C/SA/61/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 61 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In
R/SECOND APPEAL NO. 61 of 2020
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ANWAR HUSEN ABDREMAN KHATRI
Versus
AMAD JUSAB KHATRI SINCE DECEASED THRU L/H
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Appearance:
MR BY MANKAD(440) for the Appellant(s) No. 1,2,2.1
for the Respondent(s) No. 1,1.3,1.3.1,1.3.2,1.3.3,1.3.4,1.3.5
MR HASHIM QURESHI(1097) for the Respondent(s) No. 1.1,1.2,2,3,4
MR. EKRAMA H QURESHI(7000) for the Respondent(s) No.
1.1,1.2,2,3,4
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 29/10/2020
ORAL ORDER
When the matter is taken up for hearing, Mr. B.Y. Mankad,
learned advocate for the appellants, under the instructions seeks
permission to withdraw Second appeal along with the Civil
Application for stay.
Learned advocate Mr. Ekrama Qureshi, has remained
present though his name is not reflecting on Board in Civil
Application, but was appearing in the proceedings for some of
the contesting defendants.
In view of the above, both second appeal and civil
application stand disposed of as withdrawn.
(ASHUTOSH J. SHASTRI, J)
NAIR SMITA V.
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