Citation : 2023 Latest Caselaw 2643 Guj
Judgement Date : 29 March, 2023
C/SCA/6294/2022 ORDER DATED: 29/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6294 of 2022
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LH OF DECD. CHATURBHAI FULABHAI MALI
Versus
LH OF DECD. POONAMBHAI NARSINHBHAI PATEL
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Appearance:
HARSHADKUMAR D PANCHAL(9015) for the Petitioner(s) No.
1,10,10.1,10.2,10.3,10.4,10.5,11,1.1,12,1.2,12.1,12.2,12.3,13,1.3,14,1.4,15,1.
5,16,17,18,2,3,3.1,3.2,3.3,3.4,4,4.1,5,5.1,5.2,5.3,5.4,6,6.1,6.2,6.3,6.4,6.5,7,8,
8.1,8.2,9
for the Respondent(s) No.
1,10,11,1.1,11.1,12,1.2,13,1.3,14,15,2,3,4,5,5.1,5.2,5.3,6,7,8,9
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 29/03/2023
ORAL ORDER
The present petition is filed by the petitioners -
original plaintiffs challenging the order dated 07.01.2022
passed by the 7 th Additional District Judge, Vadodara below
Exh.6 in Regular Civil Appeal No.80 of 2021, whereby the
appellate Court below has granted interim relief staying the
judgment and decree passed by the trial Court.
Heard learned advocate for the petitioners.
After arguing the matter for some time, learned
advocate for the petitioners does not press this petition and
prayed that the appellate Court below may be directed to
C/SCA/6294/2022 ORDER DATED: 29/03/2023
decide the appeal as early as possible.
In view of above, this petition is disposed of as
not pressed.
The appellate Court below concerned is directed to
decide Regular Civil Appeal No.80 of 2021 as expeditiously as
possible, but preferably before 31.12.2023 on merits.
It is clarified that this Court has not expressed
any opinion on merits.
(SANDEEP N. BHATT,J) M.H. DAVE
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