Dushyant Manishankar Pandya vs Amit Swarupchand Koradia
2022 Latest Caselaw 8553 Guj

     C/AO/232/2018                                  ORDER DATED: 27/09/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/APPEAL FROM ORDER NO. 232 of 2018

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
               In R/APPEAL FROM ORDER NO. 232 of 2018
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                         DUSHYANT MANISHANKAR PANDYA
                                    Versus
                          AMIT SWARUPCHAND KORADIA
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Appearance:
MR SATYAM Y CHHAYA(3242) for the Appellant(s) No. 1
ANKIT M MODI(7418) for the Respondent(s) No. 1
MR KISHAN R CHAKWAWALA(9846) for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                                Date : 27/09/2022

                                 ORAL ORDER

The present Appeal From Order is filed by the appellant - original plaintiff challenging the judgment and order dated 10.09.2018 passed by the City Civil Court No.22, Ahmedabad in Civil Suit No.986 of 2017 below Exh.-6 and 7.

2. Heard the learned counsel appearing for the respective parties.

3. Considering the fact that the suit is of the year 2017 and is pending for adjudication, I am of the opinion that if the suit pending before

C/AO/232/2018 ORDER DATED: 27/09/2022

the City Civil Court No.22 to be expedited, then the interest of justice can be subserved.

4. The concerned trial court is, therefore, directed to decide the suit as expeditiously as possible, after giving an opportunity of hearing to the parties and after considering the oral as well as documentary evidence led by both the sides and the arguments advanced by both the sides. Such exercise shall be completed within a period of one year from the date of receipt of copy of this order. The Trial Court shall decide the suit without being influenced by the order passed by this Court.

5. With the above observations and directions, the present Appeal is disposed of.

6. It is clarified that this Court has not entered into merits of the case.

7. In view of the disposal of the present Appeal From Order, the civil application does not survive and stands disposed of accordingly.

(HEMANT M. PRACHCHHAK,J)

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