ALKESHBHAI RANCHHODBHAI GHODAKIYA Vs. PADAMSHIBHAI PREMJIBHAI JHAVERI

JUDGEMENT

(1.) Learned Advocate Mr.Pandya for the appellant states at bar that in Special Civil Suit No.53 of 2009 pending before the learned Court below process of recording of evidence has been started and at the stage of cross-examination of the plaintiff which is substantially over.

(2.) Learned Advocates appearing for the respective parties jointly submitted that the trial Court may be directed to decide the suit since the same is very old. Learned Advocates appearing for the parties also state that the parties will co-operate before the learned Court below in conducting the trial.

(3.) Having heard the learned Advocates appearing for the respective parties and considering the fact that the suit is of the year 2009, the learned Court below concerned to expedite the hearing of the suit as early as possible; but not later than six months. The parties to co-operate with the trial of the suit. It is clarified that this Court has not gone into the merits of the matter at this stage and learned Court below to decide the suit on its own merits unfluenced by the present order.