Gujarat High Court
Alpesh Hargovandas Shah vs Manoj Rasiklal Shah on 24 June, 2025
NEUTRAL CITATION
C/CRA/323/2025 ORDER DATED: 24/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 323 of 2025
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ALPESH HARGOVANDAS SHAH
Versus
MANOJ RASIKLAL SHAH
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Appearance:
MR HARSH R JOSHI(12752) for the Applicant(s) No. 1
MR KARAN S MEHTA(13061) for the Applicant(s) No. 1
MR JF MEHTA(461) for the Opponent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 24/06/2025
ORAL ORDER
The present Revision Application has been filed challenging the order passed in Regular Civil Appeal No.24 of 2018 whereby the first appellate Court has allowed the said appeal and quashed and set aside the judgment and decree passed by Small Causes Court in HRP No.715 of 2011.
Learned advocate for the respondent has stated that after the judgment and decree passed in Regular Civil Appeal No.24 of 2018, the respondent - landlord has filed Execution Petition No.40 of 2025 and the Executing Court has handed over the possession of the suit premises to the petitioner, and thereafter, the said landlord to develop the property has already demolished the suit premises.
Today, when the matter is called out none present for the petitioner. In view of the said fact, present Civil Revision Application is dismissed.
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