Gujarat High Court
Bhanji Devshibhai Luhar vs State Of Gujarat on 16 February, 2021
Author: Vineet Kothari
Bench: Vineet Kothari, Gita Gopi
C/LPA/2339/2009 IA ORDER DT. 16/02/2021
GHAGHAL RANCHHODBHAI AMARABHAI V. BHANABHAI DEVSHIBHAI LUHAR
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
CIVILAPPLICATIONNO. 1 of 2012
In
R/LETTERSPATENTAPPEALNO. 2339of 2009
In
R/SPECIALCIVILAPPLICATIONNO. 11825of 2009
With
MISC.CIVILAPPLICATIONNO. 1 of 2014
In
R/LETTERSPATENTAPPEALNO. 2339of 2009
In
R/SPECIALCIVILAPPLICATIONNO. 11825of 2009
==============================================================================
GHAGHALRANCHHODBHAIAMARABHAI Versus BHANABHAIDEVSHIBHAILUHAR ============================================================================== Appearance:
In C.A. No.1 of 2012:
MRDJ CHAUHANfor the PETITIONER(s)No. ... RespondentNo.
In M.C.A.No.1of 2014:
MRDCSEJPALfor the Applicant(s)No. RULESERVED UNSERVEDEXPIRED(R) ============================================================================== CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI and HONOURABLE MS. JUSTICE GITA GOPI Date: 16/02/2021 IA ORDER (PER: HONOURABLE DR. JUSTICE VINEET KOTHARI)
1. Learned counsel Mr. D.C. Sejpal submits that since the private respondents have settled the dispute out of the Court, the present Misc.
Civil Application No.1 of 2014 and Civil Application No.1 of 2012 in Letters Patent Appeal No.2339 of 2009, which was already disposed of on 10.05.2011, need not be pressed on merits and they may be permitted Page 1 of 2 Downloaded on : Thu Feb 18 02:32:14 IST 2021 C/LPA/2339/2009 IA ORDER DT. 16/02/2021 GHAGHAL RANCHHODBHAI AMARABHAI V. BHANABHAI DEVSHIBHAI LUHAR to be withdrawn.
2. Nobody appears on the other side to oppose the request.
3. Therefore, Misc. Civil Application No.1 of 2014 for review and Civil Application No.1 of 2012 for leave to appeal are dismissed as withdrawn. A copy of the order be sent to the opposite party.
(DR. VINEET KOTHARI,J ) (GITA GOPI, J ) PRAVIN KARUNAN Page 2 of 2 Downloaded on : Thu Feb 18 02:32:14 IST 2021