Pashchim Gujarat Vij Company Ltd vs M/S Paras Shipbreakers Through ...
2022 Latest Caselaw 5548 Guj

      C/AO/181/2016                                ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 181 of 2016

==========================================================
             PASHCHIM GUJARAT VIJ COMPANY LTD.
                          Versus
M/S PARAS SHIPBREAKERS THROUGH PROP. BAPALAL JADAVJI SHAH
==========================================================
Appearance:
MS LILU K BHAYA(1705) for the Appellant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
==========================================================

  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 05.10.2015 passed by 14th Additional Senior Civil Judge, Bhavnagar below Exh. 5 in Special Civil Suit No. 28 of 2006 (New Special Civil Suit No. 15 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 18.07.2019, 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