SAMINABHANU Vs. OWNER AND PROPRIETOR OF KAZI TRADERS

JUDGEMENT

(1.) BY way of present petition, the petitioner has inter alia prayed for quashing and setting aside the judgment and order dated 31st July 1998 passed by the learned 5th Joint Civil Judge (J.D.), Ahmedabad (Rural), Mirzapur, passed below application Exh.5 in Regular Civil Suit No.159 of 1998 as well as the order dated 11th November 2003 passed by the District and Sessions Judge, Ahmedabad (Rural) in Miscellaneous Appeal No.105 of 1998.

(2.) WHEN this petition came up for admission hearing this Court (Coram : C.K. Buch, J) inter alia passed the following order on 22nd December 2003 : .... Meanwhile, the defendants are directed to maintain status quo as to the construction referred to in the suit as well as in the present petition till the next date of hearing.

(3.) IN view of aforesaid, the trial Court is directed to decide the Civil Case No.159 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.