RIVERFRONT PROPERTIES PRIVATE LIMITED Vs. AASTIK

JUDGEMENT

(1.) Heard learned Advocate Mr.Amar Bhatt appearing on behalf of the petitioner and learned Advocate Mrs.Sangeeta Pahwa appearing on behalf of the respondents.

(2.) Issue Rule returnable forthwith. Learned Advocate Mrs.Pahwa waives of notice of Rule for the respondents. With the consent of the learned Advocates for the parties, the present petition is taken for final hearing.

(3.) By way of this petition, the petitioner challenges an order passed by the learned Judge, Court No.25, City Civil and Sessions Court, Ahmedabad dtd. 30/10/2021 below Exh. 70 in Civil Suit No.1208 of 2013. Vide the said impugned order, the learned City Civil Court has directed that application preferred by the present petitioner herein under Order XXXIX Rule 2A of the Code of Civil Procedure (herein after referred to as "the Code") shall be heard later in point of time than an application under Order XXXIX Rule 1 and 2 of the Code preferred by the applicant - petitioner herein himself.