Vashudevbhai S/O Ghanshyambhai ... vs Vallabhbhai S/O Kalyanjibhai Patel ...
2025 Latest Caselaw 2510 Guj

Gujarat High Court

Vashudevbhai S/O Ghanshyambhai ... vs Vallabhbhai S/O Kalyanjibhai Patel ... on 12 August, 2025

                                                                                                         NEUTRAL CITATION




                             C/SCA/11139/2025                              ORDER DATED: 12/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 11139 of 2025

                      ==========================================================
                               VASHUDEVBHAI S/O GHANSHYAMBHAI LALVANI
                                                  Versus
                       VALLABHBHAI S/O KALYANJIBHAI PATEL THROUGH POA UDAYBHAI S/
                                           O VALLABHBHAI MORI
                      ==========================================================
                      Appearance:
                      A A DAUDIVHORA(7516) for the Petitioner(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                      Date : 12/08/2025

                                                       ORAL ORDER

1. Heard learned advocate Mr.A.A.Daudivhora for the

petitioner.

2. After arguing for some time, under the instruction of his

client, he does not press the present writ application with a

liberty to avail an alternative efficacious remedy available at

law to the petitioner by filing Regular Civil Appeal under

Section 96 read with Order 41 of the Civil Procedure Code,

1908 to challenge the impugned judgment and decree passed

by the Trial Court.

3. Permission, as sought for, is granted.

4. It is open for the petitioner to file an appropriate Regular

NEUTRAL CITATION

C/SCA/11139/2025 ORDER DATED: 12/08/2025

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Civil Appeal before the Appellate Court concerned challenging

the judgment and decree dated 09.01.2018 passed by 2 nd

Additional Senior Civil Judge, Bhavnagar in Regular Civil Suit

No.634 of 2014. As and when such appeal will be filed, the

Appellate Court shall decide the same in accordance with law.

5. It is made clear that this Court has neither gone into

nor examined the merits of the matter.

6. With the aforesaid and reserving the liberty in favour of

the petitioner, the present writ application is disposed of as

withdrawn. No order as to costs.

(MAULIK J.SHELAT,J) MOHD MONIS