Champalal Javantraj Sheth vs Rajeshwariben Dipakbhai Jani
2022 Latest Caselaw 5602 Guj

      C/SCA/5513/2009                            ORDER DATED: 28/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 5513 of 2009
                                   With
             With R/SPECIAL CIVIL APPLICATION NO. 76 of 2012
                                   With
             R/SPECIAL CIVIL APPLICATION NO. 10061 of 2009
                                   With
             R/SPECIAL CIVIL APPLICATION NO. 15161 of 2010
==========================================================
                     CHAMPALAL JAVANTRAJ SHETH
                                Versus
                RAJESHWARIBEN DIPAKBHAI JANI & 14 other(s)
==========================================================
Appearance:
MR HARDIK A DAVE(3764) for the Petitioner(s) No. 1
MR HARSHADRAY A DAVE(3461) for the Petitioner(s) No. 1
(MR MAHENDRA K PATEL)(1591) for the Respondent(s) No. 1
ADVOCATE NOTICE NOT RECD BACK for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No.
1,10,11,12,13,14,15,3,6,7,8,9
GOVERNMENT PLEADER for the Respondent(s) No. 7,8
MR AR MAJMUDAR(428) for the Respondent(s) No. 1
MR DC DAVE(249) for the Respondent(s) No. 10,11,9
MR SA DESAI(295) for the Respondent(s) No. 2,3
MR TUSHAR N VYAS(3161) for the Respondent(s) No. 14,15
MR UDAYAN P VYAS(1302) for the Respondent(s) No. 12,13
NOTICE SERVED for the Respondent(s) No. 12,13,14,15,4,5,6,7,8
==========================================================

     CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND
           KUMAR

                             Date : 28/06/2022
                           COMMON ORAL ORDER

1. The present Special Civil Applications have

been filed challenging orders dated 17.04.2009 and

08.11.2011 passed below Exhibits 64 and 95 in Special

Civil Suit No.308 of 2008 as well as orders dated

19.06.2009 and 20.10.2010 passed below Exhs.129 and

208 in Special Civil Suit No.516 of 2008.

C/SCA/5513/2009 ORDER DATED: 28/06/2022

2. Both the suits having been disposed of by the

trial court by order / judgment dated 20.01.2021, the

present petitions would not survive for consideration and

accordingly, they stands dismissed.

3. All pending applications, if any, stands

consigned to records.

(ARAVIND KUMAR, CJ) GAURAV J THAKER