Naranbhai Khetabhai Chaudhary vs Nareshchandra Ramprasad Raja
2024 Latest Caselaw 7846 Guj

Gujarat High Court

Naranbhai Khetabhai Chaudhary vs Nareshchandra Ramprasad Raja on 2 August, 2024

                                                                               NEUTRAL CITATION




     C/SCA/7111/2018                             ORDER DATED: 02/08/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 7111 of 2018
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                  NARANBHAI KHETABHAI CHAUDHARY
                              Versus
               NARESHCHANDRA RAMPRASAD RAJA & ORS.
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Appearance:
MS MASUMI NANAVATY FOR MR VIBHUTI NANAVATI(513) for the
Petitioner(s) No. 1
 for the Respondent(s) No. 27,28
DS AFF.NOT FILED (N) for the Respondent(s) No. 10,11,12,13,14,15,16,17,9
MR. RAJ A TRIVEDI(7024) for the Respondent(s) No. 1,2
NOTICE NOT RECD BACK for the Respondent(s) No.
18,19,20,21,22,23,24,26
NOTICE SERVED for the Respondent(s) No.
25,29,30,31,32,34,35,36,37,38,39,40,42,44,45,46,47,48
NOTICE SERVED BY DS for the Respondent(s) No. 3,4,5,6,7,8
NOTICE UNSERVED for the Respondent(s) No. 33
UNSERVED EXPIRED (N) for the Respondent(s) No. 41,43,49
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                            Date : 02/08/2024

                              ORAL ORDER

Learned advocate Mr.Viral Shah places on record judgment and decree passed in Special Civil Suit No.109 of 2006 which indicates that suit proceeds are disposed of. In this circumstances, challenge made to the order passed below Exh.193 does not survive.

In view of above, present petition stands disposed of. Notice is discharged. Interim relief granted earlier, if any, stands vacated.

(J. C. DOSHI,J) SATISH