Gujarat High Court
Mehulbhai Laljibhai Parakhiya vs Sundaram Finance Limited on 19 March, 2025
NEUTRAL CITATION
C/SCA/142/2025 ORDER DATED: 19/03/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 142 of 2025
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MEHULBHAI LALJIBHAI PARAKHIYA
Versus
SUNDARAM FINANCE LIMITED & ANR.
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Appearance:
ADVOCATE NOTICE SERVED for the Petitioner(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
Date : 19/03/2025
ORAL ORDER
The erstwhile advocate appearing for the petitioner had filed a withdrawal note, which came to be accepted and the Additional Registrar (Judicial) had issued notice to the petitioner on 5.2.2025, which has been duly served upon the petitioner on 27.2.2025.
Today, the matter is listed for hearing. However, none appears for the petitioner nor the petitioner has appeared in person.
DISMISSED for NON-PROSECUTION.
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