Hiteshbhai Indrakumar Makhijani vs Vimal Yogendraprasad Mahant
2022 Latest Caselaw 5542 Guj

      C/AO/234/2019                               ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 234 of 2019

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                      HITESHBHAI INDRAKUMAR MAKHIJANI
                                    Versus
                       VIMAL YOGENDRAPRASAD MAHANT
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Appearance:
MR DHRUV K DAVE(6928) for the Appellant(s) No. 1
RULE SERVED for the Respondent(s) No. 1,2
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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 19.03.2019 passed by 4th Additional Senior CJudge, Vadodara below Exh. 5 in Special Civil Suit No. 289 of 2017.

The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 16.12.2021, 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