Manjulaben Wd/O Bhaskarbhai ... vs Niranjanaben D/O Chhotubhai ...
2022 Latest Caselaw 9150 Guj

      C/CA/3054/2020                                 ORDER DATED: 14/10/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3054 of 2020

              In F/CIVIL REVISION APPLICATION NO. 24813 of 2020

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          MANJULABEN WD/O BHASKARBHAI CHHOTUBHAI NAIK
                              Versus
            NIRANJANABEN D/O CHHOTUBHAI RAMBHAI NAIK
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Appearance:
ABHISST K THAKER(7010) for the Applicant(s) No. 1,2,3
RULE SERVED for the Respondent(s) No. 1,2
UNSERVED WANT OF TIM for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                 Date : 14/10/2022
                                  ORAL ORDER

Learned advocate Mr.Thaker has submitted that the matter has become infructuous since Regular Civil Suit No.2 of 2017 is already disposed of by the judgment and order dated 13.01.2022. The said judgment and order supplied by the learned advocate Mr.Thaker is ordered to be taken on record.

Hence, the present application as well as the revision application stand disposed of as having become infructuous.

(A. S. SUPEHIA, J) ABHISHEK/98