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Gujarat High Court

Harvinder Dinanath Sharma vs Neelam Harvinder Sharma & on 26 March, 2015

Author: A.J.Desai

Bench: A.J.Desai

         C/SCA/17505/2014                                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            SPECIAL CIVIL APPLICATION NO. 17505 of 2014

================================================================
            HARVINDER DINANATH SHARMA....Petitioner(s)
                           Versus
          NEELAM HARVINDER SHARMA & 1....Respondent(s)
================================================================
Appearance:
MR NIRAV SANGHAVI ADVOCATE FOR MR ASHISH M DAGLI, ADVOCATE
for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR KM ANTANI ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 2
MR PRAVIN GONDALIYA, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
================================================================

        CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                                Date : 26/03/2015


                                  ORAL ORDER

Mr. Nirav Sanghvi, learned advocate appearing for the petitioner seeks  permission to withdraw present petition with a liberty to file appropriate  proceedings   with   regard   to   claim   of   set   off   and   with   regard   to  reimbursement of medical bills. Permission as prayed for is granted. The  trial Court shall decide the case if filed by the petitioner on its own merit. It would be open for the respondent to oppose such application by  Page 1 of 2 C/SCA/17505/2014 ORDER taking   the   contentions   which   are   available   including   the  contention   that   the   issue   of   reimbursement   and   set   off   has  already been decided in earlier proceedings. The trial Court shall  also   decide   the   maintainability   of   such   application   if   such  objection is raised by the respondent. Petition stands disposed of  as withdrawn with above liberty. Notice is discharged.  It is hereby made clear that this Court has not gone into the merits  of the  matter    and  the  trial  Court   shall  decide  such  application  without being influenced by the present order. . 

(A.J.DESAI, J.) niru* Page 2 of 2