Madhuben Kanubhai Dayatar vs Dhanbaiben Mathurbhai Dayatar
2025 Latest Caselaw 1375 Guj

Gujarat High Court

Madhuben Kanubhai Dayatar vs Dhanbaiben Mathurbhai Dayatar on 25 July, 2025

                                                                                                                  NEUTRAL CITATION




                               C/SA/524/2022                                     ORDER DATED: 25/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/SECOND APPEAL NO. 524 of 2022

                                                           With
                                        CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
                                            In R/SECOND APPEAL NO. 524 of 2022
                       ==========================================================
                                               MADHUBEN KANUBHAI DAYATAR & ORS.
                                                            Versus
                                                DHANBAIBEN MATHURBHAI DAYATAR
                       ==========================================================
                       Appearance:
                       MS. JR ACHARYA(3833) for the Appellant(s) No. 1,2,3,4,5,6,7
                       NOTICE SERVED for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                            Date : 25/07/2025

                                                                 ORAL ORDER

1. The present Second Appeal has been filed challenging the judgment and decree passed by the Additional District J.udge in Regular Civil Appeal No.149 of 2017.

2. Learned advocate Ms.J.R.Acharya for the appellant seeks permission to withdraw the present Second Appeal.

3. Permission is granted. The present Second Appeal is disposed of as withdrawn. In view of the disposal of the main matter, the Civil Application for stay does not survive and the same is accordingly disposed of. Notice is discharged.

(SANJEEV J.THAKER,J) URIL RANA