Gujarat High Court
Bankimbhai Harishankar Pandya & vs Parmanand Kanaiyalal Nimbark & 5 on 20 January, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/CA/13883/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 13883 of 2014
In FIRST APPEAL NO. 868 of 1989
================================================================
BANKIMBHAI HARISHANKAR PANDYA & 1....Applicant(s)
Versus
PARMANAND KANAIYALAL NIMBARK & 5....Respondent(s)
================================================================
Appearance:
MS RAJANI D SHARMA, ADVOCATE for the Applicant(s) No. 1 - 2
MR ANSHIN H DESAI, ADVOCATE for the Respondent(s) No. 1 - 2
MR IM PANDYA, ADVOCATE for the Respondent(s) No. 6
MR SATYAM Y CHHAYA, ADVOCATE for the Respondent(s) No. 3
================================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 20/01/2015
ORAL ORDER
Ms. Rajani Sharma, learned advocate for the applicants, under instructions, seeks permission to withdraw the application.
Permission as prayed for is granted. The application is rejected as withdrawn.
(HARSHA DEVANI, J.) zgs Page 1 of 1