Gujarat High Court
Ismailbhai Ibrahimbhai Vohra Through ... vs Firojbhai Abdulbhai Vohra on 13 June, 2024
NEUTRAL CITATION
C/SCA/14624/2020 ORDER DATED: 13/06/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14624 of 2020
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ISMAILBHAI IBRAHIMBHAI VOHRA THROUGH HIS POWER OF
ATTORNEY HOLDER SALIMBHAI SULEMANBHAI VOHRA
Versus
FIROJBHAI ABDULBHAI VOHRA & ORS.
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Appearance:
A B PATEL(7467) for the Petitioner(s) No. 1
MR YV BRAHMBHATT(206) for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2,3,4
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CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI
Date : 13/06/2024
ORAL ORDER
Learned advocate for the petitioner seeks permission to withdraw present petition with prayer that learned Trial Court may not be influenced by observation and finding made by the Courts below while rejecting injunction application as well as Appeal from Order.
Learned advocate Mr.Y.V.Brahmbhatt for respondent has no objection for either of the prayer made by the petitioner.
In view of above, the petition stands disposed of. Needless to say that observation and findings arrived at by learned Trial Court while negating injunction application and confirmed by learned Appellate Court by separate reasons and findings would not influence learned Trial Court while deciding merits of the suit as they are tentative in nature. Both the parties shall co-operate learned Trial Court in expeditious disposal of the suit.
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