Shivjibhai Magabhai Maheshwari vs Board Of Kandla Port Trust Thro
2022 Latest Caselaw 221 Guj

      C/SCA/3255/2020                                       ORDER DATED: 06/01/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 3255 of 2020

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                     SHIVJIBHAI MAGABHAI MAHESHWARI
                                  Versus
                    BOARD OF KANDLA PORT TRUST THRO
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Appearance:
MR KIRTIDEV R DAVE(3267) for the Petitioner(s) No. 1
MR RAHUL K DAVE(3978) for the Petitioner(s) No. 1
Advocate Not Given (MA) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1.1,1.2
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  CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                 Date : 06/01/2022

                                  ORAL ORDER

1. Learned advocate Mr. Kirtidev Dave for the petitioner fairly submits that this petition become infructuous and also submits judgment and order passed by the Additional Civil Judge, Gandhidham - Kachchhh, which is taken on record.

2. In view of the above, this matter stands disposed of as having become infructuous. Notice is discharged.

3. This Court has not entered into merits of the case.

(A. C. JOSHI,J) prk- 109