Valayalakkandi Kakkanamkottath ... vs Kerala Kala Samithi
2022 Latest Caselaw 5664 Guj

      C/SCA/22402/2017                             ORDER DATED: 28/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 22402 of 2017
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         VALAYALAKKANDI KAKKANAMKOTTATH SHAJI & 1 other(s)
                             Versus
                 KERALA KALA SAMITHI & 14 other(s)
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Appearance:
RC JANI & ASSOCIATE(6436) for the Petitioner(s) No. 1,2
GOVERNMENT PLEADER for the Respondent(s) No. 15
MR ARPIT A KAPADIA(3974) for the Respondent(s) No. 1,3,5,6,7,8,9
RULE SERVED for the Respondent(s) No. 10,11,12,13,14,2,4
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     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 05.10.2017 passed

below Exhibit 34 in Regular Civil Suit No.1334 of 2015.

2. The suit itself having been disposed of by the

trial court by order / judgment dated 13.02.2019, 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