Himanshu Mahendra Sampat vs Niyatiben Himanshu Sampat
2025 Latest Caselaw 1511 Guj

Gujarat High Court

Himanshu Mahendra Sampat vs Niyatiben Himanshu Sampat on 30 July, 2025

                                                                                                                 NEUTRAL CITATION




                            C/SCA/6571/2016                                       ORDER DATED: 30/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 6571 of 2016

                                                     With
                        CIVIL APPLICATION (FOR MODIFICATION OF ORDER) NO. 1 of 2021
                                In R/SPECIAL CIVIL APPLICATION NO. 6571 of 2016
                                                     With
                        CIVIL APPLICATION (FOR MODIFICATION OF ORDER) NO. 1 of 2024
                                In R/SPECIAL CIVIL APPLICATION NO. 6571 of 2016
                                                     With
                                CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2024
                                In R/SPECIAL CIVIL APPLICATION NO. 6571 of 2016
                                                     With
                        CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 3 of 2017
                                In R/SPECIAL CIVIL APPLICATION NO. 6571 of 2016
                      ==========================================================
                                                HIMANSHU MAHENDRA SAMPAT
                                                           Versus
                                                NIYATIBEN HIMANSHU SAMPAT
                      ==========================================================
                      Appearance:
                      MR. MN MARFATIA(6930) for the Petitioner(s) No. 1
                      MR VIKRAM J THAKOR(2221) for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                          Date : 30/07/2025

                                                            ORAL ORDER

Learned advocate Mr. M. N. Marfatia appearing for the petitioner has placed on record the Xerox Certified copy of the judgment passed by the learned Family Court No.4, Ahmedabad on 05.07.2025 in Family Suit No.578 of 2014, which is taken on record.

Learned advocate for the petitioner submitted that Family Suit has been decreed in favour of original plaintiff and, therefore, the present petition does not survive.

In view of the above, the petition stands disposed of as it would not survive. Rule is discharged. Interim relief, if any

NEUTRAL CITATION

C/SCA/6571/2016 ORDER DATED: 30/07/2025

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stands vacated forthwith.

In view of the disposal of the main petition, connected Civil Applications stands disposed of as it would not survive.

(D. M. DESAI,J) NITIN MAKWANA