PATEL VAGHJIBHAI HIRABHAI Vs. PATEL MOTIBHAI HIRABHAI

JUDGEMENT

(1.) HEARD learned counsel for the parties. There is general consensus between learned advocates appearing for the parties for maintaining status-quo as on 02.12.2010 by all the parties and in view of this, advocates have requested that the matter be disposed of without expressing any opinion on the merits of the challenge to the order impugned.

(2.) IN view of the aforesaid, the matter is disposed of without expressing anything on the merits of the case, with a direction to the trial Court to expedite the suit and while deciding the suit, will not be influenced by the observations made in the order impugned in this matter and the parties shall maintain status-quo as on today. Rule discharged. INterim relief, if any, stands vacated. No costs.