Harjivanbahi Baldevbhai vs Krupalbahi Vikrambahi Patel
2025 Latest Caselaw 7042 Guj

Gujarat High Court

Harjivanbahi Baldevbhai vs Krupalbahi Vikrambahi Patel on 29 September, 2025

                                                                                                           NEUTRAL CITATION




                              C/AO/66/2019                                 ORDER DATED: 29/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                             R/APPEAL FROM ORDER NO. 66 of 2019

                                                       With
                                    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                      In R/APPEAL FROM ORDER NO. 66 of 2019
                                                       With
                             CIVIL APPLICATION (FOR BREACH OF ORDER) NO. 2 of 2019
                                      In R/APPEAL FROM ORDER NO. 66 of 2019
                      ==========================================================
                                              HARJIVANBAHI BALDEVBHAI & ORS.
                                                          Versus
                                               KRUPALBAHI VIKRAMBAHI PATEL
                      ==========================================================
                      Appearance:
                      DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
                      for the Appellant(s) No. 1
                      MR MANAV A MEHTA(3246) for the Appellant(s) No.
                      1.1,1.2,1.3,1.4,1.5,2,3,4,5
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                       Date : 29/09/2025

                                                        ORAL ORDER

Heard learned advocate Mr.Dipen Sankhesara for learned

advocate Mr.Manav A. Mehta.

Learned advocate Mr.Sankhesar states that during the

pendency of the present writ application, the parties to the suit

have amicably settled the matter, thereby, vide its judgment

and decree dated 08.03.2025, the Trial Court has disposed of

the suit being settled. The simple copy of the order dated

NEUTRAL CITATION

C/AO/66/2019 ORDER DATED: 29/09/2025

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08.03.2025 passed by the Additional Senior Civil Judge and

Chief Judicial Magistrate, Ahemdabad (Gram) Mirzapur below

Exh.1 in Special Civil Suit No. 549 of 2018 is produced, which

is taken on record.

In view of the above, the present Appeal from Order is

disposed of as having become infructuous. Notice is discharged.

No order as to costs. All the Civil Applications stand disposed

of accordingly.

(MAULIK J.SHELAT,J) MOHD MONIS