Vikramsinh Chandubha Gohil vs Hitendrasinh Dhirubha Gohil
2025 Latest Caselaw 6909 Guj

Gujarat High Court

Vikramsinh Chandubha Gohil vs Hitendrasinh Dhirubha Gohil on 24 September, 2025

                                                                                                         NEUTRAL CITATION




                             C/SCA/6359/2015                               ORDER DATED: 24/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                     R/SPECIAL CIVIL APPLICATION NO. 6359 of 2015
                      ==========================================================
                                             VIKRAMSINH CHANDUBHA GOHIL
                                                        Versus
                                          HITENDRASINH DHIRUBHA GOHIL & ANR.
                      ==========================================================
                      Appearance:
                      MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1
                      MR NL RAMNANI(2400) for the Respondent(s) No. 1
                      UNSERVED EXPIRED (R) for the Respondent(s) No. 2
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
                                          Date : 24/09/2025
                                           ORAL ORDER

Learned Advocate Mr. Shegun Chokshi for learned

Advocate Mr. S.P. Majmudar appearing for the petitioner states

that during the pendency of the present writ application,

Regular Civil Suit No. 38 of 2011 in question is already

dismissed by the Trial Court vide its judgment and decree

dated 28.02.2025. He tenders the simple copy of the aforesaid

judgment passed by Trial Court, which is taken on record.

In view of the aforesaid development, which has taken

place, the present writ application has become infructuous

accordingly, hence, the same is disposed of as having become

infructuous. Interim relief stands vacated forthwith. Rule is

discharged.

(MAULIK J.SHELAT,J) MOHD MONIS