BHANUBEN NARSINHBHAI GOPALBHAI Vs. BALWANTBHAI NARSINHBHAI PATEL

JUDGEMENT

(1.) LEARNED counsel, Mrs. Ketty Mehta, appearing for the appellant stated, on written instructions of the appellant, that the appeal may be permitted to be withdrawn. Learned counsel for the respondent is stated to have no objection to the appeal being withdrawn. Therefore, the appeal is disposed as withdrawn with no order as to costs. Interim relief granted earlier by order dated 13.4.2007 in Civil Application No. 13405 of 2006 stands vacated.