PATEL TEJABHAI JEVTABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present Appeal from Order challenges the impugned order dtd. 10/4/2017 passed below Exhibit 5 in Regular Civil Suit No.63 of 2016 by the learned Senior Civil Judge Deesa whereby the learned Civil Judge has rejected the application for interim relief.

(2.) Feeling aggrieved and dissatisfied with the said impugned order, the appellant filed this appeal.

(3.) Having heard learned counsel appearing for the respective parties and considering the facts and circumstances of the case and the materials available on record, it appears that the present appeal is not admitted and the suit is of the year 2016. It also appears that Exhibit 5 application was rejected on 10/4/2017 and the suit is pending since last six years before the Trial Court. Considering the decision of the Apex Court in the case of Patnam Shakuntala and another Vs. Giridhar Mulji Chavda and others reported in (2005) 11 SCC 497, more particularly paragraphs no.4, 5 and 6 and without entering into merits of the case, I am of the considered view that the purpose would be served if the Trial Court decides the suit as expeditiously as possible after giving proper opportunity to the concerned parties.