Gujarat High Court
Nimeshkumar S. Chawda vs Consumer Dispute Redressal Forum ... on 2 February, 2026
NEUTRAL CITATION
C/SCA/212/2026 ORDER DATED: 02/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 212 of 2026
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NIMESHKUMAR S. CHAWDA
Versus
CONSUMER DISPUTE REDRESSAL FORUM SURAT(MAIN)
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Appearance:
MR RONIT V RATHOD(13125) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
Date : 02/02/2026
ORAL ORDER
1. Learned advocate for the petitioner submits that he may be permitted to withdraw the present writ petition as the present writ petition has become infructuous.
2. Permission as prayed for, is granted. The present writ petition is dismissed as withdrawn as having become infructuous.
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