Devani Nathalal Jivrajbhai vs Prajapati Rameshchandra ...
2023 Latest Caselaw 5206 Guj

     C/SCA/18509/2015                              ORDER DATED: 05/07/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 18509 of 2015

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                    DEVANI NATHALAL JIVRAJBHAI
                              Versus
          PRAJAPATI RAMESHCHANDRA ZAVERBHAI & 1 other(s)
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Appearance:
VENU H NANAVATY(7458) for the Petitioner(s) No. 1
MR VIKRAM J THAKOR(2221) for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 2.1,2.2
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  CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                               Date : 05/07/2023

                                ORAL ORDER

The copy of final judgment delivered by the Civil Court is ordered to be taken on record.

In view of finality of the civil suit, cause for filing this petition would not survive and therefore, present petition stands disposed of accordingly. Rule is discharged. Interim relief granted earlier stands vacated forthwith.

(ILESH J. VORA,J) TAUSIF SAIYED