Gujarat High Court
Fazal Mohammad Ganimiya Belim vs Nareshkumar Manilal Thakkar on 7 April, 2025
NEUTRAL CITATION
C/SCA/4887/2024 ORDER DATED: 07/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4887 of 2024
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FAZAL MOHAMMAD GANIMIYA BELIM & ANR.
Versus
NARESHKUMAR MANILAL THAKKAR & ORS.
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Appearance:
MR CB DASTOOR(238) for the Petitioner(s) No. 1,2
MR KALPESH M PANDIT(2713) for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2,3
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 07/04/2025
ORAL ORDER
Heard learned advocate Mr. C. B. Dastoor for the petitioners. Learned advocate Mr. Dastoor would state that during the pendency of present petition, suit inquestion has been adjudicated and dismissed by the trial Court. He is tendering simply copy of the judgment passed by the trial court, which is to be taken on record.
In view of aforesaid development taken place during the pendency of the present petition, present petition is disposed of as becomes infructuous. Notice is discharged.
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