NARENDAKUMAR MOHANLAL PATEL Vs. BALWANT RAI MAGAMLAL VASHI

JUDGEMENT

(1.) . At the joint request of the learned Advocates for the parties, this Appeal From Order is taken up for final disposal.

(2.) Taking into consideration the nature of dispute involved in this Appeal From Order, it is deemed fit that this Appeal From Order be disposed of with a direction to the trial Court to complete the hearing and dispose of the suit as expeditiously as possible and preferably by 30th April, 2003. Order accordingly. The Appeal From Order stands disposed of accordingly.

(3.) It is contended by both the sides that they are in possession of the property. Earlier, in Civil Application No.3576 of 2002, interim relief was granted in terms of paragraph 6(B). In light of the fact that both the sides are contending that they are in possession of the property, the interim relief is modified to the effect that both the sides shall maintain status quo of the property till final disposal of the suit. It will not be in the interest of justice to proceed further with the criminal proceedings between the parties any further till the suit is decided.