Lalitaben Chaganbhai W/O Balvantbhai ... vs New Siddhi Vinayak Corporation
2026 Latest Caselaw 501 Guj

Gujarat High Court

Lalitaben Chaganbhai W/O Balvantbhai ... vs New Siddhi Vinayak Corporation on 10 February, 2026

                                                                                                               NEUTRAL CITATION




                              C/SCA/7277/2018                                   ORDER DATED: 10/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 7277 of 2018

                       ==========================================================
                             LALITABEN CHAGANBHAI W/O BALVANTBHAI CHUNILAL & ANR.
                                                    Versus
                                    NEW SIDDHI VINAYAK CORPORATION & ORS.
                       ==========================================================
                       Appearance:
                       MS ARCHANA R ACHARYA(2475) for the Petitioner(s) No. 1,2
                       MS KJ BRAHMBHATT(202) for the Respondent(s) No. 1,2
                       MS VARSHA BRAHMBHATT(3145) for the Respondent(s) No. 1,2
                       NOTICE UNSERVED for the Respondent(s) No. 3
                       POOJA H BHARDWAJ(7844) for the Respondent(s) No. 1,2
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                            Date : 10/02/2026

                                                             ORAL ORDER

Learned advocate for the petitioners has placed on record the order dated 30.3.2024 whereby the suit has been decided by the learned trial Court. Copy of the order dated 30.3.2024 is taken on record. In view of this development, learned advocate for the petitioners requests the Court to permit to withdraw this petition as it would not survive. Permission is granted, as prayed for. The petition stands disposed of as withdrawn. Interim Relief, if any, stands vacated. No order as to costs.

(D. M. DESAI,J) vk