Nurmuhammad Ahmedbhai ... vs Shaikh Mumtazbanu ...
2022 Latest Caselaw 9758 Guj

       C/SCA/8436/2012                            ORDER DATED: 01/12/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 8436 of 2012

                                   With
               CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2017
              In R/SPECIAL CIVIL APPLICATION NO. 8436 of 2012
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                  NURMUHAMMAD AHMEDBHAI BISCUITWALA
                               Versus

          SHAIKH MUMTAZBANU GULAM-MAHIYUDDIN & 1 other(s)
==========================================================
Appearance:
MR MTM HAKIM(1190) for the Petitioner(s) No. 1
MR SAMIR AFZAL KHAN(3733) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL


                             Date : 01/12/2022

                              ORAL ORDER

1. Learned Advocate Mr. Kharadi on behalf of the petitioner would

submit that the Suit from which the order impugned arises has been

decreed by the learned Court below. Having regard to the same, a

judgment dated 13.09.2022 is also tendered by learned Advocate Mr.

Kharadi. The same is directed to be taken on record.

2. Having regard to such a submission, the present application i.e.

Special Civil Application No. 8436 of 2012 as well as the Civil

Application (for orders) No. 1 of 2017 in R/Special Civil Application No.

C/SCA/8436/2012 ORDER DATED: 01/12/2022

8436 of 2012 are disposed of as having become infructuous.

(NIKHIL S. KARIEL,J) Mrs. J. J. Kedia