Sureshbhai Ratilal Vyas vs Bhaveshbhai Son Of Jitubhai
2022 Latest Caselaw 5644 Guj

      C/SCA/5352/2019                                  ORDER DATED: 28/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 5352 of 2019
==========================================================
                          SURESHBHAI RATILAL VYAS
                                  Versus
                        BHAVESHBHAI SON OF JITUBHAI
==========================================================
Appearance:
MR. MANOJ T DANAK(6264) for the Petitioner(s) No. 1
A R KADRI(7330) for the Respondent(s) No. 18,19,20
DS AFF.NOT FILED (N) for the Respondent(s) No. 16,17,21,22,23
MR AMRISH K PANDYA(3219) for the Respondent(s) No. 1,10,11,2,3,4,5,6,7,8,9
MR. ASHIT J VYAS(6323) for the Respondent(s) No. 1,10,11,2,3,4,5,6,7,8,9
NOTICE SERVED BY DS for the Respondent(s) No. 14,15
UNSERVED EXPIRED (N) for the Respondent(s) No. 12,13
==========================================================

     CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND
           KUMAR

                                Date : 28/06/2022
                                 ORAL ORDER

1. The present Special Civil Application has been

filed challenging the order dated 04.02.2019 passed

below Exhibit 63 in Special Civil Suit No.253 of 2008.

2. The suit itself having been disposed of by the

trial court by order / judgment dated 26.04.2022, the

present petition would not survive for consideration and

accordingly, it stands dismissed.

3. All pending applications, if any, stands

consigned to records.

(ARAVIND KUMAR, CJ) GAURAV J THAKER