PARMAR MAHIJIBHAI RAYJIBHAI Vs. RAMILABEN MAHENDRABHAI VAGHELA

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the impugned order dtd. 10/7/2018 passed below Exh.5 by the 2 nd Additional Civil Judge, Savli, District : Vadodara in Regular Civil Suit No.67 of 2016, which is confirmed by the 2 nd Additional District Judge, Vadodara in Misc. Civil Appeal No.8 of 2019 dtd. 16/12/2022.

(2.) Heard learned advocates.

(3.) After arguing the matter for some time, learned advocate Mr.Chirag Patel for the petitioner does not press this petition and does not invite any reasoned order. He has submitted that the suit is of the year 2016 and the same may be decided as expeditiously as possible as the possession of the suit property is vested with the respondent as on today.