AHMEDABAD MERCANTILE CO.OPBANK LTD Vs. SIMMI ASSOCIATES

JUDGEMENT

(1.) RULE . Mr.M.S.Shah, learned advocate waives service of notice of Rule on behalf of Opponent No.1 and Mr.K.V.Shelat, learned advocate waives service of notice of Rule on behalf of Opponent Nos.2 and 3.

(2.) THE present Civil Revision Application u/s.115 of the Code of Civil Procedure has been preferred by the applicants herein ­ original defendant Nos.1 & 2 to quash and set aside the impugned order dated 06/02/1997 passed by learned Chamber Judge of City Civil Court, Ahmedabad in Summary Suit No.3248 of 1995 in Summons for judgement granting conditional leave to defend the suit to the applicants herein ­ original defendants.

(3.) TODAY when the present Civil Revision Application is taken up for final hearing, there is broad consensus between the learned advocates appearing on behalf of the respective parties that ad-interim relief/ interim relief granted earlier be continued till final disposal of the Suit meaning thereby bank guarantee of Rs.12 Lacs already furnished be kept alive till final disposal of the Suit and learned Trial Court be directed to finally decide and dispose of the Suit in accordance with law and on merits at the earliest as the Suit is of the year 1995.