ADMINISTRATOR AND DEPUTY COLLECTOR Vs. BABULAL GULJARILAL AGRAWAL

JUDGEMENT

(1.) By way of this petition, the petitioner - original appellant [defendant no.1] has prayed for the following reliefs:-

(2.) Heard Ms. Archana Acharya, learned advocate appearing for the petitioner; Mr. Pratik Jasani and Mr. Jaimin Dave, learned advocates appearing for the respective respondents.

(3.) Since the present petition is arising out from the orders passed by learned Courts below in Misc. Civil Appeal No.14 of 2010 and the application below Exh.5 under the provision of Order 39 rules 1 & 2 of C.P.C. in Regular Civil Suit No.2 of 2009 and now, the suit itself is ripe for final adjudication, it is appropriate in the interest of justice to direct the learned Principal Civil Court, Danta to dispose of the Regular Civil Suit No.2 of 2009 after giving proper opportunity to the parties as expeditiously as possible preferably on or before 15/9/2023 in accordance with law. It is clarified that this Court has not expressed any opinion on the merits of the matter. Learned trial court may decide the suit on its own merit without being influenced by order of this Court. The parties shall cooperate in the hearing of the suit proceedings and shall not ask for unnecessary adjournments.