Surendra Govindbhai Tripathi vs Rajendra Sharma
2024 Latest Caselaw 665 Guj

Gujarat High Court

Surendra Govindbhai Tripathi vs Rajendra Sharma on 24 January, 2024

                                                                                          NEUTRAL CITATION




     C/SCA/14848/2018                                     ORDER DATED: 24/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 14848 of 2018

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                        SURENDRA GOVINDBHAI TRIPATHI
                                   Versus
                         RAJENDRA SHARMA & 2 other(s)
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Appearance:
MR RAMNANDAN SINGH(1126) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
DS AFF.NOT FILED (N) for the Respondent(s) No. 2.2,2.3
NOTICE SERVED BY DS for the Respondent(s) No. 1
ROHAN A SHAH(7497) for the Respondent(s) No. 3
RUSHABH H SHAH(7594) for the Respondent(s) No. 3
UNSERVED EXPIRED (N) for the Respondent(s) No. 2.1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 24/01/2024

                                ORAL ORDER

When the matter is called out, learned advocate

for the parties have tendered copy of the judgment dated

30.4.2022 passed in SMCST No.2502 of 2005 (Old Rent Suit

No.186 of 2005) by the learned Additional Judge, Small

Causes Court, Vadodara, which is taken on record and

submitted that in view of this development, the prayers

prayed for in this petition have become infructuous.

In view of the above, this petition is disposed of

as having become infructuous. Notice is discharged.

(SANDEEP N. BHATT,J) SRILATHA