Citation : 2022 Latest Caselaw 5544 Guj
Judgement Date : 27 June, 2022
C/AO/7/2020 ORDER DATED: 27/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 7 of 2020
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MAHADEVBHAI S/O JASHINGBHAI MORI
Versus
ABHAY MANGALDAS
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Appearance:
MR VIKRAM J THAKOR(2221) for the Appellant(s) No. 1
MR AMAR N BHATT(160) for the Respondent(s) No. 1
MR DHAVAL SHAH(2354) for the Respondent(s) No. 4
MR KUNAL P VAISHNAV(5111) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
RULE UNSERVED for the Respondent(s) No. 3
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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 11.12.2019 passed by City Civil Court, Ahmedabad below Exh. 6 in Civil Suit (CCC) No. 1017 of 2014.
The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 05.10.2021, 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
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