Gujarat High Court
Smt. Mithabai Somaji, Gopaldasbhimji ... vs Kamleshkumar Dhirajlal Raychada on 10 September, 2025
NEUTRAL CITATION
C/SCA/12241/2007 ORDER DATED: 10/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12241 of 2007
With
CIVIL APPLICATION NO. 1 of 2010
In R/SPECIAL CIVIL APPLICATION NO. 12241 of 2007
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SMT. MITHABAI SOMAJI, GOPALDASBHIMJI JETHABHAI AND
JAMNADAS & ORS.
Versus
KAMLESHKUMAR DHIRAJLAL RAYCHADA & ORS.
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Appearance:
MR RC KAKKAD(389) for the Petitioner(s) No. 1,2,3,4,5,6,7
MR VENUGOPAL PATEL AGP for the Respondent(s) No. 23
MR AMAR D MITHANI(484) for the Respondent(s) No. 1,2,3,4,5,6,7,8
MR C B UPADHYAYA(3508) for the Respondent(s) No. 23
RULE SERVED for the Respondent(s) No.
10,11,13,14,15,16,17,18,19,20,21,22,9
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 10/09/2025
ORAL ORDER
[1] Learned advocate Mr. R. C. Kakkad for the petitioners, submitted that so far as the petitioners Nos.2, 3, 5 and 6 are concerned, they were the Trustees at the relevant point of time, however, during the pendency of this petition, have expired. Learned advocate Mr. Kakkad for the petitioners further submitted that petitioners Nos.4 and 7 are the Trustees and by way of letter dated 6th September 2025 which also signed by the respondents Page 1 of 2 Uploaded by CHANDRESH N. SIDDHAPURA(HC01109) on Thu Sep 11 2025 Downloaded on : Thu Sep 11 23:13:57 IST 2025 NEUTRAL CITATION C/SCA/12241/2007 ORDER DATED: 10/09/2025 undefined Nos.9, 12 and 13 who also now happens to be the Trustees, instructed him to withdraw the present petition on account of settlement between the parties. The said letter is taken on record. [2] Learned advocate Mr. Amar Mithani for the respondents Nos.1 to 8 has also confirmed about the settlement. [3] In view of the aforesaid, request of the petitioners is accepted. Petitioners are permitted to withdraw the present petition. Present petition is disposed as withdrawn. Rule is discharged.
[4] Interim relief, if any, granted earlier shall be vacated forthwith. Consequently, the connected Civil Application does not survive and is disposed of accordingly.
(NIRAL R. MEHTA,J) CHANDRESH Page 2 of 2 Uploaded by CHANDRESH N. SIDDHAPURA(HC01109) on Thu Sep 11 2025 Downloaded on : Thu Sep 11 23:13:57 IST 2025