LAWS(GJH)-2010-5-170

SAROJBA AMRATBHAI MOHANLAL THAKKAR Vs. PRADIP LACHANI

Decided On May 04, 2010
SAROJBA, AMRATBHAI MOHANLAL THAKKAR Appellant
V/S
PRADIP LACHANI Respondents

JUDGEMENT

(1.) Rule. Mr.Mrugen Purohit, learned advocate waives service of notice of Rule on behalf of respondent Nos.1 & 2 and Mr.Vijay Patel, learned advocate waives service of notice of Rule on behalf of respondent No.3.

(2.) The present Misc.Civil Application has been preferred by the applicants - original appellants for an appropriate order of extension of time to decide and dispose of application at Exh-23 in Civil Suit No.12 of 2008 by the learned Trial Court.

(3.) Considering the averments in the application and in the facts and circumstances of the case, time to decide and dispose of application at Exh-23 in Civil Suit No.12 of 2008 by the learned City Civil Court is hereby extended up to 31st July,2010. Registry is directed to communicate this order to the Trial Court immediately.