Gujarat High Court
Sanatsinh Raysinh Baria vs Chandrakant Jesaram Parwani on 13 June, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/AO/1450/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/APPEAL FROM ORDER NO. 1450 of 2019
With
R/CIVIL APPLICATION NO. 170 of 2019
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SANATSINH RAYSINH BARIA
Versus
CHANDRAKANT JESARAM PARWANI
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Appearance:
MR MA KHARADI(1032) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 13/06/2019
ORAL ORDER
When the matter is taken up for hearing, learned advocate Mr.M.A.Kharadi for the appellant, under the instructions, has submitted that the main matter is disposed of in the Court below pursuant to the settlement which took place in Special Civil Suit No.14 of 2017. Xerox copy of the same is tendered, which is taken on record. Accordingly, present Appeal from Order has become infructuous.
In view of the above, present Appeal from Order stands disposed of as having become infructuous.
In view of the order passed in Appeal from Order, present Civil Application does not survive and stands disposed of accordingly. Notice is discharged.
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