Dharmesh Mansukhbhai Koradiya vs Chetanaben Jagdish Koradiya
2025 Latest Caselaw 8064 Guj

Gujarat High Court

Dharmesh Mansukhbhai Koradiya vs Chetanaben Jagdish Koradiya on 18 November, 2025

                                                                                                         NEUTRAL CITATION




                             C/SCA/15657/2021                              ORDER DATED: 18/11/2025

                                                                                                          undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 15657 of 2021
                       ==========================================================
                                            DHARMESH MANSUKHBHAI KORADIYA
                                                         Versus
                                           CHETANABEN JAGDISH KORADIYA & ANR.
                       ==========================================================
                       Appearance:
                       MR HIMANSHU A JAIN(11841) for the Petitioner(s) No. 1
                       MR. HJ KARATHIYA(7012) for the Petitioner(s) No. 1
                       HCLS COMMITTEE(4998) for the Respondent(s) No. 1
                       MR HARDIK D MUCHHALA(5634) for the Respondent(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                       Date : 18/11/2025

                                                        ORAL ORDER

Learned advocate Mr.H.J. Karathiya for the petitioner, submitted that during the pendency of this petition, the main suit proceedings being Family Suit No.953 of 2021 has been culminated into the judgment by order dated 28.10.2025 and thereby, the present petition has become infructuous and hence, the present petition may be disposed of accordingly. The said order dated 28.10.2025 is taken on record.

In view of above, present petition is disposed of as having become infructuous. Notice is discharged.

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