Gujarat High Court
Sarojben Pathabhai Solanki & vs Harisangbhai Nathubhai Solanki & on 16 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/7228/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 7228 of 2017
In CIVIL REVISION APPLICATION (STAMP NO.) NO. 184 of 2017
With
CIVIL REVISION APPLICATION (STAMP NO.) NO. 184 of 2017
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SAROJBEN PATHABHAI SOLANKI & 1....Applicant(s)
Versus
HARISANGBHAI NATHUBHAI SOLANKI & 1....Respondent(s)
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Appearance:
MR VISHAL C MEHTA, ADVOCATE for the Applicant(s) No. 1 - 2
AVANI V PATEL, ADVOCATE for the Respondent(s) No. 1 - 2
MR VENUGOPAL PATEL, AGP for the respondent State
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 16/08/2017
ORAL ORDER
1. In view of the judgement dated 21.7.2017 passed by the Division Bench in Civil Revision Application No.386 of 2015 in case of Jay Atul Shah & Ors. Vs. Arvindbhai Amrutbhai Patel & Orther, the learned Advocate Mr.Mehta for the applicants seeks permission to withdraw the present Civil Application as well as the main Civil Revision Application, with liberty to file appropriate proceedings as may be permissible under the law.
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2. The permission as sought for is granted. The present Civil Application and the main Civil Revision Application are dismissed as withdrawn, with liberty as prayed for. The office is directed to return the certified copy of the impugned orders.
(BELA M. TRIVEDI, J.) vinod Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Aug 17 01:42:17 IST 2017