D AND D FASHION Vs. DIPAK SHARMA HUF

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner challenges legality and validity of the order passed by the learned Judge, City Civil Court, Ahmedabad below Exh.20 dtd. 26/12/2022 in Commercial Civil Suit No.3539 of 2021, whereby the application Exh.17 being filed for summons for judgment was dismissed and application vide Exh.20 being filed for leave to defend was partly allowed with a condition to deposit a sum of Rs.50.00 lakh with Nazir of the learned City Civil Court, Ahmedabad within 30 days from the date of the order.

(2.) When the matter is taken up for hearing, learned advocate Mr. SP Majmudar appearing for the petitioner and learned advocate Mr.Maulik Soni appearing for the respondent made a joint request that let the order passed on 12/1/2023 in this petition be continued till final disposal of the Commercial Civil Suit with the further request of expeditious disposal of the commercial civil suit.

(3.) Upon such submission, it is submitted to pass necessary orders for final disposal of this petition.