Gujarat High Court
Ashokbhai Thakorbhai Parmar & vs Uttambhai Javanmal Shah & 17 on 22 June, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/FA/475/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 475 of 2016
With
CIVIL APPLICATION NO. 2147 of 2016
In
FIRST APPEAL NO. 475 of 2016
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ASHOKBHAI THAKORBHAI PARMAR & 1....Appellant(s)
Versus
UTTAMBHAI JAVANMAL SHAH & 17....Defendant(s)
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Appearance:
MR DHIRAJ M PATEL, ADVOCATE for the Appellant(s) No. 1 - 2
MR MAULIK R SHAH, ADVOCATE for the Appellant(s) No. 1 - 2
MR MANAN A SHAH, CAVEATOR for the Defendant(s) No. 14 - 15.4 , 16
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CORAM:HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 22/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Mr.Maulik Shah, learned advocate appearing on behalf of the appellants herein - original plaintiffs seeks permission to withdraw the present appeal. However, has requested that the same shall be without prejudice to the rights and contentions of the appellants herein in other pending suit.
Permission as prayed for is granted. Present appeal is dismissed as withdrawn. However, it is observed that if there are any other proceedings pending, the same be considered in accordance with law, for which we have not expressed any Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Jun 24 02:14:44 IST 2016 C/FA/475/2016 ORDER opinion in favour of either of the parties, as even otherwise, the same are not the subject matter of the present appeal.
In view of dismissal of the main First Appeal, Civil Application No.2157 of 2016 for stay stands dismissed.
On dismissal of the main First Appeal, necessary consequences with regard to refund of the Court Fees shall follow.
sd/-
(M.R.SHAH, J.) sd/-
(A. S. SUPEHIA, J.) Rafik..
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