Gujarat High Court
Shri Dutt Co. Op. Housing Society vs Lalbuchchi Tribhuvan Pandey on 13 March, 2020
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/SCA/13064/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13064 of 2019
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SHRI DUTT CO. OP. HOUSING SOCIETY
Versus
LALBUCHCHI TRIBHUVAN PANDEY
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Appearance:
MS. KITTY S MEHTA(7025) for the Petitioner(s) No. 1
MR TANMAY B KARIA(6833) for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 13/03/2020
ORAL ORDER
Learned advocate for the petitioner seeks permission to withdraw the present petition, stating that since the learned trial court has tentatively exhibited and the documents so tendered may be subject to proof in accordance with the procedural law, liberty be reserved for the plaintiff to lead and canvass all the contentions even raised before another forum.
Permission as sought for with liberty as above is granted. The petition accordingly stands disposed of as withdrawn.
Notice is discharged.
Interim relief if any granted earlier is hereby vacated.
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