Anjaliben Hiteshkumar Trivedi D/O ... vs Jigneshkumar Kanubhai Rana
2025 Latest Caselaw 7001 Guj

Gujarat High Court

Anjaliben Hiteshkumar Trivedi D/O ... vs Jigneshkumar Kanubhai Rana on 26 September, 2025

                                                                                                                   NEUTRAL CITATION




                             C/SCA/21181/2023                                       ORDER DATED: 26/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 21181 of 2023
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                         ANJALIBEN HITESHKUMAR TRIVEDI D/O KIRANBHAI RANCHHODBHAI
                                                   RANA
                                                   Versus
                                        JIGNESHKUMAR KANUBHAI RANA
                       ==========================================================
                       Appearance:
                       RAJPUROHIT R BHAWARLAL(9420) for the Petitioner(s) No. 1
                       SUNITA S CHATURVEDI(2572) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                       Date : 26/09/2025

                                                           ORAL ORDER

1. Learned advocate for the petitioner submitted that the proccedings before the learned Family Court have already been culminated in a judgment. It is further submitted that the present petitioner has already assailed the impugned judgment and decree passed in the Family Suit by way of a First Appeal.

2. In view of the above, learned advocate for the petitioner, upon instructions, seeks permission to withdraw the present petition.

3. Permission, as sought for, is granted.

4. The present petition stands disposed of as

NEUTRAL CITATION

C/SCA/21181/2023 ORDER DATED: 26/09/2025

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withdrawn. Notice is discharged. Interim relief, if any, stands vacated.

5. It is made clear that this Court has not gone into the merits of the case.

(D. M. DESAI,J) MANOJ