CHAMPAKBHAI BABALDAS GANDHI Vs. DIVALIBEN MOHANLAL

JUDGEMENT

(1.) LEARNED counsel for the appellant, Ms.Jirga Jhaveri, placing on record the resolution passed by the trustees of the appellant Jain Sanskruti Rakshak Sabha on 1-7-2010, sought permission to withdraw this appeal. Permission is granted as prayed for. This appeal stands disposed of as withdrawn. Notice is discharged. In view of the disposal of the main appeal, Civil Application No.9566 of 2010 does not survive and is disposed of accordingly.