PATEL BAVALALKESHABHAI Vs. YASHPALSINHJI JITUBHA CHUDASAMA

JUDGEMENT

(1.) Heard Mr.S.P.Majmudar, learned advocate for the appellants; Mr.Dhaval M.Barot, learned advocate for the respondent No.1 and Mr.Dhaval N.Vakil, learned advocate for the respondent No.2.

(2.) Learned advocate for the appellants submits that Special Civil Suit No. 144 of 2009 is pending at the stage of evidence of the plaintiffs. He has further requested to continue the interim relief granted by this Court vide order 1/7/2016 till final disposal of Special Civil Suit No.144 of 2009 and with consent request to direct the trial Court to expedite the Special Civil Suit. Order accordingly.

(3.) In view of the submissions as Special Civil Suit No. 144 of 2009 is an old one and more than fourteen years old, the trial Court is hereby directed to expedite the trial of Special Civil Suit No.144 of 2009 and complete the same preferably within a period of 1 year from the date of receipt of this order. The parties are directed to co.operate in the trial of the case. Interim relief granted earlier shall continue till final disposal of the Special Civil Suit No.144 of 2009.