Gujarat High Court
Rameshchandra vs Batliboi on 18 November, 2010
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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MCA/2698/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION No. 2698 of 2010
In
SPECIAL
CIVIL APPLICATION No. 6109 of 2002
=========================================================
RAMESHCHANDRA
DEVSHANKER JOSHI - Applicant(s)
Versus
BATLIBOI
& COMPANY - Opponent(s)
=========================================================
Appearance :
MR
BB NAIK WITH MR PARTHIV A BHATT
for Applicant(s) :
1,
NANAVATI ASSOCIATES for Opponent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 18/11/2010
ORAL
ORDER
Learned counsel for the applicant seeks permission to withdraw the application with a liberty to file appropriate application through the legal heirs of the deceased-applicant. Permission is granted. The application stands disposed of as withdrawn with a liberty to the applicant as aforesaid.
[K. S. JHAVERI, J.] Pravin/* Top