Shubh Vidya Co.Op. Housing Society ... vs Hasmukhbhai Kaneyalal Sukani
2025 Latest Caselaw 7762 Guj

Gujarat High Court

Shubh Vidya Co.Op. Housing Society ... vs Hasmukhbhai Kaneyalal Sukani on 10 November, 2025

                                                                                                           NEUTRAL CITATION




                              C/CRA/362/2023                                ORDER DATED: 10/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/CIVIL REVISION APPLICATION NO. 362 of 2023

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                           SHUBH VIDYA CO.OP. HOUSING SOCIETY THROUGH CHAIRMAN/
                                SECRETARY HEMANTBHAI PRABHAKARBHAI DAVE
                                                   Versus
                                       HASMUKHBHAI KANEYALAL SUKANI
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                       Appearance:
                       MR PARTH N PAREKH(11752) for the Applicant(s) No. 1
                       MS. SAMATA V PATEL(3784) for the Applicant(s) No. 1
                       MR KV SHELAT(834) for the Opponent(s) No. 1
                       MR. SHYAM K SHELAT(6552) for the Opponent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 10/11/2025

                                                         ORAL ORDER

Having heard the learned advocates appearing for the respective parties, this Court is of the considered view that the present petition can be disposed of by issuing appropriate directions to the learned Small Cause Court, Ahmedabad.

Accordingly, the learned trial Court is directed to frame the issues in H.R.P. Suit No. 382 of 2016 within a period of fifteen (15) days from the date of receipt of this order and to complete the stage of the plaintiff's evidence within four (4) months thereafter.

Learned advocate Mr. K.V. Shelat, appearing for the plaintiff as well as the respondent herein, in his utter fairness, has submitted before this Court that he shall not seek any further adjournment for leading the evidence of the plaintiff in the said suit.

Learned advocate Ms. Samata Patel, appearing for the original defendant, has submitted that she shall, if required, complete the

NEUTRAL CITATION

C/CRA/362/2023 ORDER DATED: 10/11/2025

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process of leading the evidence on behalf of the defendant within three (3) months thereafter.

Taking note of the aforesaid submissions, the learned trial Court is directed to proceed accordingly and to conclude the trial of the H.R.P. Suit in expeditious manner. Needless to state that the learned trial Court shall endeavour to pronounce the final judgment within eight (8) weeks after the conclusion of the hearing of final arguments.

It is made abundantly clear that this Court has not entered into the merits of the matter, and all issues are left open to be adjudicated upon by the learned trial Court in accordance with law.

Direct service is permitted.

(J. C. DOSHI,J) MANISH MISHRA