Veena Nersian Duaghter And Legal ... vs Dropati Murlidhar Jeswani
2022 Latest Caselaw 1579 Guj

      C/AO/229/2015                             ORDER DATED: 10/02/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 229 of 2015
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2015
                 In R/APPEAL FROM ORDER NO. 229 of 2015
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  VEENA NERSIAN DUAGHTER AND LEGAL HEIR OF PITAMBARDAS
                  MEWAVALLA & 2 other(s)
                         Versus
          DROPATI MURLIDHAR JESWANI & 15 other(s)
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Appearance:
MR NACHIKET A DAVE(5308) for the Appellant(s) No. 1,2,3
MR MK VAKHARIA(1483) for the Respondent(s) No. 16
MR SATYAM Y CHHAYA(3242) for the Respondent(s) No. 1,2,3
NOTICE SERVED for the Respondent(s) No. 11,12,13,14,15,4,5,6,7,8
SERVED BY AFFIX(N) for the Respondent(s) No. 10,9
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  CORAM:HONOURABLE DR. JUSTICE A. P. THAKER

                            Date : 10/02/2022

                             ORAL ORDER

Mr. N.A. Dave, learned advocate for the appellants submits

that the trial Court has delivered the judgment today and,

therefore, the matter has become infructuous.

In view of the above, the matter stands disposed of as

having become infructuous.

In view of the above, Civil Application, if any, stands

disposed of accordingly.

(DR. A. P. THAKER, J) SAJ GEORGE