Gujarat High Court
Mohanbhai Maganbhai Patel & 7 vs Miral Vallabhbhai Surani & on 22 February, 2017
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/CA/12901/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION
(FOR CONDONATION OF DELAY) NO. 12901 of 2016
In
MISC. CIVIL APPLICATION NO. 216 of 2017
In
FIRST APPEAL NO. 1095 of 2016
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MOHANBHAI MAGANBHAI PATEL & 7....Applicant(s)
Versus
MIRAL VALLABHBHAI SURANI & 1....Respondent(s)
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Appearance:
MR PRAKASH G PANDYA, ADVOCATE for the Applicant(s) No.1-8
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 22/02/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Considering the fact that as such the main Miscellaneous Civil Application is already dismissed for non- prosecution for non removal of the office objections in the month of December, 2016 and it is reported that even no application for restoration of the review application is yet filed, there is no question of considering the present application for delay in filing the review application at this stage.
Under the circumstances, learned advocate appearing on behalf of the applicants seeks permission to withdraw the present application at this stage. Permission is granted. The present application stands dismissed as withdrawn. In case the office objections in Miscellaneous Civil Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Aug 13 04:12:11 IST 2017 C/CA/12901/2016 ORDER Application are removed and ready (except the office objections with respect to delay) thereafter it will be open for the applicant to submit an appropriate application, which may be considered in accordance with law.
(M.R. SHAH, J.) (A. S. SUPEHIA, J.) Siji Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Aug 13 04:12:11 IST 2017