Gujarat High Court
Mahendrakumar vs Managing
Author: A.L.Dave
Bench: A.L.Dave
LPA/2129/2011 2/ 2 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL No. 2129 of 2011 In SPECIAL CIVIL APPLICATION No. 15665 of 2010 With CIVIL APPLICATION No. 13661 of 2011 In LETTERS PATENT APPEAL No. 2129 of 2011 ========================================================= MAHENDRAKUMAR RAMDAVAR YADAV - Appellant(s) Versus MANAGING TRUSTEE & 2 - Respondent(s) ========================================================= Appearance : MR VH DESAI for Appellant(s) : 1, None for Respondent(s) : 1 - 3. ========================================================= CORAM : HONOURABLE MR.JUSTICE A.L.DAVE and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 01/02/2012 ORAL ORDER
(Per : HONOURABLE MR.JUSTICE A.L.DAVE) Learned advocate Ms.Tejal Vashi, on instructions, does not press this appeal in view of the fact that the stay granted by the learned Single Judge against the operation of the order impugned in the petition has not been extended after 21.12.2011 and the appellant will have chance to resist the grant of stay before the learned Single Judge in case the original petitioners pray for stay of the order before the learned Single Judge. Learned advocate states that the appellant's right to approach this Court in case of difficulty may be reserved.
Permission to withdraw the appeal as prayed for is granted. Appeal stands disposed of as withdrawn.
In view of the above order, the Civil Application does not survive and stands disposed of accordingly.
(A.L.Dave,J) (Mohinder Pal,J) pathan