Gujarat High Court
Premilaben Jamnadas Modi vs Sajanben Manhersinh Parmar on 2 March, 2023
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
C/SCA/3253/2011 ORDER DATED: 02/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 3253 of 2011
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PREMILABEN JAMNADAS MODI
Versus
SAJANBEN MANHERSINH PARMAR & 1 other(s)
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Appearance:
MR NA SHAIKH(1098) for the Petitioner(s) No. 1
MR NIRAV RAJIV MODI(6197) for the Respondent(s) No. 1
MR NK MAJMUDAR(430) for the Respondent(s) No. 2
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 02/03/2023
ORAL ORDER
Mr. N.A. Shaikh, learned advocate appearing for the petitioner submits that the petitioner i.e. Premilaben Jamnadas Modi expired on 24.6.2022. Death Certificate is duly produced and the same is taken on record. It is also submitted that the suit itself has been disposed of by the trial Court and, therefore seeks permission to withdraw the present petition.
Permission to withdraw, as prayed for, is granted.
The petition stands disposed of as withdrawn.
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