Gujarat High Court
Toran Hindu Dharmada Trust & 4 vs Chandrakantbhai Baldevdas ... on 29 November, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/6569/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6569 of 2015
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TORAN HINDU DHARMADA TRUST & 4....Petitioner(s)
Versus
CHANDRAKANTBHAI BALDEVDAS MAHANT(SADHU)....Respondent(s)
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Appearance:
MR JA ADESHRA, ADVOCATE for the Petitioner(s) No. 1 - 5
MR NK MAJMUDAR, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 29/11/2016
ORAL ORDER
Learned advocate Mr. JA Adeshra for the petitioners, after making some submissions, does not invite reasoned order, but states at bar that considering the lis involved in the matter, the learned trial Judge may be directed to expedite the hearing of Regular Civil Suit No.68 of 2012 so that the lis involved in the matter can be resolved at an early point of time.
Considering the facts of the case, the learned trial Judge is directed to decide the aforementioned suit as early as possible, but not later than one year from the date of receipt of this order. The learned trial Judge shall decide the suit on its own merit without influenced by the observations recorded in the impugned order and the observations recorded in this order. The parties are directed to cooperate with the learned trial Judge and shall not seek unnecessary adjournments. It is clarified that this Court has not expressed any opinion on the merit of the impugned order.
With this, present petition stands disposed of.
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