Patel Ambalal Mathurdash Shakhe ... vs Patel Sitaben Becharbhai ...
2023 Latest Caselaw 2600 Guj

    C/SCA/4739/2022                           ORDER DATED: 28/03/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 4739 of 2022

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         PATEL AMBALAL MATHURDASH SHAKHE THOBHAVAT
                             Versus
              PATEL SITABEN BECHARBHAI JOITARAM
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Appearance:
MR AMIT N CHAUDHARY(5599) for the Petitioner(s) No. 1,2
DARSHIT R BRAHMBHATT(8011) for the Respondent(s) No. 1,2,3
MR MUJMMIL S BUKHARI(3661) for the Respondent(s) No. 1,2,3
SERVED BY RPAD (N) for the Respondent(s) No. 4
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                        Date : 28/03/2023

                          ORAL ORDER

When the matter is called out, Mr. Amit Chaudhary,

learned advocate appearing petitioners submits that the

proceedings of Regular Civil Suit No.16 of 2021 preferred in

the court of Principal Senior Civil Judge, Vijapur is disposed of

vide judgment and order dated 08.02.2023 and therefore,

present petition which has arisen from the Regular Civil Suit

No.16 of 2021 has now become infructuous and therefore, he

seeks permission to withdraw the petition.

In view of the above statement, present petition stands

C/SCA/4739/2022 ORDER DATED: 28/03/2023

disposed of as having become infructuous. Notice discharged.

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