D V Properties Private Limited vs Nilima Purnendu Panni
2022 Latest Caselaw 5532 Guj

      C/AO/398/2016                               ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 398 of 2016

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                      D V PROPERTIES PRIVATE LIMITED
                                    Versus
                           NILIMA PURNENDU PANNI
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Appearance:
MR DILIP L KANOJIYA(3691) for the Appellant(s) No. 1
MR RAVI N SHAH(6513) for the Respondent(s) No. 1
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  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR

                              Date : 27/06/2022

                               ORAL ORDER

The present Appeal from Order is directed against order dated 11.08.2016 passed by 19th Additional Senior Civil Judge, Surat below Exh. 5 in Special Civil Suit No. 383 of 2015.

The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 12.04.2019, the present Appeal from Order would not survive for consideration and accordingly, it stands dismissed.

All pending applications, if any, stands consigned to records.

(ARAVIND KUMAR,CJ) AMAR SINGH