PRAKASHBHAI VINUBHAI PANSURIYA Vs. KHODAJI SHAKRAJI BHOI

JUDGEMENT

(1.) Heard Mr.Aditya Bhatt, learned advocate for the appellants, Mr.Viral K.Shah, learned advocate for the respondent Nos.1 to 6 and Mr.Marshi Patel, learned advocate for HL Patel Advocates for the respondent Nos.7.1, 8.1 and 8.2.

(2.) After arguing for some time, at this stage, learned advocates for the contesting parties have arrived at consensus that the present Appeal from Order be disposed of and the parties may be directed to maintain status quo till the main suit is decided finally by the learned trial Court.

(3.) In view of the above, the present Appeal from Order stands disposed of. The parties are directed to maintain status quo regarding the suit land till the final disposal of the main suit i.e. Special Civil Suit No.420 of 2016. It is clarified that this Court has not gone into the merits of the case and the learned trial Court shall proceed and dispose of the Special Civil Suit No.420 of 2016 as expeditiously as possible preferably within a period of one year and not later than 18 months from the date of the receipt of the copy of this order on its own merits in accordance with law and without being influenced by this order or the order passed below Exh.5 in Special Civil Suit No.420 of 2016. The parties are directed to cooperate with the expeditious disposal of the suit.