SHANTILAL MOHANLAL PATEL Vs. LAXMANJI BHIKHAJI THAKOR

JUDGEMENT

(1.) The present Appeal From Order filed under the provisions of Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908 at the instance of the original plaintiffs challenging, inter alia, order dated 14 th September, 2017 passed below Exh.5 in Special Civil Suit No.75 of 2016 by learned 7th Additional Senior Civil Judge, Gandhinagar, whereby the interim injunction application filed by the present applicant at Exh.5 came to be rejected.

(2.) I have heard learned advocate Mr.Shrenik Jasani for the appellants and learned advocate Mr.Viral Shah for contesting respondent No.4.

(3.) At the outset, learned advocate Mr.Jasani submitted that the suit is effectively under adjudication by the concerned trial court, it would be proper if, without entering into the merits of the case, some direction for expeditious disposal of the suit itself is given.