Thakor Vajramji Keshaji vs Thakor Tarsangji Vastaji
2023 Latest Caselaw 7730 Guj

                                                                                      NEUTRAL CITATION




      C/SCA/18286/2021                                 ORDER DATED: 18/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 18286 of 2021
                                  With
              R/SPECIAL CIVIL APPLICATION NO. 14369 of 2021
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                          THAKOR VAJRAMJI KESHAJI
                                  Versus
                         THAKOR TARSANGJI VASTAJI
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Appearance:
for the Petitioner(s) No. 2,3,4,5
MALAV M MULANI(8844) for the Petitioner(s) No. 1
MR VR HALANI(6169) for the Respondent(s) No. 1,2,3,4,5
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     CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                               Date : 18/10/2023
                                ORAL ORDER

1. Learned advocate Mr. Malav M. Mulani for the petitioner has supplied the judgment dated 08.09.2023 passed by the Principal Civil Judge, Bhabhar in Regular Civil Suit No.18 of 2010, whereby the suit of the plaintiff is dismissed and the counter-claim of the defendant is partly allowed. The said judgment and order is taken on record.

2. Learned advocate for the petitioner submitted that in view of the said order, both the petitions do not survive.

3. In view of the aforesaid facts, both the applications are disposed of as having become infructuous.

4. Interim relief, if any, granted earlier stands vacated.

(D. M. DESAI,J)

RINKU MALI