Gujarat High Court
Ansuyaben Wd/O Dhananjay Yashwantrai vs Prabhakar Kaniyalal Joshi on 3 April, 2023
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/5/2023 ORDER DATED: 03/04/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5 of 2023
With
R/SPECIAL CIVIL APPLICATION NO. 10 of 2023
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ANSUYABEN WD/O DHANANJAY YASHWANTRAI
Versus
PRABHAKAR KANIYALAL JOSHI
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Appearance:
MR SHAIVANG D MEHTA(5623) for the Petitioner(s) No. 1,2,3,4
for the Respondent(s) No. 1,2,4,5
MS HETAL PATEL, AGP for the Respondent(s) No. 3
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 03/04/2023
COMMON ORAL ORDER
1. Heard learned advocate Mr.Shivang D. Mehta for the petitioners and learned Assistant Government Pleader Ms.Hetal Patel for the respondent No.3.
2. Learned advocate Mr.Mehta for the petitioners has placed on record the application filed by the respondent No.1 before the Gujarat Revenue Tribunal (for short 'the GRT') to hear the Revision Application at the earliest.
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C/SCA/5/2023 ORDER DATED: 03/04/2023
3. It was submitted that in view of such application being filed by the respondent No.1, the petitioners would request the GRT to hear the matter on priority basis. It was therefore submitted that the contentions raised by the petitioners in these petitions may be kept open to be raised before the GRT and seeks permission to withdraw these petitions so as to approach the GRT for early hearing of the matter.
4. Without entering into the merits of the matters, the petitions are disposed of as withdrawn.
(BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Wed Apr 05 20:38:05 IST 2023