Lilavatiben Bhagwandas Meghrajani ... vs Jayraj Aatamaram Thakwani
2026 Latest Caselaw 471 Guj

Gujarat High Court

Lilavatiben Bhagwandas Meghrajani ... vs Jayraj Aatamaram Thakwani on 10 February, 2026

                                                                                                        NEUTRAL CITATION




                             C/SCA/12385/2015                            ORDER DATED: 10/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                      R/SPECIAL CIVIL APPLICATION NO. 12385 of 2015
                       ================================================================
                              LILAVATIBEN BHAGWANDAS MEGHRAJANI [DELETED] & ORS.
                                                    Versus
                                       JAYRAJ AATAMARAM THAKWANI & ANR.
                       ================================================================
                       Appearance:
                       DELETED for the Petitioner(s) No. 1
                       MR AR MAJMUDAR(428) for the Petitioner(s) No. 2,3,4,5
                       MR P P MAJMUDAR(5284) for the Respondent(s) No. 1
                       RULE SERVED BY DS for the Respondent(s) No. 2
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                     Date : 10/02/2026
                                                      ORAL ORDER

1. Learned advocate Mr. P.P. Majmudar for respondent has

placed on record the copy of order passed in Special Civil Suit

No.58 of 2014 by 14th Additional Senior Civil Judge, Vadodara,

which is taken on record.

2. Learned advocate Mr. A.R. Majmudar for the petitioners

has filed leave note today. However, learned advocate for the

respondent submits that the Special Civil Suit No.58 of 2014

pending before the Court below came to be disposed of and in

view of this fact, the present petition has become infurctuous,

therefore, the present petition may be disposed of. It is further

submitted by learned advocate for the respondent that he had a

NEUTRAL CITATION

C/SCA/12385/2015 ORDER DATED: 10/02/2026

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word with learned advocate Mr. A.R. Majmudar for the

petitioners and he has no objection if the present petition is

disposed of in view of the fact that the Special Civil Suit No.58

of 2014 has been disposed of vide judgment and decree dated

30.01.2026 by the Court below.

3. Considering the submissions of learned advocate for the

respondent and in view of the fact that the aforesaid suit has

been disposed of vide judgment and decree dated 30.01.2026 by

14th Additional Senior Civil Judge, Vadodara as well as no

objection on behalf of the learned advocate for the petitioners as

submitted by learned advocate for the respondent, the present

petition stands disposed of as it has become infructuous. Rule

stands discharged. Interim relief, if any, granted earlier stands

vacated forthwith.

(D. M. DESAI,J) RINKU MALI