Chitrak Satishbhai Shah vs Kashiram Patel Since Decd.Throlegal ... on 24 April, 2015

[Cites 0, Cited by 0]

Gujarat High Court

Chitrak Satishbhai Shah vs Kashiram Patel Since Decd.Throlegal ... on 24 April, 2015

Bench: Ravi R.Tripathi

        C/MCA/2705/2012                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      MISC. CIVIL APPLICATION (FOR REVIEW) NO. 2705 of 2012
                                     In
           SPECIAL CIVIL APPLICATION NO. 9334 of 2007
                                  With
              MISC. CIVIL APPLICATION NO. 2706 of 2012
                                     In
           SPECIAL CIVIL APPLICATION NO. 7572 of 2008
                                  With
              MISC. CIVIL APPLICATION NO. 2707 of 2012
                                     In
           SPECIAL CIVIL APPLICATION NO. 5256 of 2008

================================================================
            CHITRAK SATISHBHAI SHAH....Applicant(s)
                             Versus
 KASHIRAM PATEL SINCE DECD.THROLEGAL HEIR & WIFE JADIBEN &
                       10....Opponent(s)
================================================================
Appearance:
MR PARTHIV B SHAH, ADVOCATE assisted by MS ARCHANA ACHARYA,
ADVOCATE for the Applicant(s) No. 1
MS ARCHANA R ACHARYA, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, AGP for the Opponent(s) No. 6
MR APURVA R KAPADIA, ADVOCATE for the Opponent(s) No. 1 - 5
MR MEHULSHARAD SHAH, ADVOCATE for the Opponent(s) No. 1 - 5
MS DAMINI J RAVAL, ADVOCATE for the Opponent(s) No. 10
MS RV ACHARYA, ADVOCATE for the Opponent(s) No. 7
NOTICE SERVED BY DS for the Opponent(s) No. 7 , 9 - 11
================================================================

        CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI

                             Date : 24/04/2015


                              ORAL ORDER

Learned Advocate Mr.Parthiv B.Shah appearing Page 1 of 2 C/MCA/2705/2012 ORDER for the applicant states that in view of the affidavit filed by Shri Manilal H.Patel, Town Planning Officer, Unit No.9, Ahmedabad affirmed on (as stated by learned Advocate Mr.Parthiv B.Shah) 12.12.2012 and in view of the order passed by this Court on 13.04.2012, learned Advocate seeks permission to withdraw these MCAs. Learned Advocate states that his client has instructed him to withdraw these MCAs with a view to avail remedy available to him of filing fresh petitions. Permission is granted. The MCAs are disposed of as withdrawn. Notice is discharged. No order as to costs.

(RAVI R.TRIPATHI, J.) SHITOLE Page 2 of 2

Unlock Advanced Research with PRISMAI

Gujarat High Court