GANDALAL SHANKARLAL PRAJAPATI Vs. BHIKHABHAI VIRCHANDBHAI PRAJAPATI

JUDGEMENT

(1.) THOUGH the appeal is listed for admission, with the consent of learned counsel for the parties, we have taken up this appeal for final disposal at the admission stage.

(2.) WE have heard Mr. Dhaval Dave, learned Senior counsel assisted by Mr. P.A. Jadeja, learned counsel appearing for the appellant, Mr. S.N. Shelat, learned Senior counsel assisted by Ms. Dhara Shah, learned counsel appearing for respondent No.1, Ms. Jirga Jhaveri, learned Assistant Government Pleader appearing for respondent Nos.15 and 16. Learned Senior counsel appearing for the appellant has informed that learned counsel Mr. B.S. Patel is appearing for respondent Nos.2 to 14.

(3.) FOR the aforesaid reasons, we direct that after the Registrar decides the matter on or before 30.4.2012, thereafter the Board of Nominees shall commence the proceedings of the suit and decide the same within the time frame fixed by the learned Single Judge. Learned counsel for the parties are directed to cooperate in the proceedings before the Registrar as well as in the suit before the Board of Nominees.