Gujarat High Court

Udesinh Vajesinh Hada vs Jaykishan Mansukhbhai Devda on 5 May, 2025

                                                                                                              NEUTRAL CITATION




                             C/SCA/13866/2015                                   ORDER DATED: 05/05/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 13866 of 2015

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                                                 UDESINH VAJESINH HADA & ORS.
                                                            Versus
                                                JAYKISHAN MANSUKHBHAI DEVDA
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                       Appearance:
                       MR JAPAN V DAVE(5947) for the Petitioner(s) No. 1,1.1,1.2,1.3,1.4,1.5,2
                       MS KAVITA V DAVE(6573) for the Petitioner(s) No. 1,1.1,1.2,1.3,1.4,1.5,2
                       MR KV SHELAT(834) for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                            Date : 05/05/2025

                                                             ORAL ORDER

Heard learned advocate Mr. Japan V. Dave for the petitioners and learned advocate Mr. K. V. Shelar for the respondent.

At the outset, learned advocate Mr. Dave would submit that during pendency of present writ application, the suit is proceeded further and after by-parte hearing, the trial court has kept the matter for judgment.

In view of the aforesaid, learned advocate Mr. Dave, under the instructions of his client, does not invite the order on merits and request this Court to pass an appropriate order.

As the suit itself is on the verge of pronouncement of judgment by the trial Court, this Court would not like to disturb the order impugned in the present writ application.

NEUTRAL CITATION

C/SCA/13866/2015 ORDER DATED: 05/05/2025

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It is made clear that this Court has neither gone into nor examined the merits of the matter.

The present writ application is disposed of. Interim relief if any granted earlier stands vacated. Rule is discharged.

(MAULIK J.SHELAT,J) DRASHTI K. SHUKLA