Uddayan Budhhidhan Thakkar Thro Poa ... vs State Of Gujarat
2025 Latest Caselaw 732 Guj

Gujarat High Court

Uddayan Budhhidhan Thakkar Thro Poa ... vs State Of Gujarat on 9 July, 2025

                                                                                                        NEUTRAL CITATION




                             C/SCA/7472/2012                             ORDER DATED: 09/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 7472 of 2012

                       ==========================================================
                         UDDAYAN BUDHHIDHAN THAKKAR THRO POA VINAY VINOD RELON
                                                 Versus
                                        STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR DHAVAL SHAH(2354) for the Petitioner(s) No. 1
                       MR SHAILESH DESAI, ASSISTANT GOVERNMENT PLEADER for the
                       Respondent(s) No. 1
                       RULE SERVED BY DS for the Respondent(s) No. 2,3,4,5
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                     Date : 09/07/2025

                                                      ORAL ORDER

At the outset, learned AGP Mr.Shailesh Desai states that

during the pendency of the present writ application, the

Special Civil Suit No.56 of 2021 (Old Regular Civil Suit No.28

of 2012) is dismissed by Trial Court vide its judgment and

decree dated 28th January, 2025. He has submitted the sample

copy of the aforesaid judgment passed by the Trial Court,

which is taken on record.

In view of the aforesaid fact, when the suit itself is

dismissed, the present writ application has become infructuous

and would not survive. Hence, the present writ application is

NEUTRAL CITATION

C/SCA/7472/2012 ORDER DATED: 09/07/2025

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disposed of as having become infructuous. Interim relief, if

any, stands vacated forthwith. Rule is discharged. No order as

to costs.

(MAULIK J.SHELAT,J) MOHD MONIS