Gujarat High Court
Rabari Jivabhai Vihabhai vs Banaskantha Jilla Dudh Utpadak Sangh ... on 23 August, 2023
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
C/SCA/15099/2022 ORDER DATED: 23/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15099 of 2022
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RABARI JIVABHAI VIHABHAI
Versus
BANASKANTHA JILLA DUDH UTPADAK SANGH LTD.
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Appearance:
MR MANISH S SHAH(5859) for the Petitioner(s) No. 1,10,11,2,3,4,5,6,7,8,9
DELETED for the Respondent(s) No. 9
MR DIPEN DESAI(2481) for the Respondent(s) No.
10,11,12,13,14,15,18,2,3,4,5,6,7,8
MS. DHWANI TRIPATHI, AGP for the respondent no. 1
NOTICE SERVED for the Respondent(s) No. 1,16,17
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 23/08/2023
ORAL ORDER
Learned advocate Mr. Manish Shah, upon instructions, seeks permission to withdraw this petition at this stage. He states that the petitioners want to make necessary amendment in the original Lavad Suit No. 174 of 2021 and that permission be granted to the petitioners. He states that subject to the right to oppose the amendment of the original defendant in the Lavad Suit, if the amendment is granted by the Board of Nominees, in that case, the petitioners want to press for interim relief in view of amended Lavad Suit.
Permission as prayed for is granted. However, any amendment that the petitioners may move before Board of Nominees shall be subject to the objection by the respondents and the same may be decided in accordance with law.
Page 1 of 2 Downloaded on : Sun Sep 17 02:13:58 IST 2023NEUTRAL CITATION C/SCA/15099/2022 ORDER DATED: 23/08/2023 undefined Permission to withdraw this petition as prayed for is granted.
It is clarified that this Court has not gone into the merits of the matter. Notice is discharged.
(NIRZAR S. DESAI,J) VARSHA DESAI Page 2 of 2 Downloaded on : Sun Sep 17 02:13:58 IST 2023