Citation : 2023 Latest Caselaw 5100 Guj
Judgement Date : 1 July, 2023
C/SCA/6961/2014 ORDER DATED: 01/07/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6961 of 2014
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JETHABHAI SHAMBHUBHAI DHADUK
Versus
SHAMBHUBHAI NATHUBHAI & 3 other(s)
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Appearance:
MR. ZALAK B PIPALIA(6161) for the Petitioner(s) No. 1
DECEASED LITIGANT for the Respondent(s) No. 1,2
HCLS COMMITTEE(4998) for the Respondent(s) No. 1.2
MR GAURAV K MEHTA(5227) for the Respondent(s) No. 1.2
NOTICE NOT RECD BACK for the Respondent(s) No. 1.1
RULE NOT RECD BACK for the Respondent(s) No. 2.1,2.5
RULE SERVED for the Respondent(s) No. 2.2,2.3,2.4,2.6,3,4
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 01/07/2023
ORAL ORDER
Mr. Zalak Pipalia, learned advocate for the petitioner, on instructions, fairly states that, the main suit as well as the appeal against the judgment and order of the Civil Court have been disposed of by the Courts below.
In such circumstances, this Court is of the view that, cause for filing this petition would not survive and hence, present petition stands disposed of accordingly. Rule is discharged.
(ILESH J. VORA,J) TAUSIF SAIYED
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