MEHTA STORES Vs. POPATLAL LALCHAND NAVLAKHA

JUDGEMENT

(1.) In order dtd. 16/6/2023, I have recorded the conduct of Advocate Mr. Rajendra Sanghvi who appeared for the Petitioners i.e. Tenants in Writ Petition No.9154 of 2022, Writ Petition No.8842 of 2022 and in Writ Petition No.8843 of 2022. I have also observed that the said tenants and the partner of Petitioners in Writ Petition No.7108 of 2023 and Writ Petition No.7110 of 2023 i.e. obstructionists are real brothers. The Petitioners in Writ Petition No.7108 of 2023 and Writ Petition No.7110 of 2023 i.e. Kantilal Indermal Mehta is personally present in Court. In Writ Petition No.7109 of 2023 said Kantilal Indermal Mehta is the Constituted Attorney of the obstructionists i.e. Gunwantibai Mohanraj Mehta i.e. wife of brother of original tenant.

(2.) Said Mr. Kantilal Indermal Mehta filed pursis dtd. 27/6/2023 stating that the Petitioner do not want to proceed with the said Writ Petitions and the same be allowed to be withdrawn. Said Kantilal Indermal Mehta is present in the Court and states that he will be withdrawing all these Writ Petitions. The said writing is taken on record and marked "X" for identification.

(3.) The individual Petitioners in Writ Petition No.8842 of 2022, Writ Petition No.8843 of 2022 and Writ Petition No.9154 of 2022 have also submitted separate applications/pursis dtd. 27/6/2023, 24/6/2023 and 24/6/2023 respectively stating that the respective Petitioners also seek withdrawal of the respective Writ Petitions. The Petitioner in Writ Petition No.8842 of 2022 Ganpatraj Indermal Mehta is personally present in the Court. He states that the Petitioner in Writ Petition No.8843 of 2022 and Writ Petition No.9154 of 2022 i.e. Mangilal Indermal Mehta and Bhogilal Indermal Mehta are not available. However, he confirms that, said Mangilal Indermal Mehta and Bhogilal Indermal Mehta have also signed the respective applications seeking withdrawal of the respective Writ Petitions.