NATWARBHAI CHIMANBHAI PATEL Vs. RABARI RANCHHODBHAI SARTANBHAI

JUDGEMENT

(1.) HEARD learned advocate for the applicant, Mr. Yogesh G. Kanade. It appears that the remedy is available to the applicant to approach the Civil Court before which the suit is pending. The petitioner is at liberty to file application before the learned Civil Judge before whom the suit is pending regarding the genuineness of the documents placed on record before it. As and when such an application is filed by the present applicant, court below will decide it on merits in accordance with the law without being influenced by this order as well as the order passed by the learned J. M. F. C. , Gandhinagar, in Criminal Case No. 4350 of 2004. In view of the above, learned advocate for the applicant seeks permission to withdraw this revision. Permission is granted. This revision stands disposed of as withdrawn.