JITENDRABHAI Vs. BHIKHUBHAI

JUDGEMENT

(1.) Heard learned advocate Mr. A.A. Daudivhora for the appellant and learned advocate Mr. Harsh V. Gajjar for the respondents.

(2.) Learned advocate Mr. Daudivhora for the appellant submitted that the appellant has filed an affidavit before this Court affirmed on 15/6/2023 seeking permission of this Court to withdraw Civil Suit No.991/2022 filed before City Civil Court, Ahmedabad so as to enable the appellant to prefer appropriate case before the Gujarat Revenue Tribunal for redressal of his grievances which are stated in paragraph no.2 of the said affidavit.

(3.) It was submitted that the appellant filed the suit claiming to be the tenant of the suit property, however, the said Civil Suit No.991/2022 was disposed of by allowing the application filed by the respondents original defendants under Order VII Rule 11 of the Code of Civil Procedure, 1908 on the ground of jurisdiction.