Viramdevsinh S/O Devubha Jadeja vs Vallabhbhai S/O Kalyanjibhai Patel
2025 Latest Caselaw 7565 Guj

Gujarat High Court

Viramdevsinh S/O Devubha Jadeja vs Vallabhbhai S/O Kalyanjibhai Patel on 15 October, 2025

                                                                                                            NEUTRAL CITATION




                           C/SCA/14475/2025                                  ORDER DATED: 15/10/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 14475 of 2025

                     ==========================================================
                                        VIRAMDEVSINH S/O DEVUBHA JADEJA
                                                      Versus
                                    VALLABHBHAI S/O KALYANJIBHAI PATEL & ORS.
                     ==========================================================
                     Appearance:
                     A A DAUDIVHORA(7516) for the Petitioner(s) No. 1
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 15/10/2025

                                                          ORAL ORDER

1. Heard learned advocate Mr. A. A. Daudivhora for the

petitioner.

2. After arguing for some time, under the instruction of his client,

learned Advocate Mr. Daudivhora does not press the present

writ application with a liberty to avail an alternative efficacious

remedy available at law to the petitioner by filing Regular Civil

Appeal under Section-96 read with Order XLI of the Civil

Procedure Code, 1908 to challenge the impugned judgment and

decree passed by the Trial Court.

3. Permission as sought for is granted.

4. It is open for the petitioner to file an appropriate Regular Civil

NEUTRAL CITATION

C/SCA/14475/2025 ORDER DATED: 15/10/2025

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Appeal before the Appellate Court concerned challenging the

judgment and decree dated 09/01/2018 passed by 2nd Addl.

Senior Civil Judge, Bhavnagar in Regular Civil Suit No.688 of

2014. As and when such appeal will be filed, the Appellate

Court shall decide the same in accordance with law.

5. It is made clear that this Court has neither gone into nor

examined the merits of the matter.

6. With the aforesaid and reserving the liberty in favour of the

petitioner, the present writ application is disposed of as

withdrawn. No order as to costs.

(MAULIK J.SHELAT,J) NILESH