Narendrabhai Mansinh Zala vs Giraben D/O Narendrabhai Mehta W/O ...
2024 Latest Caselaw 3934 Guj

Gujarat High Court

Narendrabhai Mansinh Zala vs Giraben D/O Narendrabhai Mehta W/O ... on 1 May, 2024

                                                                                        NEUTRAL CITATION




       C/AO/80/2024                                     ORDER DATED: 01/05/2024

                                                                                        undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/APPEAL FROM ORDER NO. 80 of 2024
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                 In R/APPEAL FROM ORDER NO. 80 of 2024
==========================================================
                NARENDRABHAI MANSINH ZALA & ORS.
                             Versus
     GIRABEN D/O NARENDRABHAI MEHTA W/O PANKAJBHAI MEHTA &
                             ORS.
==========================================================
Appearance:
MS POONAM M MAHETA(11265) for the Appellant(s) No. 1,2,3
for the Respondent(s) No. 4
MR ARPIT P PATEL(5497) for the Respondent(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 01/05/2024

                                  ORAL ORDER

1. When the matter is called out, learned advocates for

the parties have tendered notarized undertakings signed by

the respective parties namely Manishbhai Narendrabhai

Mehta and Narendrasinh Mansinh Zala, both the

undertakings are taken on record.

2. Learned advocates for the parties have also submitted

that the parties will abide by the averments made in the

undertakings and will act accordingly and they have further

prayed that if the appropriate application is filed before the

trial Court to expedite the proceedings of the suit(s), the trial

Court may consider it for expeditious hearing.

NEUTRAL CITATION

C/AO/80/2024 ORDER DATED: 01/05/2024

undefined

3. In view of the request made by the learned advocates

for the parties, if any application is filed before the

concerned trial Court to expedite the proceedings, the trial

Court shall consider the same in accordance with law by

keeping in mind that the suit is of the year 2022 and by

considering that both the parties are ready to co-operate with

the proceedings and also by keeping in mind the directions

given in the recent judgment of the Hon'ble Apex Court in

the case of High Court Bar Association, Allahabad vs. The

State of Uttar Pradesh rendered in Criminal Appeal No.3589

of 2023.

4. With above directions, the present appeal from order

stands disposed of by considering the above undertakings.

5. It is open for the parties to make appropriate request

before the concerned trial Court to expedite the proceedings

of both the concerned suits which are pending.

6. In view of the disposal of the main matter, connected

civil application would not survive and the same stands

disposed of accordingly.

(SANDEEP N. BHATT,J) SLOCK BAROT