PRIME COOPERATIVE BANK LTD Vs. TULSIBHAI MOHANBHAI RATHOD

JUDGEMENT

(1.) LEARNED counsel, Mr.Joshi for the petitioner has made a statement at the bar that if suit is directed to be decided expeditiously by deciding all the issues including the issue as to whether the suit is barred by the provisions of Section 167 of the Gujarat Co-Operative Societies Act, 1961 that will be framed by the trial court on its own merits, in accordance with law and without being influenced by the order passed by the trial court below Ex.14 dated 23-4-2008 in Special Civil Suit No. 88 of 2006 , he would not invite reasoned order.

(2.) IN view of the above statement, without deciding the matter on merits, the trial court will dispose of the suit as expeditiously as possible preferably within one year from the date of receipt of copy of this order by deciding all the issues including the issue as to whether the suit is barred by the provisions of Section 167 of the Co-Operative Societies Act that will be framed by the trial court on its own merits, in accordance with law and without being influenced by the order passed below order Ex.14 as well as this order. The trial court will also consider the decisions which will be cited by learned advocates of both the parties.