Parmar Lilaba Rugnathsinh vs Ramsinh Jawansinh Rathod
2025 Latest Caselaw 4932 Guj

Gujarat High Court

Parmar Lilaba Rugnathsinh vs Ramsinh Jawansinh Rathod on 19 June, 2025

                                                                                                             NEUTRAL CITATION




                                C/CRA/97/2019                                ORDER DATED: 19/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/CIVIL REVISION APPLICATION NO. 97 of 2019
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                                                PARMAR LILABA RUGNATHSINH & ORS.
                                                              Versus
                                                   RAMSINH JAWANSINH RATHOD
                       ==========================================================
                       Appearance:
                       MS MEENA VYAS(3315) for the Applicant(s) No.
                       1,2,2.1,3,4,4.1,5,5.1,5.2,5.3,5.4
                       MR SATYAJIT SEN(731) for the Opponent(s) No. 1
                       MS PRERANA A PANDEY(3359) for the Opponent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                         Date : 19/06/2025

                                                          ORAL ORDER

1. The present petition is filed to challenge the impugned order dated 06.02.2019 passed below Exh.72 by Principal Senior Civil Judge at Vadali Dist.Sabarkantha in Regular Civil Suit No.4 of 2016 whereby the application filed under the provisions under Order XIV Rule 2 of the Code of Civil Procedure, 1908.

2. Learned advocate for the petitioner states that the present suit is kept for final judgment, however, he does not press the hearing of the present petition and, therefore, he seeks permission to withdraw the present petition.

3. In view of above, permission as prayed for is granted. The present petition is disposed of as withdrawn. Notice is discharged. No order as to costs.

(SANJEEV J.THAKER,J) MISHRA AMIT V.