Bhanuprasad Kachraji Of Ahmedabad vs Parshottam Kalidas Of Ahmedabad
2025 Latest Caselaw 2538 Guj

Gujarat High Court

Bhanuprasad Kachraji Of Ahmedabad vs Parshottam Kalidas Of Ahmedabad on 13 August, 2025

                                                                                                                 NEUTRAL CITATION




                              C/FA/3459/2005                                      ORDER DATED: 13/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 3459 of 2005
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                                        BHANUPRASAD KACHRAJI OF AHMEDABAD
                                                      Versus
                                      PARSHOTTAM KALIDAS OF AHMEDABAD & ORS.
                      ================================================================
                      Appearance:
                      MR MEHUL S SHAH(772) for the Appellant(s) No. 1
                      ADVOCATE NOTICE UNSERVED for the Defendant(s) No. 1
                      NOTICE SERVED for the Defendant(s) No. 2
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                        CORAM:HONOURABLE MR. JUSTICE HEMANT M.
                              PRACHCHHAK

                                                          Date : 13/08/2025
                                                           ORAL ORDER

1. Present appeal is filed by the appellant under Section 96 of the Civil Procedure Code, 1908 against the judgment and decree dated 25.10.2005 passed by the learned City Civil Judge, 4th Court at Ahmedabad in Civil Suit No.2732 of 1989.

2. When the matter is taken up for hearing, learned advocate for the appellant has submitted that the sole appellant - Bhanuprasad Kalidas has passed away and he has no instructions with regard to the legal heirs of the deceased appellant.

4. In view of above, the present appeal is dismissed for want of prosecution under Order 41 Rule 17 of Civil Procedure Code, 1908. No order as to costs. Record and proceedings, if any, be sent back to the concerned Court forthwith.

5. In case of any difficulty, it is open for the appellant to revive his request.

(HEMANT M. PRACHCHHAK,J) Dolly