Vinodbhai Nanjibhai Vekaria vs Manchaben Nanjibhai Vekaria
2022 Latest Caselaw 5554 Guj

      C/AO/193/2010                             ORDER DATED: 27/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 193 of 2010

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                    VINODBHAI NANJIBHAI VEKARIA
                               Versus
                MANCHABEN NANJIBHAI VEKARIA & 5 other(s)
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Appearance:
MR KAMAL M SOJITRA(3664) for the Appellant(s) No. 1
for the Respondent(s) No. 3,4,6
MR NISHANT LALAKIYA(5511) for the Respondent(s) No. 5
RULE NOT RECD BACK for the Respondent(s) No. 2
RULE SERVED 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 14.05.2010 passed by Additional Senior Civil Judge, Gondal below Exh. 22 in Special Civil Suit No. 33 of 2007.

The note made by the Registry would indicate that the suit itself having been disposed of by the trial court by judgment dated 11.02.2019, 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