Vishal Ramchandra Kemkar vs State Of Gujarat
2024 Latest Caselaw 331 Guj

Gujarat High Court

Vishal Ramchandra Kemkar vs State Of Gujarat on 11 January, 2024

                                                                                 NEUTRAL CITATION




      C/SCA/14693/2023                            ORDER DATED: 11/01/2024

                                                                                 undefined




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 14693 of 2023
==========================================================
                         VISHAL RAMCHANDRA KEMKAR
                                    Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
JUCKY LUCKY CHAN(8033) for the Petitioner(s) No. 1
MR ADITYA D DAVDA AGP, ADVANCE COPY SERVED TO GOVERNMENT
PLEADER/PP for the Respondent(s) No. 1
MR HIMANISH J JAPEE(11295) for the Respondent(s) No. 2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                              Date : 11/01/2024
                               ORAL ORDER

1. Learned advocate for the petitioner has placed on record a

copy of the judgment dated 08.11.2023 passed in Family Suit

No.30 of 2017 by the learned Family Court No.2, which is taken on

record.

2. Learned advocate for the petitioner submits that since the

original suit has been disposed of by the trial Court, this petition

would not survive.

3. In view of the above statement, the present petition stands

disposed of as having become infructuous.

(D. M. DESAI,J) Vikramsinh Amarsinh