Zubedaben Kasambhai vs Vallabhbhai S/O Kalyanjibhai Patel

Citation : 2025 Latest Caselaw 7563 Guj
Judgement Date : 15 October, 2025

Gujarat High Court

Zubedaben Kasambhai vs Vallabhbhai S/O Kalyanjibhai Patel on 15 October, 2025

                                                                                                            NEUTRAL CITATION




                           C/SCA/14332/2025                                  ORDER DATED: 15/10/2025

                                                                                                            undefined




                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 14332 of 2025

                     ==========================================================
                                             ZUBEDABEN KASAMBHAI
                                                      Versus
                                    VALLABHBHAI S/O KALYANJIBHAI PATEL & ORS.
                     ==========================================================
                     Appearance:
                     A A DAUDIVHORA(7516) for the Petitioner(s) No. 1
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 15/10/2025

                                                          ORAL ORDER

1. Heard learned advocate Mr. A. A. Daudivhora for the petitioner.

2. After arguing for some time, under the instruction of his client, learned Advocate Mr. Daudivhora does not press the present writ application with a liberty to avail an alternative efficacious remedy available at law to the petitioner by filing Regular Civil Appeal under Section-96 read with Order XLI of the Civil Procedure Code, 1908 to challenge the impugned judgment and decree passed by the Trial Court.

3. Permission as sought for is granted.

4. It is open for the petitioner to file an appropriate Regular Civil Page 1 of 2 Uploaded by MR. NILESHKUMAR RAMESHBHAI PARMAR(HCD0068) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 02:48:49 IST 2025 NEUTRAL CITATION C/SCA/14332/2025 ORDER DATED: 15/10/2025 undefined Appeal before the Appellate Court concerned challenging the judgment and decree dated 04/04/2018 passed by Principal Senior Civil Judge, Bhavnagar in Regular Civil Suit No.695 of 2014. As and when such appeal will be filed, the Appellate Court shall decide the same in accordance with law.

5. It is made clear that this Court has neither gone into nor examined the merits of the matter.

6. With the aforesaid and reserving the liberty in favour of the petitioner, the present writ application is disposed of as withdrawn. No order as to costs.

(MAULIK J.SHELAT,J) NILESH Page 2 of 2 Uploaded by MR. NILESHKUMAR RAMESHBHAI PARMAR(HCD0068) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 02:48:49 IST 2025