NEHABEN AMULBHAI DESAI Vs. ADDITIONAL RESIDENT COLLECTOR

JUDGEMENT

(1.) By way of present application, the applicant has sought for the following reliefs :-

(2.) Mr. Rushang Mehta, the learned advocate appearing for the applicant submitted that the main dispute between the parties was with respect to the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and the dispute was with respect to maintenance of opponent No.3 Kikiben WD/o. Nanubhai Jayantibhai through her Power of Attorney holder Niruben Chandrakant Desai. Mr. Rushan Mehta, the learned advocate appearing relied on the Death Certificate dtd. 1/1/2019 duly produced at Annexure-III, page 7 of the present application stating that the Kikiben has expired on 1/1/2019 and demise of Kikiben, the present application has become infructuous.

(3.) The Co-ordinate Bench of this Court while issuing Notice on 14/12/2017 passed the following order :-