Legal Heirs Of Deced. Patel ... vs Patel Kantilal Hargovandas
2022 Latest Caselaw 7473 Guj

     C/SCA/15529/2015                           ORDER DATED: 29/08/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 15529 of 2015

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    LEGAL HEIRS OF DECED. PATEL JESANGBHAI BHAICHANDBHAI
                            Versus
           PATEL KANTILAL HARGOVANDAS & 2 other(s)
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Appearance:
MR GK CHAUHAN FOR MR JIGAR G GADHAVI(5613) for the Petitioner(s)
No. 1,1.1,1.2,1.3,1.4
RC JANI & ASSOCIATE(6436) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 29/08/2022
                             ORAL ORDER

Heard the learned advocates for the appearing parties.

Since the filing of Regular Civil Suit in the year 2006 there is no ad-interim injunction granted, Exh.5 application also filed by the petitioners-plaintiffs came to be rejected vide an order dated 27.11.2007, which is confirmed by the appellate Court vide judgment and order dated 5.8.2015 and no ad-interim order was passed in this petition, I see no reason to keep this matter pending here, more particularly when, trial has been posted for recording evidence.

In view thereof, this petition stands rejected without entering into the merits of the case in view of the aforesaid situation. However, parties are at liberty to request the trial Court to see that the suit is heard and disposed of at the earliest. Notice discharged.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA