Shah Amrutlal Ramchandra vs Virat Transline Partnership Firm
2021 Latest Caselaw 12436 Guj

     C/AO/179/2017                             ORDER DATED: 25/08/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/APPEAL FROM ORDER NO. 179 of 2017

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2017
                In R/APPEAL FROM ORDER NO. 179 of 2017
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                   SHAH AMRUTLAL RAMCHANDRA
                             Versus
           VIRAT TRANSLINE PARTNERSHIP FIRM & 3 other(s)
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Appearance:
MR KP CHAMPANERI(5643) for the Appellant(s) No. 1
MR PRANAV S DAVE(5104) for the Respondent(s) No. 1
MR SHIVANG M SHAH(5916) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 25/08/2021
                            ORAL ORDER

Heard Mr.K.P. Champaneri, learned advocate for the appellant and Mr.Darshil Shah, learned advocate appearing for Mr.Shivang Shah, learned advocate for the respondent No.1.

Though served, none appears on behalf of the respondent No.2 to 4.

Mr.Champaneri, learned advocate submits that the present appellant is original defendant No.1 and the appellant has challenged the order below Exhibit 5. However, he submits that the suit from which the present appeal emanates is finally disposed of by the trial Court by the Judgment and order dated 30 th November, 2019. He, therefore, submits that the present appeal has become

C/AO/179/2017 ORDER DATED: 25/08/2021

academic.

In view of the above, the appeal is disposed of as having become infructuous. Notice discharged.

Since the main matter is disposed of, the Civil Application does not survive, hence, the same is disposed of accordingly.

(A.G.URAIZEE, J) ALI