Deepak Pravinchandra Mehta vs Icici Bank Ltd
2025 Latest Caselaw 6285 Guj

Gujarat High Court

Deepak Pravinchandra Mehta vs Icici Bank Ltd on 3 September, 2025

                                                                                                         NEUTRAL CITATION




                               C/SA/474/2024                             ORDER DATED: 03/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                            R/SECOND APPEAL NO. 474 of 2024
                                                          With
                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                                           In
                                            R/SECOND APPEAL NO. 474 of 2024
                       ================================================================
                                                DEEPAK PRAVINCHANDRA MEHTA
                                                             Versus
                                                       ICICI BANK LTD.
                       ================================================================
                       Appearance:
                       MANAN K PANERI(7959) for the Appellant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                          Date : 03/09/2025
                                           ORAL ORDER

The present Second Appeal has been filed challenging the judgment and decree dated 27.09.2024, passed by Principal District Judge, Bharuch, in Regular Civil Appeal No.64 of 2023.

Learned advocate for the appellant seeks permission to withdraw the present Second Appeal.

In view of the said fact, permission as sought for is granted. The present Second Appeal is disposed of as withdrawn. Connected Civil Application does not survive and stads disposed of accordingly.

In view of the fact that present Second Appeal has been disposed of as withdrawn, necessary Court Fee be refunded as per provision of law.

(SANJEEV J.THAKER,J)

Manoj Kumar Rai