Rakesh Narrotambhai Patel vs Ashok Tulsidas Bhanushali
2022 Latest Caselaw 10322 Guj

      C/AO/181/2017                               ORDER DATED: 22/12/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 181 of 2017

                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                 In R/APPEAL FROM ORDER NO. 181 of 2017
==========================================================
                RAKESH NARROTAMBHAI PATEL & 1 other(s)
                               Versus
                ASHOK TULSIDAS BHANUSHALI & 28 other(s)
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Appearance:
MR DHAVAL D VYAS(3225) for the Appellant(s) No. 1,2
MR DEEPAK P SANCHELA(2696) for the Respondent(s) No. 29
MR HARDIK H DAVE(6295) for the Respondent(s) No. 1,2
NOTICE SERVED BY DS for the Respondent(s) No.
10,11,12,13,14,15,16,17,18,19,20,21,22,23,24,25,26,27,28,4,5,6,7,8,9
SERVED BY RPAD (N) for the Respondent(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                             Date : 22/12/2022

                              ORAL ORDER

Mr.Dhaval Vyas, learned counsel appearing for the appellants, submitted that the suit from which the present Appeal from order has been filed, has already been dismissed by the trial court vide judgment and order dated 4.11.2022 and, therefore, present Appeal from Order has become infructuous. The said order dated 4.11.2022 passed in Special Civil Suit (Old) No.8 of 2015 (Special Civil Suit (New) No.411 of 2015) is taken on record.

In view of the above, present Appeal from Order stands disposed of, as having become infructuous.

C/AO/181/2017 ORDER DATED: 22/12/2022

Consequently, connected Civil Application also stands disposed of accordingly. Notice is discharged.

(NIRAL R. MEHTA,J) V.J. SATWARA