Maheshkumar Jayantilal Maheta vs Chandresh Roshanlal Jain
2023 Latest Caselaw 7103 Guj

                                                                                  NEUTRAL CITATION




     C/SCA/16356/2017                               ORDER DATED: 26/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 16356 of 2017
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            MAHESHKUMAR JAYANTILAL MAHETA & 51 other(s)
                            Versus
               CHANDRESH ROSHANLAL JAIN & 4 other(s)
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Appearance:
MR YM THAKKAR(902) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,6,7,8,9
MR PREMAL R JOSHI(1327) for the Respondent(s) No. 5
MR SP MAJMUDAR(3456) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                             Date : 26/09/2023

                              ORAL ORDER

When arguments began, it is pointed out that Regular Civil Suit No.69 of 2017 is at the stage of leading evidence of plaintiff.

In this circumstances, there is broad consensus arrived between the learned advocates for both the parties that let there be expedite hearing of the Regular Civil Suit No.69 of 2017. Request is acceded to.

Learned Trial Court shall hear and decide the Regular Civil Suit No.69 of 2017 as early as possible preferably within 4 months from the date of receipt of Writ of this order without being influenced by the order passed below Exh.5 or judgment in Appeal from Order or disposal of this petition.

In view of above, present petition is disposed of.

(J. C. DOSHI,J) SATISH