Jitubha Gajubha vs Dagli Prafulkumar Kantilal
2022 Latest Caselaw 5810 Guj

         C/SCA/11778/2015                              ORDER DATED: 30/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 11778 of 2015

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                             JITUBHA GAJUBHA & 1 other(s)
                                       Versus
                            DAGLI PRAFULKUMAR KANTILAL
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Appearance:
MR MRUGEN K PUROHIT(1224) for the Petitioner(s) No. 1,2
MR ASHISH M DAGLI(2203) for the Respondent(s) No. 1
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  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR

                                  Date : 30/06/2022

                                    ORAL ORDER

The present Special Civil Application has been filed challenging the order dated 17.4.2015 passed below Exhibit 26 in Regular Civil Suit No.41 of 2013.

The suit itself having been disposed of by the trial court by order / judgment dated 11.12.2019, the present petition would not survive for consideration and accordingly, it stands dismissed. Interim relief, if any, stands vacated.

All pending applications, if any, stands consigned to records.

(ARAVIND KUMAR,CJ) Bharat