Parmar Chandansingh Navalsingh vs Ramsingh Jawansingh Rathod
2025 Latest Caselaw 4943 Guj

Gujarat High Court

Parmar Chandansingh Navalsingh vs Ramsingh Jawansingh Rathod on 19 June, 2025

                                                                                                            NEUTRAL CITATION




                              C/CRA/485/2017                                 ORDER DATED: 19/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/CIVIL REVISION APPLICATION NO. 485 of 2017
                       ==========================================================
                                        PARMAR CHANDANSINGH NAVALSINGH & ORS.
                                                       Versus
                                            RAMSINGH JAWANSINGH RATHOD
                       ==========================================================
                       Appearance:
                       A N KADRI(7990) for the Applicant(s) No. 1,2,3,3.1,3.2,4.1,5.1,5.2,5.3
                       DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No.
                       1,2,3,3.1,3.2,4.1,5.1,5.2,5.3
                       DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
                       for the Applicant(s) No. 4,5
                       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 10.10.2017 passed below Exh.17 by Civil Court, Principal Civil Judge at Vadali Dist.Sabarkantha in Regular Civil Suit No.4 of 2016 whereby the application filed under the provisions of Section 10 of the Code of Civil Procedure, 1908 has been rejected.

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.