Gujarat High Court
Parthiv Vijaykumar Dave vs Ahmedabad Custom House Agents ... on 8 September, 2025
NEUTRAL CITATION
C/AO/281/2018 ORDER DATED: 08/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 281 of 2018
With
CIVIL APPLICATION (FOR INJUCTION) NO. 1 of 2018
In R/APPEAL FROM ORDER NO. 281 of 2018
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PARTHIV VIJAYKUMAR DAVE
Versus
AHMEDABAD CUSTOM HOUSE AGENTS ASSOCIATION & ORS.
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Appearance:
MR JF MEHTA(461) for the Appellant(s) No. 1
NANAVATI ASSOCIATES(1375) for the Respondent(s) No. 1,2,3,4,5,6
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 08/09/2025
ORAL ORDER
1. Heard learned advocate Mr. J.F. Mehta for the appellant.
2. Under the instruction of his client, learned advocate Mr. Mehta does not press the present Appeal from Order unconditionally.
3. Permission as prayed for, is granted. The present Appeal from Order is disposed of as withdrawn. Notice is discharged. Interim relief granted earlier, if any, stands vacated. Civil Application stands disposed of accordingly.
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