Ahmedabad Municipal Corporation vs Mahesh R Varma
2022 Latest Caselaw 5547 Guj

      C/AO/436/2016                                ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 436 of 2016

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                      AHMEDABAD MUNICIPAL CORPORATION
                                  Versus
                              MAHESH R VARMA
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Appearance:
MR SATYAM Y CHHAYA(3242) for the Appellant(s) No. 1
MR TEJAS P SATTA(3149) 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 03.05.2016 passed by City Civil & Sessions Court, Navrangpura, Ahmedabad below Exh. 6 & 7 in Civil Suit (CCC) No. 701 of 2016.

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