Gujarat High Court
Narayanbhai vs Gujarat on 12 April, 2012
Author: Sonia Gokani
Bench: Sonia Gokani
Gujarat High Court Case Information System
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SCA/18565/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 18565 of 2011
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NARAYANBHAI
RAICHANDBHAI PATEL(GUARANTOR) - Petitioner(s)
Versus
GUJARAT
STATE FINANCIAL CORPORATION THRO AUTHORISED OFFICER - Respondent(s)
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Appearance
:
M/S
PATEL ADVOCATES for Petitioner(s) : 1,
None for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MS JUSTICE SONIA GOKANI
Date
: 12/04/2012
ORAL
ORDER
1. In this petition moved under Article 227 of the Constitution of India , relief prayed for are as follows:-
"12(a) To issue a writ of mandamus or any other appropriate writ, order or direction and be pleased to call for the records of Misc. Civil Application No.31/2009 from the Court of Ahmedabad (Rural), Ahmedabad.
12(b) To direct the concerned Rural Court Ahmedabad to expedite the hearing of the matter being Civil Miscellaneous Application No.31/2009 at the earliest possible, preferably within stipulated time frame;"
2. Learned advocate Mr. Hasmukh Patel has taken this Court through the long drawn litigations between the parties and urged as to why there is a need to direct expeditious hearing of the suit. He, however, admitted that no such request had been made to the concerned Court in Miscellaneous Civil Application No.31 of 2009. He is being permitted to withdraw this petition to move concerned Court for making a request of expeditious hearing of CMA No.31 of 2009 and keeping in mind all the litigations between the parties and some of the directions issued by this Court, Court concerned shall appropriately decide the request. In the event of any difficulty needless to say that the petitioner will be liberty to approach this Court. Petition stands disposed of accordingly.
(Ms. Sonia Gokani, J.) sudhir Top