Jemabhai Lakhabhai Khambhaliya @ ... vs Paschim Gujarat Vij Co. Ltd
2026 Latest Caselaw 756 Guj

Gujarat High Court

Jemabhai Lakhabhai Khambhaliya @ ... vs Paschim Gujarat Vij Co. Ltd on 24 February, 2026

                                                                                                        NEUTRAL CITATION




                              C/SCA/4269/2023                            ORDER DATED: 24/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                       R/SPECIAL CIVIL APPLICATION NO. 4269 of 2023
                       ================================================================
                                     JEMABHAI LAKHABHAI KHAMBHALIYA @ NAGJIBHAI
                                                        Versus
                                         PASCHIM GUJARAT VIJ CO. LTD. & ANR.
                       ================================================================
                       Appearance:
                       MS. ALVEERA S KACHARA(11935) for the Petitioner(s) No. 1
                       MR JIGAR M PATEL(3841) for the Respondent(s) No. 2
                       NOTICE SERVED for the Respondent(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                     Date : 24/02/2026
                                                      ORAL ORDER

1. Learned advocate Ms. Alveera S. Kachara for the

petitioner, under instructions, submits that the subject matter

pending before the learned trial Court has been dismissed for

default, therefore, she does not want to press the present petition

and seeks permission to withdraw the same. Learned advocate

for the petitioner has placed on record the copy of case status,

which is taken on record.

2. In view of the above, permission, as sought for, is granted.

Present petition stands disposed of as not pressed. Notice stands

discharged.

(D. M. DESAI,J) RINKU MALI