Gujarat High Court
Ambalal Shanabhai Parmar & 12 vs Deputy Collector on 9 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CRA/210/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 210 of 2017
==========================================================
AMBALAL SHANABHAI PARMAR & 12....Applicant(s)
Versus
DEPUTY COLLECTOR, PETLAD & 12....Opponent(s)
==========================================================
Appearance:
MR NIKHIL S KARIEL, ADVOCATE for the Applicant(s) No. 1 - 13
AKSHAYKUMAR P SONI, CAVEATOR for the Opponent(s) No. 3 - 13
MR ANKUR Y OZA, CAVEATOR for the Opponent(s) No. 3 - 13
NOTICE SERVED BY DS for the Opponent(s) No. 1 - 2
MR VENUGOPAL PATEL, AGP for the Opponent No.1
==========================================================
CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 09/08/2017
ORAL ORDER
1. In view of the judgement dated 21.7.2017 passed by the Division Bench in Civil Revision Application No.386 of 2015 in case of Jay Atul Shah & Ors. Vs. Arvindbhai Amrutbhai Patel & Ors., Mr.Shakti Jadeja, learned Advocate for the applicants seeks permission to withdraw the present application with a view to file appropriate proceedings.
2. The permission as sought for is granted. The present Civil Revision Application is dismissed as withdrawn, with liberty as prayed for.
(BELA M. TRIVEDI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Aug 17 06:33:16 IST 2017 C/CRA/210/2017 ORDER vinod Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Aug 17 06:33:16 IST 2017