Gujarat High Court
Nanibahen Ibrahimbhai Desai vs Trustees Of Sunni Muslim Wakaf ... on 17 February, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/FA/2449/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2449 of 1996
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NANIBAHEN IBRAHIMBHAI DESAI....Appellant(s)
Versus
TRUSTEES OF SUNNI MUSLIM WAKAF COMMITTEE....Defendant(s)
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Appearance:
MR GM JOSHI, ADVOCATE for the Appellant(s) No. 1
MR SK BUKHARI, ADVOCATE for the Defendant(s) No. 1
NOTICE SERVED for the Defendant(s) No. 1.1
NOTICE SERVED BY DS for the Defendant(s) No. 1.2 - 1.3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 17/02/2014
ORAL ORDER
1. Heard Ms.Ripal Patel, learned counsel appears on behalf of Mr.G.M.Joshi, learned counsel for the appellant.
2. Ms.Ripal Patel, tenders a photocopy of communication dated 09/11.02.2013 received by Mr.G.M.Joshi, learned counsel for the appellant from Mr.S.K.Bukhari, learned counsel for the defendant. The said communication is taken on record.
3. The said communication recites that the appellant viz. Naniben Ibrahimbhai Desai has expired long back and her only unmarried son has also expired. It is further mentioned that the property in question has been demolished and all the three trustees, which are on record, have also expired.
4. In view of the aforesaid, the present appeal does not survive and the same stands dismissed. No costs.
(R.M.CHHAYA, J.) Suchit Page 1 of 1