GIRISHBHAI NATVARLAL PATEL Vs. MANGUBEN THAKOR

JUDGEMENT

(1.) Learned advocates appearing for the parties would submit that the prayers sought for in Special Civil Application Nos.827 of 2015 and 7894 of 2015 do not survive for consideration. Placing their submission on record, Special Civil Application Nos.827 of 2015 and 7894 of 2015 are dismissed as having become infructuous. All pending applications in Special Civil Application Nos.827 of 2015 and 7894 of 2015 stand consigned to records. It is made clear that since the suit in which the petitioners intended to be brought on record has since been disposed of and are not pending in appeals, both parties are at liberty to urge their respective grounds in the said appeals including the ones urged in the present Special Civil Applications.

(2.) Learned counsel appearing for the petitioners in Special Civil Application Nos.10528 of 2014 and 10529 of 2014 seeks for adjournment on the ground that she is not ready with the arguments. Hence, at her request, relist Special Civil Application Nos.10528 of 2014 and 10529 of 2014 on 23/6/2022.