Krishnakunvarba Alias Krishnadevi W/O ... vs M/S Prithvi Development Corporation
2024 Latest Caselaw 1180 Guj

Gujarat High Court

Krishnakunvarba Alias Krishnadevi W/O ... vs M/S Prithvi Development Corporation on 9 February, 2024

                                                                                NEUTRAL CITATION




     C/AO/227/2023                             ORDER DATED: 09/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/APPEAL FROM ORDER NO. 227 of 2023

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  KRISHNAKUNVARBA ALIAS KRISHNADEVI W/O KIRTISINH JADEJA
                          Versus
          M/S PRITHVI DEVELOPMENT CORPORATION
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Appearance:
RUSHABH H SHAH(7594) for the Appellant(s) No. 1
for the Respondent(s) No. 2,4
NOTICE SERVED BY DS for the Respondent(s) No. 1,3,5
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                           Date : 09/02/2024

                            ORAL ORDER

When the matter is called out, learned advocate Mr.Rushabh Shah for the appellant states that the proceedings of the suit before the trial Court i.e. Special Civil Suit No.21 of 2020 itself are decided by the learned Additional Senior Civil Judge, Vapi vide judgment and order dated 24.01.2024. He submits that, therefore, the proceedings of the present Appeal from Order has become academic and no effective prayers can be granted. He has placed the copy of the judgment and order dated 24.01.2024 passed by the learned Additional Senior Civil Judge, Vapi in Special Civil Suit No.21 of 2020, which is taken on record.

NEUTRAL CITATION

C/AO/227/2023 ORDER DATED: 09/02/2024

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In view of above statement made by learned advocate for the appellant, the present Appeal from Order is disposed of accordingly. Notice is discharged. No order as to costs.

(SANDEEP N. BHATT,J) MISHRA AMIT V.