Jagdishbhai Devanandbhai Madam vs Dayalal Manjibhai Bhuva
2022 Latest Caselaw 5545 Guj

      C/AO/11/2014                                 ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/APPEAL FROM ORDER NO. 11 of 2014

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                     JAGDISHBHAI DEVANANDBHAI MADAM
                                  Versus
                         DAYALAL MANJIBHAI BHUVA
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Appearance:
MR ASHISH M DAGLI(2203) for the Appellant(s) No. 1
MRS NISHA M PARIKH(2397) 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 26.09.2013 passed by 5th Additional Senior Civil Judge, Junagadh below Exh. 5 in Special Civil Suit No. 31 of 2013.

The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 31.03.2021, 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