Gujarat High Court
Shrimant Sangramsinh Pratpsinhrao ... vs Mrunalinidevi Puar & on 24 February, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/4632/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4632 of 2006
With
CIVIL APPLICATION NO. 3423 of 2009
In
SPECIAL CIVIL APPLICATION NO. 4632 of 2006
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SHRIMANT SANGRAMSINH PRATPSINHRAO GAEKWAD &
1....Petitioner(s)
Versus
MRUNALINIDEVI PUAR & 10....Respondent(s)
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Appearance:
MR AMAR N BHATT, ADVOCATE for the Petitioner(s) No. 1 - 2
DECESED LITIGANT, ADVOCATE for the Respondent(s) No. 5
MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 2 - 2.3 , 3
RULE SERVED for the Respondent(s) No. 4 , 6
RULE SERVED BY DS for the Respondent(s) No. 7
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 24/02/2014
ORAL ORDER
Learned advocate Mr. Amar Bhatt for the petitioners submits that the present petition arises out of an interim order passed in Regular Civil Suit No. 640/2003.
Mr. Bhatt produces a letter received by him from the petitioners and submits that in view of the consent terms arrived at between the parties Page 1 of 2 C/SCA/4632/2006 ORDER in the Civil Suit before the trial Court, the petitioners do not wish to proceed further with the petition and the civil application. Learned advocate Mr.Bhatt submits that in view of the aforesaid development, this petition has become infructuous. The aforesaid letter dated 31.1.2014 received by Mr. Bhatt from his client is taken on record.
In view of the above development, this petition as well as civil application stand disposed of as having become infructuous. Rule is discharged. No costs.
(R.D.KOTHARI, J.) Patel Page 2 of 2