Rajnikant Jayantilal Shah vs Sureshchandra Jayantilal Shah
2025 Latest Caselaw 3391 Guj

Gujarat High Court

Rajnikant Jayantilal Shah vs Sureshchandra Jayantilal Shah on 25 February, 2025

                                                                                                                 NEUTRAL CITATION




                                   C/CRA/306/2023                                ORDER DATED: 25/02/2025

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                                         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                          R/CIVIL REVISION APPLICATION NO. 306 of 2023
                                                               With
                                            CIVIL APPLICATION (FOR STAY) NO. 2 of 2023
                                         In R/CIVIL REVISION APPLICATION NO. 306 of 2023
                         ==========================================================
                                                RAJNIKANT JAYANTILAL SHAH & ANR.
                                                             Versus
                                             SURESHCHANDRA JAYANTILAL SHAH & ORS.
                         ==========================================================
                         Appearance:
                         MR SAURABH M PATEL(5019) for the Applicant(s) No. 1,2
                         HARI K BRAHMBHATT(9070) for the Opponent(s) No. 1
                         NOTICE SERVED for the Opponent(s) No. 3,4
                         NOTICE UNSERVED for the Opponent(s) No. 2,5
                         ==========================================================

                           CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                             Date : 25/02/2025
                                                              ORAL ORDER

The present Civil Revision Application has been filed to quash and set aside the impugned order dated 22.09.2022 passed by the learned Additional Civil Judge, Vapi in Regular Civil Suit No. 79 of 2021.

The learned advocate for the applicants has brought on record the judgment and order dated 28.11.2024 in Regular Civil Suit No. 79 of 2021, has been rejected by the learned 2 nd Addl. Civil Judge, Vapi.

In view of the aforesaid, the cause of action of present revision application does not survives. Accordingly, the main matter stands disposed of also the civil application shall also stands disposed of.

(SANJEEV J.THAKER,J) Radhika