Gujarat High Court
Patel Bhavikkumar Praveenbhai & 2 vs Harmanbhai Maganbhai Bhoi & ... on 2 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CRA/316/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 316 of 2016
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PATEL BHAVIKKUMAR PRAVEENBHAI & 2....Applicant(s)
Versus
HARMANBHAI MAGANBHAI BHOI & 11....Opponent(s)
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Appearance:
MR. JAVED S QURESHI, ADVOCATE for the Applicant(s) No. 1 - 3
MR.BHASH H MANKAD, ADVOCATE for the Applicant(s) No. 1 - 3
MR VENUGOPAL PATEL, AGP for the Opponent(s) No. 11
MR JV JAPEE, ADVOCATE for the Opponent(s) No. 1 - 3 , 5 - 9
NOTICE SERVED BY DS for the Opponent(s) No. 4 , 10
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 02/08/2017
ORAL ORDER
In view of the decision dated 21.07.2017 passed by the Division Bench in the case of Jay Atul Shah and Ors. Vs. Arvindbhai Amrutbhai Patel and Ors., learned Advocate Mr.Javed Qureshi for the applicants seeks permission to withdraw the present Civil Revision Application with a view to file appropriate proceedings as may be permissible under the law.
The permission, as sought for, is granted. Present Civil Revision Application is dismissed as withdrawn with a liberty as prayed for. Notice is discharged.
The Registry is directed to return the certified Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Aug 03 00:58:25 IST 2017 C/CRA/316/2016 ORDER copy of suit.
(BELA M. TRIVEDI, J.) Tuvar Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Aug 03 00:58:25 IST 2017