Gujarat High Court
Shri Madhavratna Housing Maintanance ... vs Madhav Con Cast Pvt Ltd on 13 June, 2025
NEUTRAL CITATION
C/CRA/449/2017 ORDER DATED: 13/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 449 of 2017
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SHRI MADHAVRATNA HOUSING MAINTANANCE AND SERVICE CO OP
SOC LTD
Versus
MADHAV CON CAST PVT LTD & ORS.
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Appearance:
S M KIKANI(7596) for the Applicant(s) No. 1
MR HS MUNSHAW(495) for the Opponent(s) No. 2
MR. KULDEEP D VAIDYA(7045) for the Opponent(s) No. 1
NOTICE SERVED for the Opponent(s) No. 3,4,5,6
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 13/06/2025
ORAL ORDER
1. The present petition is filed challenging the order passed below Exhibit 17 in Rgular Civil Suit No.200 of 2017, wherein the 8 th Additional Senior Civil Judge, Bhavnagar has rejected the application filed under Order VII Rule 11 of the Code of Civil Procedure, 1908. Learned advocate Mr.S.M.Kikani for the petitioner has reproduced the resolution of the petitioner society, wherein it has been stated that the petitioner intents to withdraw the present petition. The same is taken on record.
2. Learned advocate for the petitioner has identified signature in the said resolution and seeks permission of this Court to withdraw the present petition.
3. In view of the said fact, permission as prayed for is granted. The present petition is disposed of as withdrawn. Notice is discharged.
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