Gujarat High Court
Narayanbhai Kodarbhai Patel vs Mamlatdar Idar on 10 September, 2018
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/13971/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13971 of 2018
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NARAYANBHAI KODARBHAI PATEL
Versus
MAMLATDAR IDAR
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Appearance:
MR DA SANKHESARA(5955) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3,4
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 10/09/2018
ORAL ORDER
1. Learned advocate Mr. Sankhesara for the petitioner does not invite reasoned order, but states at bar that the learned trial Judge may be suitably directed to decide injunction application filed in Regular Civil Suit No.6 of 2018 as expeditiously as possible. In light of the statement made at bar, present petition stands disposed of as not pressed.
2. The learned trial Judge is directed to decide injunction application as expeditiously as possible independently uninfluenced by the orders passed in the proceedings initiated under the provisions of the Mamlatdar's Court Act and the observations recorded therein. The Court shall decide the injunction application after hearing both the sides and in accordance with law.
3. It is clarified that this Court has not gone into the merits of the present proceedings since the petitioner has already filed the Regular Civil Suit before the trial Court.
Direct service permitted.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1