Lh Of Balkrushnabhai Chunilal Patel vs Lh Of Tulsidas Chunilal Patel
2025 Latest Caselaw 8527 Guj

Gujarat High Court

Lh Of Balkrushnabhai Chunilal Patel vs Lh Of Tulsidas Chunilal Patel on 1 December, 2025

                                                                                                            NEUTRAL CITATION




                             C/SCA/25220/2022                                 ORDER DATED: 01/12/2025

                                                                                                             undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 25220 of 2022

                       ==========================================================
                                      LH OF BALKRUSHNABHAI CHUNILAL PATEL & ORS.
                                                          Versus
                                          LH OF TULSIDAS CHUNILAL PATEL & ORS.
                       ==========================================================
                       Appearance:
                       DARSHAN M VARANDANI(7357) for the Petitioner(s) No. 1,1.1,1.2,1.3,2
                       MR BIJU A NAIR(5703) for the Respondent(s) No. 3
                       MR JAMSHED KAVINA(11236) for the Respondent(s) No. 1.2,2.1,2.2
                       MR SP MAJMUDAR(3456) for the Respondent(s) No. 1.2,2.1,2.2
                       NOTICE SERVED BY DS for the Respondent(s) No. 1.3
                       UNSERVED EXPIRED (N) for the Respondent(s) No. 1.1,2.3
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                        Date : 01/12/2025

                                                            ORAL ORDER

Learned advocate Mr.Mizan Parmar for learned advocate Mr.D.M. Varandani for the petitioners, submitted that the suit proceedings are already culminated in the judgment and, therefore, present proceedings do not survive and the same may be disposed of accordingly.

In view of above, present petition is disposed of as not surviving. Notice is discharged. Interim relief, if any, granted earlier stands vacated forthwith.

(NIRAL R. MEHTA,J) V.J. SATWARA