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Parulben Jaralkumar Dusingh vs Pratikshaben D/O Nandkishor Pandya And ...
2025 Latest Caselaw 997 Guj

Citation : 2025 Latest Caselaw 997 Guj
Judgement Date : 17 July, 2025

Gujarat High Court

Parulben Jaralkumar Dusingh vs Pratikshaben D/O Nandkishor Pandya And ... on 17 July, 2025

                                                                                                         NEUTRAL CITATION




                                C/CRA/281/2025                          ORDER DATED: 17/07/2025

                                                                                                          undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                        R/CIVIL REVISION APPLICATION NO. 281 of 2025
                        ================================================================
                                      PARULBEN JARALKUMAR DUSINGH
                                                  Versus
                         PRATIKSHABEN D/O NANDKISHOR PANDYA AND W/O DEEPAKKUMAR
                                              PATHAN & ORS.
                        ================================================================
                        Appearance:
                        MR UMANG R SHAH(12013) for the Applicant(s) No. 1
                        NOTICE SERVED BY DS for the Opponent(s) No. 3
                        REFUSED SERVED (N)(10) for the Opponent(s) No. 1,2
                        ================================================================
                           CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                            Date : 17/07/2025
                                             ORAL ORDER

The present application has been filed challenging the judgment and order dated 31.01.2025 passed by 16 th Additional Civil Judge, Vadodara below application Exhibit-13 in Regular Civil Suit No.448 of 2022.

Learned advocate Mr. Umang R. Shah for the petitioner has drawn attentin of this Court to an order passed below Exhibit-1 in Regular Civil Suit No.448 of 2022 wherein the original suit has been settled and disposed of. The order below Exhibit-1, dated 12.07.2025 is taken on record.

In view of the same, the present Civil Revision Application does not survive and is disposed of accordingly.

(SANJEEV J.THAKER,J)

Manoj Kumar Rai

 
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