Gujarat High Court
Memunabibi Wd/O Nashirkhan Yusufkhan ... vs Mazharkhan Nasirkhan Pathan on 1 July, 2013
Author: S.H.Vora
Bench: S.H.Vora
MEMUNABIBI WD/O NASHIRKHAN YUSUFKHAN PATHAN....Appellant(s)V/SMAZHARKHAN NASIRKHAN PATHAN C/AO/241/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD APPEAL FROM ORDER NO. 241 of 2013 With CIVIL APPLICATION NO. 5764 of 2013 In APPEAL FROM ORDER NO. 241 of 2013 ================================================================ MEMUNABIBI WD/O NASHIRKHAN YUSUFKHAN PATHAN....Appellant(s) Versus MAZHARKHAN NASIRKHAN PATHAN & 4....Respondent(s) ================================================================ Appearance: MR AMIT V THAKKAR, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 01/07/2013 ORAL ORDER
Learned advocate Mr. Thakkar for the appellant, under the instructions of the appellant, does not press this AO and accordingly, the AO stands disposed of as not pressed. No costs.
Looking to the facts of the case, the appellant is at liberty to apply before the trial Court for expeditious hearing of the main suit and if any such application is filed by the appellant, the learned trial Judge shall decide it and give priority considering the other pendency in the Court. The learned trial Judge shall not be influenced by the fact of withdrawal of this appeal and shall decide the case on its merits and in accordance with law.
In view of withdrawal of main AO, civil application does not survive and is disposed of accordingly.
(S.H.VORA, J.) shekhar Page 2 of 2