Gujarat High Court
Fulabhai Ranchhodbhai Patel And ... vs Darubhai Jibhai ... on 24 December, 2014
Bench: M.R. Shah, R.D.Kothari
C/MCA/3042/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR CONTEMPT) NO. 3042 of 2014
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FULABHAI RANCHHODBHAI PATEL AND BHAILALBHAI
RANCHHODBHAI PATELDECD.....Applicant(s)
Versus
DARUBHAI JIBHAI PATELDECD.....Opponent(s)
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Appearance:
MR PARTHIV B SHAH, ADVOCATE for the Applicant(s) No. 1 1.4
NOTICE NOT RECD BACK for the Opponent(s) No. 1.1 1.2 , 1.4
NOTICE SERVED for the Opponent(s) No. 1.3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 24/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. When the present application is taken up for further hearing, Shri Parthiv B. Shah, learned advocate appearing on behalf of the applicants and opponent no. 1.1. Shri Mahendrabhai Darubhai Patel who has personally remained present in the Court have stated at the bar that subsequently, after filing of the present application, the learned trial Court has dismissed the subsequent suit, initiation of which can be said to be contempt of Court, on the ground of limitation.
Page 1 of 2 C/MCA/3042/2014 ORDER
2. In view of the above, Shri Parthiv B. Shah, learned advocate appearing on behalf of the applicants seeks permission to withdraw the present application at this stage with a liberty to file fresh contempt petition in case of necessity in future.
3. Permission is, accordingly, granted.
4. The present application is dismissed as withdrawn at this stage with the above liberty. Notice is discharged.
(M.R.SHAH, J.) (R.D.KOTHARI, J.) /phalguni/ Page 2 of 2