Ushaben W/O Ganpatbhai Pateld/O ... vs Shri Bhupendrakumar Ramanlal Patel
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Gujarat High Court

Ushaben W/O Ganpatbhai Pateld/O ... vs Shri Bhupendrakumar Ramanlal Patel on 20 June, 2025

                                                                                                                 NEUTRAL CITATION




                             C/AO/320/2017                                      ORDER DATED: 20/06/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                         R/APPEAL FROM ORDER NO. 320 of 2017

                                                         With
                                      CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                                       In R/APPEAL FROM ORDER NO. 320 of 2017
                     ==========================================================
                      USHABEN W/O GANPATBHAI PATELD/O DALPATBHAI RANCHHODBHAI
                                               Versus
                               SHRI BHUPENDRAKUMAR RAMANLAL PATEL
                     ==========================================================
                     Appearance:
                     MR AMIT V THAKKAR(3073) for the Appellant(s) No. 1
                     MR DHIREN C PATEL(6118) for the Respondent(s) No. 1
                     MR. DIVYANG A RAMANI(7180) for the Respondent(s) No. 1
                     ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL

                                                        Date : 20/06/2025

                                                          ORAL ORDER

Heard Learned Advocate Sagar J Shah on behalf of

Ld. Advocate Amit V. Thakkar appearing for the

Appellant.

Ld. Advocate Mr. Sagar J Shah, placed on record the

judgment passed by the Principle Senior Civil Judge and

Additional Chief Judicial Magistrate, Olpad dated

10.03.2025 passed in Special Civil Suit No. 170 of 2018,

whereby, the Suit came to be allowed in favour of the

Plaintiff.

NEUTRAL CITATION

C/AO/320/2017 ORDER DATED: 20/06/2025

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In view of the same, the said judgment is taken on

record. The present Appeal from order does not survive of

having become infructuous and the same shall stands

disposed of. Interim relief, if any, stands vacated. Notice

is discharged.

(P. M. RAVAL, J) MMP