Vinodbhai Limbabhai Bhalala vs Limbabhai Dungarbhai Bhalala
2022 Latest Caselaw 5344 Guj

      C/AO/344/2013                             ORDER DATED: 21/06/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 344 of 2013

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                    VINODBHAI LIMBABHAI BHALALA
                               Versus
              LIMBABHAI DUNGARBHAI BHALALA & 16 other(s)
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Appearance:
MR VAIBHAV A VYAS(2896) for the Appellant(s) No. 1
MR SHAKTI S JADEJA(5491) for the Respondent(s) No. 12,6
NOTICE SERVED BY DS for the Respondent(s) No.
10,11,13,14,15,16,17,2,3,4,5,7,8,9
UNSERVED EXPIRED (N) for the Respondent(s) No. 1
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  CORAM:HONOURABLE DR. JUSTICE A. P. THAKER

                            Date : 21/06/2022

                              ORAL ORDER

Learned advocate for the appellant submits that the Appeal from Order has become infructuous as the original Suit has been disposed of by the trial Court and has placed a copy of the judgment thereof, which is taken on record.

In view of the fact that main Suit has been disposed of, the Appeal from Order does not survive and is accordingly disposed of.

No order as to costs.

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