Gujarat High Court
Heirs Of Dece. Abdul Rahim Haji Malek vs Haji Abdul Raheman Gulabkhan Pathan & 9 on 25 June, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/AO/277/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 277 of 2014
With
CIVIL APPLICATION NO. 6774 of 2014
In
APPEAL FROM ORDER NO. 277 of 2014
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HEIRS OF DECE. ABDUL RAHIM HAJI MALEK-....Appellant(s)
Versus
HAJI ABDUL RAHEMAN GULABKHAN PATHAN & 9....Respondent(s)
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Appearance:
MR JR SHAH, ADVOCATE for the Appellant(s) No. 1 - 1.2
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 25/06/2014
ORAL ORDER
1. Challenge in this Appeal From Order is the order dated 31.3.2014 passed by the learned 10th Additional Senior Civil Judge, Surat, below Exhibit 5 in Special Civil Suit No.21 of 2012, whereby learned trial Judge rejected application Exhibit 5 filed by the plaintiffs.
2. After making some submissions, learned advocate for the appellants does not invite reasoned order, but he states that learned trial Judge may be directed to expedite the hearing of the suit.
3. Considering the lis involved in the suit and relationship between the parties to the suit, learned trial Judge is directed to expedite the hearing of the suit and decide the same on its merits as early as possible, but not later than one and half Page 1 of 2 C/AO/277/2014 ORDER years from the date of receipt of this order, uninfluenced by the observations recorded in the impugned order.
4. In view of the above, present Appeal From Order stands disposed of as withdrawn. Consequently, Civil Application also stands disposed of.
(S.H.VORA, J.) YNVYAS Page 2 of 2