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Rakeshkumar Keshavbhai Prajapati vs The Authorized Officer , The Mehsana ...
2026 Latest Caselaw 510 Guj

Citation : 2026 Latest Caselaw 510 Guj
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Rakeshkumar Keshavbhai Prajapati vs The Authorized Officer , The Mehsana ... on 12 February, 2026

                                                                                                                 NEUTRAL CITATION




                             C/SCA/13722/2025                                     ORDER DATED: 12/02/2026

                                                                                                                 undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 13722 of 2025
                                                          With
                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2026
                                    In R/SPECIAL CIVIL APPLICATION NO. 13722 of 2025
                       ================================================================
                                 RAKESHKUMAR KESHAVBHAI PRAJAPATI & ANR.
                                                   Versus
                         THE AUTHORIZED OFFICER , THE MEHSANA URBAN CO OPERATIVE
                                              BANK LIMITED
                       ================================================================
                       Appearance:
                       MR BM MANGUKIYA(437) for the Petitioner(s) No. 1,2
                       MS BELA A PRAJAPATI(1946) for the Petitioner(s) No. 1,2
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                         Date : 12/02/2026
                                                          ORAL ORDER

Learned counsel for the petitioners submits that due to subsequent events, the prayers prayed for in the present writ petition are not pressed and she may be permitted to withdraw the present petition with a liberty to file fresh writ petition.

Permission is granted with the aforesaid liberty. The present petition stands dismissed as withdrawn.

Civil Application for stay also stands withdrawn accordingly.

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK/1

 
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