Balubhai Alabhai Karavadara vs Mer Rajubhai Sarmanbhai Karavadara
2025 Latest Caselaw 5267 Guj

Gujarat High Court

Balubhai Alabhai Karavadara vs Mer Rajubhai Sarmanbhai Karavadara on 27 June, 2025

                                                                                                                 NEUTRAL CITATION




                             C/SCA/10939/2024                                     ORDER DATED: 27/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 10939 of 2024

                       ==========================================================
                                            BALUBHAI ALABHAI KARAVADARA
                                                        Versus
                                     MER RAJUBHAI SARMANBHAI KARAVADARA & ANR.
                       ==========================================================
                       Appearance:
                       MR ASHISH M DAGLI(2203) for the Petitioner(s) No. 1
                       MR CHINTAN S POPAT(5004) for the Respondent(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 27/06/2025

                                                          ORAL ORDER

Learned advocate Mr.Chintan S. Popat appearing for the

respondent no.1 states that during the pendency of the present

writ application, the suit is already dismissed. The certified

copy of the judgment dated 01.05.2025 passed by Principal

Civil Judge, Ranavav in Regular Civil Suit No.35 of 2022 is

placed on record, which is also taken on record.

In view of the aforesaid development, which has been

taken place during the pendency of the present writ

application, the present petition becomes infructuous.

Accordingly, the present writ application is disposed of

having become infructuous. Notice is discharged. No order as

NEUTRAL CITATION

C/SCA/10939/2024 ORDER DATED: 27/06/2025

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to costs. Interim relief, if any, stands vacated forthwith.

(MAULIK J.SHELAT,J) MOHD MONIS