MOHMED IQBAL HAROON DALLA Vs. ABBASALI TAHERALI BHARMAL

JUDGEMENT

(1.) BY way of present petition, the petitioners have inter alia prayed for quashing and setting aside the order dated 24th February 1999 passed by the Civil Judge (J.D.), Upleta below application Exh.5 in Regular Civil Suit No.131 of 1998 as well as the judgment and order dated 27th June 2003 passed by the Extra Assistant Judge, Rajkot at Gondal in Civil Miscellaneous Appeal No.11 of 1999.

(2.) WHEN this petition came up for admission hearing this Court (Coram : C.K. Buch, J) inter alia passed the following order on 26th December 2003 : Hence, notice to the respondents returnable on 4.2.2004. In the meanwhile, the parties are directed to maintain status quo as on today till the next date of hearing.

(3.) IN view of aforesaid, the trial Court is directed to decide the Regular Civil Suit No.131 of 1998 pending before it at the earliest on day-to-day basis, preferably on or before 31st December 2011. The petition stands disposed of accordingly. Rule is made absolute to the aforesaid extent. No order as to costs. It is hereby clarified that the parties to maintain status quo till final disposal of the suit.