Manish Harendrasinh Parmar vs Devanbhai Bhavanbhai @ Bhanabhai ...
2022 Latest Caselaw 5700 Guj

      C/SCA/13579/2012                                  ORDER DATED: 28/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 13579 of 2012
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                        MANISH HARENDRASINH PARMAR
                                        Versus
           DEVANBHAI BHAVANBHAI @ BHANABHAI AHIR & 55 other(s)
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Appearance:
MR DILIP L KANOJIYA(3691) for the Petitioner(s) No. 1
 for the Respondent(s) No. 10,11,12,13,14,15,16,17,18,19,20,21,22,51,52,9
MR ASPI M KAPADIA(1865) for the Respondent(s) No. 47
MR PJ MEHTA(467) for the Respondent(s) No. 42
RULE SERVED for the Respondent( No. 1,2,25,26,27,28,29,3,30,31,3
3,34,35,37,38,4,40,41,43,44,45,46,48,49,5,50,53,54,55,56,6,7,8
UNSERVED EXPIRED (R) for the Respondent(s) No. 23,24,32,36,39
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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 24.02.2012 passed

below Exhibit 161 in Special Civil Suit No.1 of 2016.

2. The suit itself having been disposed of by the

trial court by order / judgment dated 30.09.2015, 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