.1,4,5,6
                      MRS HM BHAVSAR(5340) for the Appellant(s) No. 1,1.1,1.2,1.3,2,3,3.1,4,5,6
                      MR MA KHARADI(1032) for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 22/07/2025
                                                            ORAL ORDER

1. The present Second Appeal has been filed challenging the judgment and decree passed by the 5th Additional District Judge, Mahesana in Regular Civil Appeal no.48 of 2018 confirming the judgment and decree passed by the Trial Court in Regular Civil Suit no.68 of 2009.

2. The present Second Appeal was admitted by the Coordinate Bench vide order dated 21.11.2019.

3. Today, when the matter is called out, learned advocate for the appellant states that the appellants are present before the Court and have been identified by the learned advocate Mr.Mahesh Bhavsar. Learned advocate for the appellant has also produced affidavits of all the appellants which is taken on record and in view of the same, the appellant seeks permission to withdraw

NEUTRAL CITATION

C/SA/398/2019 ORDER DATED: 22/07/2025

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the present Second Appeal.

4. In view of the fact that the appellants are present and the affidavit of withdrawal is also filed, learned advocate for the appellant identifies the signatures of the appellants and in view of the same, the present Second Appeal is disposed of as withdrawn. In view of the fact that the matter is disposed of, the interim relief, stands vacated.

(SANJEEV J.THAKER,J) URIL RANA