Patel Dhavalkumar Kaushikbhai vs Patel Harsiddhaben Dhavalkumar
2025 Latest Caselaw 4708 Guj

Gujarat High Court

Patel Dhavalkumar Kaushikbhai vs Patel Harsiddhaben Dhavalkumar on 13 June, 2025

                                                                                                         NEUTRAL CITATION




                              C/SCA/3886/2025                              ORDER DATED: 13/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                       R/SPECIAL CIVIL APPLICATION NO. 3886 of 2025
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                                              PATEL DHAVALKUMAR KAUSHIKBHAI
                                                          Versus
                                             PATEL HARSIDDHABEN DHAVALKUMAR
                       ================================================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Petitioner(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                     Date : 13/06/2025
                                                      ORAL ORDER

1. Party-in-person-Patel Dhavalkumar Kaushikbhai seeks

permission to withdraw the present Special Civil Application to

avail the remedy available under the provisions of the Family

Court Act. It is further submitted that as and when appropriate

remedy is exhausted by the party-in-person, the time consumed

in pursuing the captioned Special Civil Application be excluded.

2. In view of the above, permission, as sought for, is granted.

The present Special Civil Application stands dismissed as

withdrawn.

3. It is made clear that this Court has not gone into the merits

of the case.

NEUTRAL CITATION

C/SCA/3886/2025 ORDER DATED: 13/06/2025

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4. As and when the party-in-person approaches the concerned

Court below by resorting to the remedy availed under the

Family Court, the same shall be decided on merits by the

concerned Court below on merits and the time consumed in

litigating before this Court by way of Special Civil Application

be excluded.

5. Registry to give back the certified copy of the impugned

judgment to the party-in-person as requested.

(D. M. DESAI,J) RINKU MALI