Gujarat High Court
Prajapati Chimanbhai Jivabhai vs Prajapati Subhadraben Wife Of ... on 30 July, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/SCA/10177/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10177 of 2018
=========================================================
PRAJAPATI CHIMANBHAI JIVABHAI
Versus
PRAJAPATI SUBHADRABEN WIFE OF CHIMANBHAI JIVABHAI
PRAJAPATI
=========================================================
Appearance:
MR R.K.MANSURI(3205) for the Petitioner(s) No. 1
MR JV JAPEE(358) for the Respondent(s) No. 1
=========================================================
CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 30/07/2019
ORAL ORDER
When the matter is taken up for hearing, learned advocate Mr. Mansuri appearing for the petitioner has submitted that the present petition is against the interim order, however, the main civil suit i.e. Family Suit No. 2 of 2018 itself is disposed of, as a result of this the present petition has become infructuous A xerox copy of the order dated 17.09.2018 passed in the suit proceedings is taken on record.
In view of the above, the learned advocate for the petitioner seeks permission to withdraw the petition. Permission is granted. The petition stands disposed of as withdrawn. Notice is discharged.
It is however, observed that the disposal of the present petition will not deter the respondent's right to avail the remedy permissible in law.
(A.J. SHASTRI, J) /phalguni/ Page 1 of 1 Downloaded on : Tue Jul 30 23:19:05 IST 2019