Jethabhai Veerabhai Prajapati vs Chaudhari Virsangbhai Dohjibhai
2023 Latest Caselaw 2781 Guj

      C/SCA/1543/2017                              ORDER DATED: 05/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 1543 of 2017

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              JETHABHAI VEERABHAI PRAJAPATI & 2 other(s)
                              Versus
             CHAUDHARI VIRSANGBHAI DOHJIBHAI & 3 other(s)
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Appearance:
MS. KRUTI M SHAH(2428) for the Petitioner(s) No. 1,2,3
MS. PAYAL M TUVAR(7055) for the Petitioner(s) No. 1,2,3
MR SP MAJMUDAR(3456) for the Respondent(s) No. 1
MR. HJ KARATHIYA(7012) for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 3,4
RUTIKA M SHETHWALA(7826) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 05/04/2023

                                ORAL ORDER

Ms. Payal Tuvar, learned advocate appearing for the

petitioners submits that since the suit, from which the present

petition has arisen, itself has disposed of by the judgment and

decree dated 09.03.2023 passed by the learned trial Court,

the prayer made in the present petition has become

infructuous.

In view of the above statement made by the learned

advocate for the petitioners, the present petition stands

C/SCA/1543/2017 ORDER DATED: 05/04/2023

disposed of as having become infructuous. A copy of judgment

and decree dated 09.03.2023 passed by the learned Principal

Civil Judge, Vadgam in Regular Civil Suit No.241 of 2010 is

taken on record. Notice discharged.

(SANDEEP N. BHATT,J) A. B. VAGHELA