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Sonam Wd/O Gaurav Kakariya And D/O ... vs Lalitbhai Babubhai Solanki
2025 Latest Caselaw 1096 Guj

Citation : 2025 Latest Caselaw 1096 Guj
Judgement Date : 9 June, 2025

Gujarat High Court

Sonam Wd/O Gaurav Kakariya And D/O ... vs Lalitbhai Babubhai Solanki on 9 June, 2025

                                                                                                                       NEUTRAL CITATION




                              C/SCA/7437/2025                                          ORDER DATED: 09/06/2025

                                                                                                                       undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 7437 of 2025

                       ==========================================================
                        SONAM WD/O GAURAV KAKARIYA AND D/O SATISHKUMAR PIRGAR &
                                                  ORS.
                                                  Versus
                                    LALITBHAI BABUBHAI SOLANKI & ORS.
                       ==========================================================
                       Appearance:
                       NISHIT A BHALODI(9597) for the Petitioner(s) No. 1,2,3,4,4.1,4.2
                       ==========================================================

                         CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                           Date : 09/06/2025

                                                             ORAL ORDER

Mr. Nishit A. Bhalodi, learned advocate under

instructions submits that the original proceedings being

M.A.C.P. No. 30 of 2021 has culminated into a final

judgment and award whereas the present petition is confined

to an interim order. He has therefore prayed for withdrawal

of the present petition having become infructuous.

Considering the aforesaid submission of the learned

advocate for the petitioners - original claimants, the present

petition is permitted to be withdraw. The present application

stands disposed of as withdrawn accordingly.

(NISHA M. THAKORE,J) MAYA

 
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