Madinabanu D/O Mahemudmiya Rasulmiya ... vs Gulabhai Rasulbhai Soda
2025 Latest Caselaw 5106 Guj

Gujarat High Court

Madinabanu D/O Mahemudmiya Rasulmiya ... vs Gulabhai Rasulbhai Soda on 24 June, 2025

                                                                                                               NEUTRAL CITATION




                              C/SA/371/2019                                    ORDER DATED: 24/06/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                         R/SECOND APPEAL NO. 371 of 2019
                                                       With
                               CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2017
                                        In R/SECOND APPEAL NO. 371 of 2019
                      ==========================================================
                             MADINABANU D/O MAHEMUDMIYA RASULMIYA SODA & ORS.
                                                  Versus
                                      GULABHAI RASULBHAI SODA & ANR.
                      ==========================================================
                      Appearance:
                      MR V B MALIK(5071) for the Appellant(s) No. 1,2,3,4
                      MR DEEP B KOTHARI(12220) for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 24/06/2025
                                                           ORAL ORDER

The present Second Appeal has been filed challenging the judgment and decree passed in Regular Civil Appeal No.66 of 2013 (Old Regular Civil Appeal No.26 of 2012) dated 28.04.2017.

Learned advocate for the appellant has stated that in view of the fact that the settlement has been arrived at between the parties the appellant seeks permission to withdraw the present Second Appeal. Learned advocate for the appellant has also perused the affidavit filed by the appellants, the same is taken on record.

In view of the same, the present Second Appeal is permitted to be withdrawn and disposed of accordingly. In view of the disposal of the main matter, the connected Civil Application does not survive and the same is accordingly disposed of.

(SANJEEV J.THAKER,J) URIL RANA