Chhotabhai Bhupatbhai Padhiyar vs Geetaben Mohanbhai Parmar
2024 Latest Caselaw 332 Guj

Gujarat High Court

Chhotabhai Bhupatbhai Padhiyar vs Geetaben Mohanbhai Parmar on 11 January, 2024

                                                                              NEUTRAL CITATION




     C/SCA/4012/2018                           ORDER DATED: 11/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 4012 of 2018

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                  CHHOTABHAI BHUPATBHAI PADHIYAR
                              Versus
                GEETABEN MOHANBHAI PARMAR & 1 other(s)
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Appearance:
MR MRUGEN K PUROHIT(1224) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 1,2
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 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 12.07.2021 passed in Regular Special

Civil Suit No.673 of 2013 (Old Regular Special Civil Suit No.231 of

2011) by the learned Principal Civil Judge & JMFC, Anklav, 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.

NEUTRAL CITATION

C/SCA/4012/2018 ORDER DATED: 11/01/2024

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

disposed of as having become infructuous.

(D. M. DESAI,J) Vikramsinh Amarsinh