Madhubhai Ghusabhai Devani vs Rahabhai Baghabhai Bhammar
2023 Latest Caselaw 704 Guj

       C/SCA/3672/2014                           ORDER DATED: 25/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 3672 of 2014
=============================================
                     MADHUBHAI GHUSABHAI DEVANI
                               Versus
                RAHABHAI BAGHABHAI BHAMMAR & 2 other(s)
=============================================
Appearance:
MR BM MANGUKIYA(437) for the Petitioner(s) No. 1
MS BELA A PRAJAPATI(1946) for the Petitioner(s) No. 1
MR KETAN A DAVE(255) for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2,3
=============================================

  CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 25/01/2023

                              ORAL ORDER

1. Mr. Ketan A. Dave, the learned advocate appearing for the respondents, has placed on record a note wherein it is stated that the suit itself being Special Civil Suit No.13 of 2017 (Old Special Civil Suit No.155 of 2010) has been decreed in favour of the plaintiff i.e. respondent No.1 herein and which has been confirmed by the lower appellate Court by judgment and order dated 29.11.2013 passed in Civil Misc. Appeal No.28 of 2013.

2. In view of above, the present petition stands disposed of as having become infructuous, considering the fact that the interim order passed by the trial Court is the subject matter of challenge in the present petition, the suit and the appeal itself have been disposed of.

(VAIBHAVI D. NANAVATI,J) NEHA