Gujarat High Court
Kiri Dyes And Chemicals Pvt. Ltd vs Kanubhai Muljibhai Leuva on 11 September, 2023
Author: Rajendra M. Sareen
Bench: Rajendra M. Sareen
NEUTRAL CITATION
C/SCA/15150/2020 ORDER DATED: 11/09/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15150 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 15194 of 2020
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KIRI DYES AND CHEMICALS PVT. LTD.
Versus
KANUBHAI MULJIBHAI LEUVA
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Appearance:
JWALIT B SONEJI(7895) for the Petitioner(s) No. 1
RULE SERVED for the Respondent(s) No. 2
RULE UNSERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 11/09/2023
ORAL ORDER
1. Learned advocate for the petitioner submits that the dispute between the parties have been settled. He therefore, seeks permission to withdraw these petitions.
2. Permission as prayed for, is granted. The present petitions are disposed of as withdrawn. Rule is discharged.
(RAJENDRA M. SAREEN,J) SALIM/ Page 1 of 1 Downloaded on : Sat Sep 16 16:46:36 IST 2023