Samir Dilipkumar Shah vs Shantilal Devjibhai Shah
2021 Latest Caselaw 17031 Guj

     C/SCA/11091/2016                              ORDER DATED: 28/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 11091 of 2016

                                 With
             R/SPECIAL CIVIL APPLICATION NO. 11092 of 2016
                                 With
             R/SPECIAL CIVIL APPLICATION NO. 11093 of 2016
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                     SAMIR DILIPKUMAR SHAH & 4 other(s)
                                  Versus
                    SHANTILAL DEVJIBHAI SHAH & 3 other(s)
==========================================================
Appearance:
HARDIKKUMAR D RAO(8174) for the Petitioner(s) No. 1,2,3,4,5
MS. DEVANGI SOLANKI FOR MR NV GANDHI(1693) for the Petitioner(s)
No. 1,2,3,4,5
BHOOMI M THAKORE(6237) for the Respondent(s) No. 1,2
HARDIK D MEHTA(7355) for the Respondent(s) No. 3
MR UTPAL M PANCHAL(1075) for the Respondent(s) No. 4
MS NISHA M THAKORE(3293) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                              Date : 28/10/2021

                           COMMON ORAL ORDER

1. Learned advocate appearing for the respondent Nos.1 and 2

submits that Regular Civil Suit No.3 of 2007 is already dismissed by

the learned 2nd Additional Civil Judge, Chikhli vide order dated

30.09.2021. She has also produced the certified copy of the

judgment passed in Regular Civil Suit No.3 of 2007, which is taken

on record.

2. Learned advocate Ms. Devangi Solanki appearing for learned

advocate Mr.N.V. Gandhi for the petitioners confirms that suit was

C/SCA/11091/2016 ORDER DATED: 28/10/2021

dismissed by the trial court and requests to dispose of these petitions

in view of disposal of the Regular Civil Suit No.3 of 2007.

3. In view of the submissions made by learned advocates

appearing for the respective parties, these petitions stand disposed of

as having become infructuous.

4. Interim relief granted by this Court vide order dated

20.07.2016 to maintain status quo position qua suit land stands

vacated forthwith. Notice stands discharged.

(B.N. KARIA, J) SUYASH