Parbatbhai Bhimabhai Khunti vs Liluben Goganbhai Kadcha
2025 Latest Caselaw 4987 Guj

Gujarat High Court

Parbatbhai Bhimabhai Khunti vs Liluben Goganbhai Kadcha on 20 June, 2025

                                                                                                                 NEUTRAL CITATION




                               C/FA/545/2008                                    ORDER DATED: 20/06/2025

                                                                                                                 undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                              R/FIRST APPEAL NO. 545 of 2008
                       ==========================================================
                                                  PARBATBHAI BHIMABHAI KHUNTI
                                                             Versus
                                                   LILUBEN GOGANBHAI KADCHA
                       ==========================================================
                       Appearance:
                       MR MITUL K SHELAT(2419) for the Appellant(s) No. 1
                       MR ASHISH M DAGLI(2203) for the Defendant(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
                                                         Date : 20/06/2025
                                                          ORAL ORDER

Present appeal is preferred under Section 47A of the Guardianship & Wards Act challenging the judgment and order dated 30.11.2007 passed by the Additional District Judge, Fast Track Court, Porbandar in Guardianship Civil Miscellaneous Application No. 12 of 2006, whereby the custody of the both minor children is not handed over to present applicant.

It appears that pending proceedings, now both the children have become major and therefore, cause to prosecute present appeal does not survive and present appeal has become infructuous.

In view of the above, present appeal stands disposed of as infructuous. Notice discharged. Interim relief, if any, stands vacated forthwith.

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI