Narsibhai Haribhai Lalakiya vs Vasantbhai Ravjibhai Radadiya
2025 Latest Caselaw 2375 Guj

Gujarat High Court

Narsibhai Haribhai Lalakiya vs Vasantbhai Ravjibhai Radadiya on 7 August, 2025

                                                                                                               NEUTRAL CITATION




                            C/SCA/19842/2023                                    ORDER DATED: 07/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 19842 of 2023

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                                          NARSIBHAI HARIBHAI LALAKIYA & ANR.
                                                        Versus
                                         VASANTBHAI RAVJIBHAI RADADIYA & ORS.
                      ==========================================================
                      Appearance:
                      MR NISHANT LALAKIYA(5511) for the Petitioner(s) No. 1,2
                      MR PREMAL S RACHH(3297) for the Respondent(s) No. 1,2
                      NOTICE SERVED for the Respondent(s) No. 3
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                        CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 07/08/2025

                                                           ORAL ORDER

1. Heard learned Advocate Mr. Nishant Lalakiya for the petitioners and learned Advocate Mr. Premal S. Rachh for the respondents.

2. At the outset, learned Advocate Mr. Lalakiya states that during the pendency of the present writ application, the Civil Suit in question came to be dismissed by the Trial Court vide its judgment and decree dated 17th June, 2025.

3. In view of the aforesaid, the present writ application has become infructuous. Accordingly, the present writ application disposed of as infructuous. No order as to costs. Notice is discharged. Interim relief, if any, stands vacated forthwith.

(MAULIK J.SHELAT,J) NRP