Mustafa Mohammad Kapadia (Deceased ... vs Nashruddin Gulam Mahmmad
2026 Latest Caselaw 785 Guj

Gujarat High Court

Mustafa Mohammad Kapadia (Deceased ... vs Nashruddin Gulam Mahmmad on 25 February, 2026

                                                                                                               NEUTRAL CITATION




                             C/FA/1889/2007                                     ORDER DATED: 25/02/2026

                                                                                                                undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/FIRST APPEAL NO. 1889 of 2007

                      ==========================================================
                       MUSTAFA MOHAMMAD KAPADIA (DECEASED THRU LEGAL HEIRS) &
                                                    ORS.
                                                    Versus
                                      NASHRUDDIN GULAM MAHMMAD
                      ==========================================================
                      Appearance:
                      ADVOCATE NOTICE SERVED for the Appellant(s) No. 1.1
                      DECEASED LITIGANT for the Appellant(s) No. 1
                      ADVOCATE NOTICE UNSERVED for the Defendant(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                            Date : 25/02/2026

                                                             ORAL ORDER

The record reveals that advocate notice qua appellant No.

1.1 is served on 02.02.2026. The bailiff report indicates that

appellant Nos. 1.2 and 1.3 are residing abroad. Advocate notice

qua the respondent is also unserved as not found at the given

address.

It seems that the appellants have lost interest in the cause of

appeal. The appeal, therefore, stands dismissed for non-

prosecution. Record and proceedings be sent back to the

concerned Court / Tribunal. Interim relief granted earlier, if any,

stands vacated.

(D. M. DESAI,J) MUSKAN