Gujarat High Court
Chairman- Sardar Sarovar Narmada Nigam vs Samaji Ravtaji Vanzara & 3 on 21 November, 2014
Author: Harsha Devani
Bench: Harsha Devani
C/FAST/3572/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL (STAMP NUMBER) NO.3572 of 2014
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CHAIRMAN- SARDAR SAROVAR NARMADA NIGAM
LIMITED....Appellant(s)
Versus
SAMAJI RAVTAJI VANZARA & 3....Defendant(s)
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Appearance:
MR BY MANKAD, ADVOCATE for the Appellant(s) No.1
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
Date : 21/11/2014
ORAL ORDER
1. Mr. B.Y. Mankad, learned advocate for the appellant, under instructions, seeks permission to withdraw the appeal in view of the fact that the subject matter of the case does not exceed Rs.10 lakhs and hence, in view of the Notification dated 14th October, 2014 issued by the High Court in exercise of powers conferred under Article 225 of the Constitution of India and sections 14, 14A and 15(2)(a) of the Gujarat Civil Courts Act, 2005, appeal would lie before the court of the District Judge and not before this court.
2. Permission, as prayed for, is granted. The appeal is disposed of as withdrawn with a view to enable the appellant to present the appeal before the appropriate court.
( Harsha Devani, J. ) hki Page 1 of 1