Gujarat High Court
Suryaprabhaben Mohanlal Pandya vs Pradipbhai Rameshbhai on 13 June, 2013
Author: G.R.Udhwani
Bench: G.R.Udhwani
SURYAPRABHABEN MOHANLAL PANDYA....Petitioner(s)V/SPRADIPBHAI RAMESHBHAI PANDYA C/SCA/8460/2004 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 8460 of 2004 With SPECIAL CIVIL APPLICATION NO. 8461 of 2004 ================================================================ SURYAPRABHABEN MOHANLAL PANDYA....Petitioner(s) Versus PRADIPBHAI RAMESHBHAI PANDYA & 2....Respondent(s) ================================================================ Appearance: MR HASIT H JOSHI, ADVOCATE for the Petitioner(s) No. 1 MR TARESH J BHATTJI, ADVOCATE for the Petitioner(s) No. 1 MR NACHIKETA S JOSHI, ADVOCATE for the Respondent(s) No. 1 MR SUDHAKAR B JOSHI, ADVOCATE for the Respondent(s) No. 1 RULE SERVED for the Respondent(s) No. 2 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 13/06/2013 ORAL ORDER
Learned counsel for the petitioner states that he has been telephonically instructed to withdraw this petition. Respondents have no objection. Accordingly both the petitions are disposed of as withdrawn. Rule is discharged with no order as to costs.
(G.R.UDHWANI, J.) syed/ Page 1 of 1