JAVERI HARESHKUMAR NANDKUMAR Vs. KHAREDIA VILAYATHUSSAIN BHIKHUBHAI

JUDGEMENT

(1.) THE present Civil Revision Application has been filed by the applicants-original plaintiffs for the prayer that the Judgment & Order dated 28.10.1996 passed in Civil Appeal No.129 of 1985 by the Extra Assistant Judge, Bhavnagar remanding the matter being Regular Civil Suit No.167 of 1981 back to the trial Court may be quashed and set aside on the grounds stated in the memo of Revision.

(2.) AFTER the arguments were advanced by the learned counsel, Mr.Uday Vyas, as the Court was not inclined to entertain the present Revision Application as the order is only with regard to remanding the matter back for the purpose of providing opportunity of cross-examination, both the learned advocates appearing for the parties have stated that some time limit may be fixed.