RATHOD SAKUSINH FATEHSINH Vs. PATEL SANKABHAI GOBARBHAI

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LOOKING to the controversy involved in the matter and the fact that even this Court while issuing Rule on 13.02.2008 issued Rule only and no interim relief has been granted. The interest of justice would be served if the suit in question is ordered to be expedited. The Court has not observed anything on merits, while disposing of the Special Civil Application, as the learned advocates have also requested for making order for expediting the hearing of the suit. Order accordingly. The trial Court shall while deciding the suit, shall not be influenced by this order and decide the matter on merits in light of the evidence adduced. Matter is disposed of. Rule discharged. No costs.