Arpanbhai Javaharbhai Acharya vs Kavitaben D/O Mukundray Thakar W/O ...
2025 Latest Caselaw 6567 Guj

Gujarat High Court

Arpanbhai Javaharbhai Acharya vs Kavitaben D/O Mukundray Thakar W/O ... on 12 September, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                               NEUTRAL CITATION




                              C/FA/2901/2024                                    ORDER DATED: 12/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/FIRST APPEAL NO. 2901 of 2024
                                                           With
                                        CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                                            In
                                              R/FIRST APPEAL NO. 2901 of 2024

                       ================================================================
                                      ARPANBHAI JAVAHARBHAI ACHARYA
                                                   Versus
                         KAVITABEN D/O MUKUNDRAY THAKAR W/O ARPANBHAI JAVARBHAI
                                                 ACHARYA
                       ================================================================
                       Appearance:
                       MR.MRUDUL M BAROT(3750) for the Appellant(s) No. 1
                       MR AB GATESHANIYA(3766) for the Defendant(s) No. 1
                       ================================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                            Date : 12/09/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

The present appeal is filed by the appellant-husband

against judgment and decree dated 09.05.2024 passed by the

Principal Judge, Family Court, Surendrangar in Family Suit No.25

of 2022.

The matter was on board on 08.09.2025, when learned

Advocate for the respondent made a statement that the appellant

has expired and therefore, to verify the same, the matter was

adjourned for today.

NEUTRAL CITATION

C/FA/2901/2024 ORDER DATED: 12/09/2025

undefined

Today when the matter is taken up, learned Advocate

for the appellant produced on record death certificate of the

appellant, who has expired on 05.08.2025.

In view of the aforesaid, the appellant stands abated.

Disposed of accordingly. Notice is discharged.

In view of the disposal of the main appeal, Civil

Application does not survive. Disposed of accordingly.

(A.Y. KOGJE, J)

(NSSG,J) SHITOLE