Gujarat High Court
Shri Swaminarayan Mandir Trust ... vs Patel Natvarbhai Bhudarbhai on 17 September, 2020
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/11223/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11223 of 2020
==========================================================
SHRI SWAMINARAYAN MANDIR TRUST BORISANA
Versus
PATEL NATVARBHAI BHUDARBHAI
==========================================================
Appearance:
MR MB PARIKH(576) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4,5
==========================================================
CORAM: HONOURABLE MR. JUSTICE S.H.VORA
Date : 17/09/2020
ORAL ORDER
Learned advocate Mr.M.B. Parikh for the petitioner does not invite reasoned order and seeks permission to withdraw this petition with liberty to move appropriate application before the learned trial Court as per the provisions of Order 39 Rule 4 of the Code of Civil Procedure.
Permission, as sought for, is granted. The petition stands disposed of as withdrawn with above liberty.
It is clarified that this Court has not examined the merits of the present petition at this stage and, therefore, all the contentions are kept open to be agitated before the learned trial Court.
(S.H.VORA, J) Hitesh Page 1 of 1 Downloaded on : Fri Sep 18 00:20:49 IST 2020