Mundra Port And Special Economic ... vs Kishor Kanaji Chandan
2022 Latest Caselaw 5546 Guj

      C/AO/344/2010                               ORDER DATED: 27/06/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 344 of 2010
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2010
                 In R/APPEAL FROM ORDER NO. 344 of 2010
                                  With
                  R/APPEAL FROM ORDER NO. 342 of 2010
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 2 of 2011
                 In R/APPEAL FROM ORDER NO. 342 of 2010
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    MUNDRA PORT AND SPECIAL ECONOMIC ZONE LTD THROUGH
                        DIRECTOR
                           Versus
             KISHOR KANAJI CHANDAN & 24 other(s)
==========================================================
Appearance:
MR HARSHADRAY A DAVE(3461) for the Appellant(s) No. 1
 for the Respondent(s) No. 12,13,14,15,16,17,18,19,20,21,22,23,4,8
(MR SURESHM SHAH)(805) for the Respondent(s) No. 24,3
MR AR THACKER(888) for the Respondent(s) No. 1
MR KAPIL K ACHARYA(2650) for the Respondent(s) No. 7
MR MEHUL S SHAH(772) for the Respondent(s) No. 24,3
RULE SERVED for the Respondent(s) No. 1,10,11,2,24,25,3,5,6,7,9
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  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR

                             Date : 27/06/2022
                              ORAL ORDER

The present Appeals from Order is directed against order dated 12.08.2010, passed by Additional Senior Civil Judge, Kutch at Bhuj below Exh. 5 in Regular Civil Misc. Application No. 26 of 2009.

The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 14.07.2011, 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