Umarfaruk Hasanali Jat vs Anil Bhagvandas Thakkar
2026 Latest Caselaw 464 Guj

Gujarat High Court

Umarfaruk Hasanali Jat vs Anil Bhagvandas Thakkar on 10 February, 2026

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                                    NEUTRAL CITATION




                             C/FA/3729/2025                                         ORDER DATED: 10/02/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/FIRST APPEAL NO. 3729 of 2025
                                                          With
                                      CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                           In R/FIRST APPEAL NO. 3729 of 2025
                      ==========================================================
                                                  UMARFARUK HASANALI JAT
                                                           Versus
                                              ANIL BHAGVANDAS THAKKAR & ORS.
                      ==========================================================
                      Appearance:
                      MR. MEHUL SHAH, SENIOR ADVOCATE for MR HENIL M SHAH(10677)
                      for the Appellant(s) No. 1
                      MR BHAVESH BABARIYA(6788) for the Defendant(s) No.
                      10,11,12,13,14,15,16,17,18,19,4,5,6,7,8,9
                      MR MOHITKUMAR R GUPTA(10588) for the Defendant(s) No. 3
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR.JUSTICE J. L. ODEDRA

                                                          Date : 10/02/2026

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

Learned Senior Advocate for the appellant under

instructions seeks permission to withdraw the present Appeal

so as to enable the appellant to challenge the proceedings of

the D.R.T. including judgment and order passed in S.A. 227 of

2017.

NEUTRAL CITATION

C/FA/3729/2025 ORDER DATED: 10/02/2026

undefined

Permission as prayed for is granted. The Appeal stands

disposed of as withdrawn.

In view of the order passed in the main matter, Civil

Application No.1 of 2025 does not survive and stands disposed

of accordingly.

(A.Y. KOGJE, J)

(J. L. ODEDRA, J) PARESH SOMPURA