Kalyaniben Vinodbhai Bhatt vs Shanabhai Fulabhai Solanki
2023 Latest Caselaw 2647 Guj

    C/SCA/16104/2018                                        ORDER DATED: 29/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 16104 of 2018

==========================================================
                       KALYANIBEN VINODBHAI BHATT
                                 Versus
                       SHANABHAI FULABHAI SOLANKI
==========================================================
Appearance:
MR RASESH H PARIKH(3862) for the Petitioner(s) No. 1
MR.HEMANG H PARIKH(2628) for the Petitioner(s) No. 1
RULE SERVED for the Respondent(s) No. 1,3,4,5,6
UNSERVED EXPIRED (R) for the Respondent(s) No. 2
==========================================================
 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 29/03/2023
                                   ORAL ORDER

The matter is listed today on the request made by

learned advocate appearing on behalf of petitioner. The

learned advocate for the petitioner has tendered the

judgment and order dated 31.12.2022 passed by learned

Principal Senior Civil Judge, Anand in Regular Civil Suit

No.383 of 2012 and has submitted that in view of the

judgment and order passed in the suit, the prayers made

in the present petition, which is arising out of interim

order passed in the suit, would not survive.

In view of the above, the present petition is

disposed of as having become infructuous.

C/SCA/16104/2018 ORDER DATED: 29/03/2023

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA