Gujarat High Court
Sundaram Finance Ltd vs Shiv Shakti Transport Company ... on 3 October, 2023
Author: N.V.Anjaria
Bench: N.V.Anjaria
NEUTRAL CITATION
C/FA/2907/2008 ORDER DATED: 03/10/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2907 of 2008
With
R/FIRST APPEAL NO. 2908 of 2008
With
R/FIRST APPEAL NO. 2909 of 2008
With
R/FIRST APPEAL NO. 2910 of 2008
With
R/FIRST APPEAL NO. 3235 of 2008
With
R/FIRST APPEAL NO. 3236 of 2008
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SUNDARAM FINANCE LTD.
Versus
SHIV SHAKTI TRANSPORT COMPANY PROPRIETOR MR. B.R.YADAV & 1
other(s)
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Appearance:
MR LALIT PATEL, MR DHARMESH V SHAH(1050) for the Appellant(s) No. 1
MR PARTHIV B SHAH(2678) for the Defendant(s) No. 1,2
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CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE DEVAN M. DESAI
Date : 03/10/2023
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA) Learned Advocate Mr. Lalit Patel appearing for the appellant, under the instructions, seeks permission to withdraw all the six captioned appeals. In this regard he has placed on record a copy of the communication dated 02.09.2023 received by him, which is taken on record.
The permission as prayed for is granted. All the captioned appeals stand dismissed as withdrawn. Interim relief, if any, stands vacated.
(N.V.ANJARIA, J) (D. M. DESAI,J) UMESH/-
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