LALJIBHAI DULABHAI SAVANI Vs. DHIRAJBHAI LAVJIBHAI

JUDGEMENT

(1.) Ms.Mamta R.Vyas, learned advocate for the petitioners seeks permission to withdraw this petition with a view to approach the competent Court by way of appeal as the appeal was not determined on merit and clarification was sought for before the Court vide Exh.25 of an order passed in Exh.5. As recorded in the appellate order, Court had not determined the appeal on merit and therefore, challenge to any order passed below Exh.5 and clarification thereto vide an order passed below Exh.25 has to be examined by the appellate Court as against that order.

(2.) Permission, as prayed for, is granted.

(3.) This petition stands disposed of as withdrawn.