Nileshkumar Vrajlal Kotecha vs Sanjay Prabhudas Raythatha
2025 Latest Caselaw 368 Guj

Gujarat High Court

Nileshkumar Vrajlal Kotecha vs Sanjay Prabhudas Raythatha on 9 May, 2025

                                                                                                               NEUTRAL CITATION




                             C/SA/526/2023                                     ORDER DATED: 09/05/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                           R/SECOND APPEAL NO. 526 of 2023
                                                         With
                                      CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                                          In R/SECOND APPEAL NO. 526 of 2023
                      ==========================================================
                                            NILESHKUMAR VRAJLAL KOTECHA
                                                       Versus
                                         SANJAY PRABHUDAS RAYTHATHA & ORS.
                      ==========================================================
                      Appearance:
                      KURVEN K DESAI(7786) for the Appellant(s) No. 1
                      TIRTH NAYAK(8563) for the Appellant(s) No. 1
                      RULE SERVED for the Respondent(s) No. 1,2
                      RULE UNSERVED for the Respondent(s) No. 3
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 09/05/2025
                                                           ORAL ORDER

The present Second Appeal has been filed challenging the order passed by the Additional District Judge, Dwarka in Regular Civil Appeal no.45 of 2022 confirming the judgment and decree passed by Additional Civil Judge and JMFC Dwarka in Regular Civil Suit No.59 of 2005.

Learned advocate for the appellant Mr.Dhanesh Desai for learned advocate Mr.Kurven Desai for the appellant seeks permission to withdraw the present Second Appeal in view of the fact that the matter has been settled between the parties.

Permission as prayed for is granted. The present Second Appeal is disposed of as withdrawn. In view of the disposal of the Second Appeal the Civil Application for stay does not survive and the same is accordingly disposed of. Interim relief, if any stands vacated.

(SANJEEV J.THAKER,J) URIL RANA