Jagrutiben W/O Kavalkumaar Khmjibhai ... vs Kaval Khimjibhai Dafda
2023 Latest Caselaw 8679 Guj

Gujarat High Court

Jagrutiben W/O Kavalkumaar Khmjibhai ... vs Kaval Khimjibhai Dafda on 14 December, 2023

                                                                                             NEUTRAL CITATION




    R/CR.MA/19087/2017                                       ORDER DATED: 14/12/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR TRANSFER) NO. 19087 of 2017

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     JAGRUTIBEN W/O KAVALKUMAAR KHMJIBHAI DAFDA AND D/O
              VALLABHBHAI KARSHANBHAI RATHOD
                           Versus
              KAVAL KHIMJIBHAI DAFDA & 9 other(s)
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Appearance:
MR RM PARMAR(591) for the Applicant(s) No. 1
MR AFTABHUSEN ANSARI(5320) for the Respondent(s) No. 1,2,3,4,5,6,7,8
MR R D CHAUHAN(6865) for the Respondent(s) No. 2,3,4,5,6,7,8
MR. SOAHAM JOSHI, APP for the Respondent(s) No. 9
RULE SERVED BY DS for the Respondent(s) No. 10
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                    Date : 14/12/2023
                                     ORAL ORDER

Learned advocate for the applicants, on receiving

instructions from his clients, submits that the matter is

settled between the parties and the proceedings before the

trial court is already concluded and the judgment is also

passed in the matter and hence, the present matter has

become infructuous and therefore, he does not press this

petition.

Accordingly, the present petition is disposed of as

having become infructuous. Rule stands discharged. Interim

relief, if any, granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA