DAHYABHAI SHAMABHAI VANKAR Vs. TRANSAD GRAMPANCHAYAT

JUDGEMENT

(1.) LEARNED counsel, Mr.P.J.Mehta for the applicant has made a statement at the bar, on instructions, that if suit is directed to be decided expeditiously, he would not invite for reasoned order. In view of the above statement, without deciding the matter on merits, learned Civil Judge, Dholka, is directed to dispose of Civil Suit No.163 of 2000 as expeditiously as possible preferably within one year from the date of receipt of copy of this order on its own merits, in accordance with law and without being influenced by the order passed by the trial court as well as this order. With the above direction and observation, this Civil Revision Application stand disposed of. Rule is discharged. Ad-interim relief stands vacated.