Mukeshbhai S/O Bachubhai Gohel vs Vallabhbhai S/O Kalyanjibhai Patel ...
2025 Latest Caselaw 7002 Guj

Gujarat High Court

Mukeshbhai S/O Bachubhai Gohel vs Vallabhbhai S/O Kalyanjibhai Patel ... on 26 September, 2025

                                                                                                         NEUTRAL CITATION




                             C/SCA/13393/2025                             ORDER DATED: 26/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 13393 of 2025

                       ==========================================================
                                     MUKESHBHAI S/O BACHUBHAI GOHEL
                                                   Versus
                        VALLABHBHAI S/O KALYANJIBHAI PATEL THROUGH POA UDAYBHAI S/
                                            O VALLABHBHAI MORI
                       ==========================================================
                       Appearance:
                       A A DAUDIVHORA(7516) for the Petitioner(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                     Date : 26/09/2025

                                                      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

NEUTRAL CITATION

C/SCA/13393/2025 ORDER DATED: 26/09/2025

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Civil Appeal before the Appellate Court concerned challenging

the judgment and decree dated 09.01.2018 passed by 2nd

Additional Senior Civil Judge, Bhavnagar in Regular Civil Suit

No.662 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) MOHD MONIS