Meman Aslam Sidhik vs Meman Alimamd Latif
2023 Latest Caselaw 6229 Guj

                                                                                          NEUTRAL CITATION




     C/SCA/12210/2022                                       ORDER DATED: 24/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 12210 of 2022

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                             MEMAN ASLAM SIDHIK
                                   Versus
                             MEMAN ALIMAMD LATIF
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Appearance:
MR NISHANT LALAKIYA FOR MR PARAM R BUCH(5625) for the
Petitioner(s) No. 1
MR AR THACKER(888) for the Respondent(s) No. 1,2,3,4,5
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 CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                 Date : 24/08/2023

                                      ORAL ORDER

Judgment & Order dated 22/04/2022 passed by the learned Principal District Judge, Kutchh - Bhuj in Civil Misc. Appeal No.7 of 2022 is sought to be challenged in this petition whereby the learned first appellate Court has partially modified the order passed below Exh.5 in RCS No.99 of 2021 pending before the Court of learned Principal Civil Judge, Mandavi.

2. Having argued to some extent, learned Advocates appearing for both the sides have agreed that if the entire proceedings of the suit is directed to be concluded within three months; they have no objection and parties to the suit proceeding will co-operate for early disposal of the suit.

3. In view of such position, learned trial Court is directed to hear and decide the RCS No.99 of 2021 pending before it within a period of three months from the date of the receipt of the writ of this order uninfluenced by the earlier order passed by the

NEUTRAL CITATION

C/SCA/12210/2022 ORDER DATED: 24/08/2023

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learned first appellate Court. It is expected that the parties to the proceedings shall extend their co-operation for early disposal of the suit.

4. With the aforesaid observations and directions, present petition stands disposed of.

(J. C. DOSHI,J) sompura