Rameshbhai Naranbhai Patel vs Vinaben Wd/O Vitthaldas Fogatlal ...
2025 Latest Caselaw 645 Guj

Gujarat High Court

Rameshbhai Naranbhai Patel vs Vinaben Wd/O Vitthaldas Fogatlal ... on 7 July, 2025

                                                                                                            NEUTRAL CITATION




                           C/SCA/14899/2024                                  ORDER DATED: 07/07/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 14899 of 2024

                                                        With
                                    R/SPECIAL CIVIL APPLICATION NO. 16361 of 2024
                     ==========================================================
                                       RAMESHBHAI NARANBHAI PATEL
                                                   Versus
                              VINABEN WD/O VITTHALDAS FOGATLAL KANSARA & ORS.
                     ==========================================================
                     Appearance:
                     MR DHRUV K DAVE(6928) for the Petitioner(s) No. 1
                     MR SHREYANG S VAYEDA(10917) for the Petitioner(s) No. 1
                     NOTICE SERVED for the Respondent(s) No. 2,4,5
                     UNSERVED EXPIRED (N) for the Respondent(s) No. 1,3
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 07/07/2025

                                                  COMMON ORAL ORDER

1. Learned Advocate Mr. Dhruv K. Dave appearing for the

petitioner has submitted a withdraw note dated 16/05/2025

with the Registry of this Court, which is placed for due

consideration before this Court.

2. Learned Advocate Mr. Dave states that during the pendency

of the present writ application, a Regular Civil Suit No.4136

of 2015 is already decided by the Trial Court vide its

judgment and decree dated 30st April, 2025 against which

appeal has been filed by other side by the respondents

herein.

NEUTRAL CITATION

C/SCA/14899/2024 ORDER DATED: 07/07/2025

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3. So, under the instructions of his client, he does not press the

present writ applications with a liberty to raise all

contentions available to the petitioner while defending the

appeal filed by the respondents. After going through the note

and the request made by the learned Advocate Mr. Dave.

Permission as sought for is granted. The present writ

application is disposed of as withdrawn.

4. It is made clear that this Court has neither gone into nor

examined the merits of the matter.

5. It is open for the parties to pursue the appeal in accordance

with law.

(MAULIK J.SHELAT,J) Nilesh