Shivam Corporation Thro. Amratbhai ... vs Ranchodbhai Ambalal Patel Since Decd. ...
2025 Latest Caselaw 6612 Guj

Gujarat High Court

Shivam Corporation Thro. Amratbhai ... vs Ranchodbhai Ambalal Patel Since Decd. ... on 15 September, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                          NEUTRAL CITATION




                               C/LPA/870/2025                              ORDER DATED: 15/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                         R/LETTERS PATENT APPEAL NO. 870 of 2025

                                     In R/SPECIAL CIVIL APPLICATION NO. 10717 of 2010

                                                            With
                                         CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                        In R/LETTERS PATENT APPEAL NO. 870 of 2025
                       ==========================================================
                            SHIVAM CORPORATION THRO. AMRATBHAI KALIDAS VAKIL
                                                 Versus
                         RANCHODBHAI AMBALAL PATEL SINCE DECD. THRO. HEIRS. & ORS.
                       ==========================================================
                       Appearance:
                       MR .B A PATEL(5281) for the Appellant(s) No. 1
                       MR HITESH N ACHARYA(2302) for the Respondent(s) No. 2,3,4,5
                       MR JB DASTOOR(239) for the Respondent(s) No. 1.1,1.2,1.3,1.4
                       ==========================================================

                          CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                                SUNITA AGARWAL
                                and
                                HONOURABLE MR.JUSTICE D.N.RAY

                                                      Date : 15/09/2025

                                               ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

When a query was raised about the maintainability of the

present appeal arising out of the judgment and order passed

by the learned Single Judge in exercise of supervisory

jurisdiction of the High Court under Article 227 of the

Constitution of India, Mr.B.A.Patel, learned advocate

appearing for the appellant would submit that the appellant

be permitted to withdraw the present appeal as he propses to

approach the competent Court for redressal of his grievances.

NEUTRAL CITATION

C/LPA/870/2025 ORDER DATED: 15/09/2025

undefined

In view of the above, the present appeal stands

dismissed as withdrawn. Consequently, the connected Civil

Application stands disposed of.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) BINA SHAH