Govindbhai Nathabhai Gajan vs Alabhai Rajabhai Parmar
2024 Latest Caselaw 707 Guj

Gujarat High Court

Govindbhai Nathabhai Gajan vs Alabhai Rajabhai Parmar on 25 January, 2024

                                                                                 NEUTRAL CITATION




      C/SCA/3095/2020                             ORDER DATED: 25/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 3095 of 2020

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                        GOVINDBHAI NATHABHAI GAJAN
                                  Versus
                         ALABHAI RAJABHAI PARMAR
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Appearance:
MR UMANG H OZA(2440) for the Petitioner(s) No. 1
MR SHAILESH M AHIR(9999) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 25/01/2024

                               ORAL ORDER

Learned advocate Mr.Oza for the petitioner placed

on record the copy of the judgment and order passed by the

learned trial Court, from which this petition is arisen. He

therefore submits that the prayers made in this petition

would become infructuous.

In view of above, learned advocate Mr.Oza does

not press this petition. This petition is disposed of as not

pressed. Notice is discharged. Interim relief, if any, stands

vacated.

(SANDEEP N. BHATT,J) M.H. DAVE