Nannumiya Kadumiya Chavda vs Dulekhan Alauddinkhan Pathan (Decd) ...
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Gujarat High Court

Nannumiya Kadumiya Chavda vs Dulekhan Alauddinkhan Pathan (Decd) ... on 7 February, 2025

                                                                                                              NEUTRAL CITATION




                                C/SA/220/2012                                ORDER DATED: 07/02/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                 R/SECOND APPEAL NO. 220 of 2012
                        ==========================================================
                                       NANNUMIYA KADUMIYA CHAVDA
                                                  Versus
                         DULEKHAN ALAUDDINKHAN PATHAN (DECD) THROUGH LEGAL HEIRS
                                                 & ORS.
                        ==========================================================
                        Appearance:
                        UNSERVED EXPIRED (N) for the Appellant(s) No. 1
                        MR KIRTIDEV R DAVE(3267) for the Respondent(s) No.
                        1.1,1.2,1.3,1.4,1.5,1.6,1.7,1.8
                        MR RAHUL K DAVE(3978) for the Respondent(s) No.
                        1.1,1.2,1.3,1.4,1.5,1.6,1.7,1.8
                        RULE SERVED for the Respondent(s) No. 2.1,2.2
                        ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                         Date : 07/02/2025

                                                          ORAL ORDER

1. The present Second Appeal has been filed against the judgment and decree passed by the learned 5 th Additional (Adhoc) District Judge, Nadiad in Regular Civil Appeal No.3 of 2008. The said appeal has been admitted by Coordinate Bench of this Court vide order dated 02.04.2013. The Court had issued notice to the appellant and the same has returned back with endorsement that the only appellant has expired.

2. In view of the above, and since no legal heirs of the appellant is / are jointed as party respondent, nor any mention is made in that regard when the matter is called out, the proceedings of appeal are hereby abated. The present appeal is disposed of accordingly.

(SANJEEV J.THAKER,J) MISHRA AMIT V.