Arvindkumar Gargovindas Through Poa ... vs Popatji Gabhaji Thakor
2025 Latest Caselaw 7848 Guj

Gujarat High Court

Arvindkumar Gargovindas Through Poa ... vs Popatji Gabhaji Thakor on 12 November, 2025

                                                                                                           NEUTRAL CITATION




                               C/AO/146/2013                               ORDER DATED: 12/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/APPEAL FROM ORDER NO. 146 of 2013

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                         ARVINDKUMAR GARGOVINDAS THROUGH POA HARSHAD MAHADEV
                                                PA & ORS.
                                                  Versus
                                      POPATJI GABHAJI THAKOR & ORS.
                       ==========================================================
                       Appearance:
                       MR NV GANDHI(1693) for the Appellant(s) No. 1.1,1.2,1.3,1.4,2,3
                       MR JV VAGHELA(5809) for the Respondent(s) No. 2,3,4,5,6,7
                       MS MITA S PANCHAL(530) for the Respondent(s) No.
                       10,11,12,13,14.1,14.2,14.3,15,9
                       MS SEJAL K MANDAVIA(436) for the Respondent(s) No. 1,8
                       RULE SERVED for the Respondent(s) No. 16
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                       Date : 12/11/2025

                                                        ORAL ORDER

Mr.N.V. Gandhi learned advocate for the appellants and Ms.Mita Panchal learned advocate for the respondents, have today disclosed that the suit being Special Civil Suit No.709 of 2010 has been heard and kept for pronouncement of judgment.

In view of the aforesaid, present Appeal from order is not required to be decided on merits. The Appeal from Order is disposed of accordingly. Notice is discharged.

The interim relief granted earlier by this Court shall operate till the pronouncement of judgment in the suit. The

NEUTRAL CITATION

C/AO/146/2013 ORDER DATED: 12/11/2025

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continuation of interim relief while disposing of the present Appeal from Oder shall not influence the trail court while pronouncing the judgment.

(NIRAL R. MEHTA,J) V.J. SATWARA