Rameshbhai Girdharlal Padaria vs Prafulchandra Jamiyatram Pandya Decd. ...
2025 Latest Caselaw 7315 Guj

Gujarat High Court

Rameshbhai Girdharlal Padaria vs Prafulchandra Jamiyatram Pandya Decd. ... on 8 October, 2025

                                                                                                            NEUTRAL CITATION




                              C/CRA/186/2004                                ORDER DATED: 08/10/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                       R/CIVIL REVISION APPLICATION NO. 186 of 2004
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                                  RAMESHBHAI GIRDHARLAL PADARIA & ANR.
                                                 Versus
                         PRAFULCHANDRA JAMIYATRAM PANDYA DECD. THRO HEIRS & ORS.
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                       Appearance:
                       MR JIGAR P RAVAL(2008) for the Applicant(s) No. 1,2
                       MR MP SHAH(2418) for the Opponent(s) No. 1.2,1.3,1.4,1.5,1.6
                       MS. KRUTI M SHAH(2428) for the Opponent(s) No. 1,1.1,1.2,1.3,1.4,1.5,1.6
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                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                        Date : 08/10/2025
                                                         ORAL ORDER

1. The present Revison Application under the provisions of Bombay Rents Hotel and Lodging House Rates Control Act, 1947 has been filed challenging the judgment and decree passed by Joint District Judge, Bharuch in Regular Civil Appeal No.88 of 1998, dated 12.04.2004, whereby, the judgment and decree dated 30.07.1998, passed by Civil Judge, Rajpipla in Regular Civil Suit No.146 of 1986, has been confirmed.

2. Learned advocate for the petitioners has stated that the petitioner has already vacated the premises and learned advocate for the petitioner has made statement before the Court that as the petitioner and his family has not required the suit property and the fact that the petitioner is staying at some other premises. The petitioner is ready to handover the keys of the suit premises and pursuant to the said fact he is ready to withdraw the present Revision Application. A letter to that effect written by the petitioner is taken on record.

                                                                                                           NEUTRAL CITATION




                              C/CRA/186/2004                              ORDER DATED: 08/10/2025

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3. Learned advocate for the petitioner on instructions states that petitioner No.1 has already expired and petitioner No.2 - Rajnikant has issued a letter dated 20.11.2024 to the learned advocate for the petitioner and the same is taken on record.

4. Learned advocate for the petitioner states that neither petiioner No.1's legal heir nor petitioner have any objection if the present Revision Application is allowed and the possession of the suit premises and keys of the suit premises are handed over to the respondent i.e. original plaintiff at the suit premises on 16.10.2025 at arround 1.00 p.m.

5. In view of the above, present Revision Application is permitted to withdraw and the present Revision Application is disposed of as withdrawn. Interim relief, if any, stands vacated.

6. In view of the fact that the Revision Application is withdrawn, an undertaking has been given by the petitioner No.2 that he will handover the possession of the property to the respondent and handover the keys at the suit premises on 16.10.2025 at arround 1.00 p.m.

(SANJEEV J.THAKER,J)

Manoj Kumar Rai