Gujarat High Court
Deepak Engineering Stores vs Hindustan Dorr Oliver Ltd on 10 August, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/8308/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8308 of 2016
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DEEPAK ENGINEERING STORES....Petitioner(s)
Versus
HINDUSTAN DORR OLIVER LTD....Respondent(s)
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Appearance:
MR NANDISH CHUDGAR FOR NANAVATI ASSOCIATES, ADVOCATE for the
Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 10/08/2016
ORAL ORDER
Learned advocate Mr.Nandish Chudgar appearing for Nanavati Associates for the petitioner, upon instructions, does not press this petition but, makes a request at bar that the learned trial Judge may be directed to expedite hearing of the suit and decide the same as early as possible.
In light of the statement made at bar, present petition stands disposed of as not pressed. The learned trial Judge is hereby directed to expedite hearing of the suit and decide the same as expeditiously as possible but, not later than one and half year from the date of receipt of copy of this order. It is clarified that this Court has not examined merits of the suit and the learned trial Judge shall decide the same on merits uninfluenced by the observations recorded in the impugned order. Parties to the suit are also directed not to seek unnecessary adjournment and co-operate with the learned trial Judge for expeditious disposal of the suit.
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