L.H. Of Decd. Aliyabhai Karabhai vs L.H. Of Decd. Usmankha Hasamkha
2024 Latest Caselaw 964 Guj

Gujarat High Court

L.H. Of Decd. Aliyabhai Karabhai vs L.H. Of Decd. Usmankha Hasamkha on 5 February, 2024

                                                                                       NEUTRAL CITATION




      C/AO/303/2017                                    ORDER DATED: 05/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 303 of 2017

                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                In R/APPEAL FROM ORDER NO. 303 of 2017
                                  With
                 R/APPEAL FROM ORDER NO. 369 of 2017
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                In R/APPEAL FROM ORDER NO. 369 of 2017
==========================================================
                   L.H. OF DECD. ALIYABHAI KARABHAI
                                 Versus
            L.H. OF DECD. USMANKHA HASAMKHA & 4 other(s)
==========================================================
Appearance:
MR Y J PATEL(3985) for the Appellant(s) No. 1,1.1
 for the Respondent(s) No.
3.2.1,3.2.2,3.2.3,3.2.4,3.2.4.1,3.2.4.2,3.2.4.3,3.2.5,3.2.6,3.2.7
NOTICE SERVED BY DS for the Respondent(s) No.
2.1,2.2,2.3,2.4,3.1,3.2,3.3,3.4,3.5,3.6,4.1,4.2,4.3,4.4,4.5,5.1,5.2,5.3,5.4,5.5
TATVDEEP J JANI(7227) for the Respondent(s) No. 1.1,1.2,1.3
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 05/02/2024
                                ORAL ORDER

Learned advocate Mr. Y.J. Patel submits that during

the pendency of the present matter, the learned trial court,

Morbi has passed judgment on 29.04.2022 in Special Civil

Suit No.37 of 2016. Hence, in view of this, the present

appeal from orders have become infructuous, therefore, he is

not pressing the same.

NEUTRAL CITATION

C/AO/303/2017 ORDER DATED: 05/02/2024

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Accordingly, the present Appeal From Orders are

disposed of as having become infructuous. Notice stands

discharged. Interim relief, if any, granted earlier stands

vacated.

ORDER IN CIVIL APPLICATION:-

In view of disposal of main matters, the present Civil

Applications would not survive and the same are disposed of

accordingly.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA