MALI MANIBEN AASUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group petitions are filed by challenging the impugned orders dtd. 13/4/2018 passed in Civil Misc. Appeal No.23 of 2013, Civil Misc. Appeal No.20 of 2013, Civil Misc. Appeal No.21 of 2013 and Civil Misc. Appeal No.22 of 2013 respectively in the captioned petitions by the learned 10 th Addl. District & Sessions Judge, Banaskantha at Palanpur as well as the orders dtd. 30/3/2013 passed below Exh.5 application in Regular Civil Suit No.114 of 2012, below Exh.5 application in Regular Civil Suit No.109 of 2012, below Exh.5 application in Regular Civil Suit No.112 of 2012 and below Exh.5 application in Regular Civil Suit No.111 of 2012 respectively in the captioned petitions by the learned 3 rd Addl. Civil Judge, Palanpur. All the captioned petitions are identical in nature, which are confirmed by the learned Trial Court.

(2.) Since all the captioned matter are identical in nature, all the matters are taken together for hearing.

(3.) When the matters are called out, learned advocate Mr. Paresh A. Patel for the petitioner in respective petitions has submitted that the trial is already commenced in the respective suits and it is at the stage of recording of evidence of defendant/s.