Mahendrabhai Ramanbhai Shah vs Acharya Sanmatisagar Academy
2024 Latest Caselaw 5720 Guj

Gujarat High Court

Mahendrabhai Ramanbhai Shah vs Acharya Sanmatisagar Academy on 27 June, 2024

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                      NEUTRAL CITATION




      C/CRA/102/2022                                  ORDER DATED: 27/06/2024

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/CIVIL REVISION APPLICATION NO. 102 of 2022
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                 MAHENDRABHAI RAMANBHAI SHAH & ORS.
                               Versus
                ACHARYA SANMATISAGAR ACADEMY & ORS.
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Appearance:
MR MEET JANI for ABHISST K THAKER(7010) for the Applicant(s) No. 1,2,3
MR VANDAN K BAXI(5863) for the Opponent(s) No. 1,2,3,4
NANAVATI & NANAVATI(1933) for the Opponent(s) No. 1,2,3,4
==========================================================

  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                   Date : 27/06/2024
                    ORAL ORDER

1. Mr.SI Nanavati, learned Senior Counsel appearing with Mr.Sanjeev Dave, learned Advocate for the respondents has placed on record the judgment dated 30.04.2024 passed by the 12 th Additional Senior Civil Judge and Additional Chief Judicial Magistrate allowing the Special Civil Suit no. 77 of 2021 and decree has been drawn accordingly.

2. The said aspect has been confirmed by Mr.Meet Jani, learned Advocate appearing for Mr.Abhisst Thaker, learned Advocate for the applicants. It is submitted that the captioned Civil Revision Application is arising out of the said suit.

3. In view of the disposal of the suit and followed by the decree drawn, the captioned revision application would not survive.

4. In view thereof, the captioned civil revision application is disposed of. No order as to costs. Notice is discharged.

(SANGEETA K. VISHEN,J) SINDHU NAIR