Gujarat High Court
Ketan Jayantilal Mehta vs Nileshkumar Jayantkumar Parikh & 8 on 21 July, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/CA/6164/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6164 of 2014
In MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 1458 of 2014
In APPEAL FROM ORDER NO. 290 of 2010
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KETAN JAYANTILAL MEHTA....Applicant(s)
Versus
NILESHKUMAR JAYANTKUMAR PARIKH & 8....Respondent(s)
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Appearance:
MR AR MAJMUDAR, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 21/07/2014
ORAL ORDER
Learned advocate for the applicant, under the instructions of the applicant, submitted that he withdraws present application as well as Misc. Civil Application (Stamp) No.1458 of 2014 with a view to raising all contentions available in law including the contentions with regard to limitation related to filing of the Suit before the learned Trial Court, which may be considered by the learned Trial Court.
Page 1 of 2 C/CA/6164/2014 ORDER
In view of the said submission by learned advocate for the applicant that under the instructions from the petitioner, he withdraw Civil Application No.6164 of 2014 as well as Misc. Civil Application (Stamp) No.1458 of 2014, the said two applications stand disposed of as not pressed and as withdrawn.
(K.M.THAKER, J.) Girish Page 2 of 2