PRITIBEN SUNILKUMAR GAGLANI Vs. JEET HITENDRAKUMAR MANDAVIYA

JUDGEMENT

(1.) Heard learned advocate Mr. K.V.Shelat for the appellants and learned advocate Mr. Sudhanshu A. Jha on behalf of the respondent.

(2.) Learned advocates for the respective parties, under instruction, would submit that a broad consensus has been arrived at between the parties insofar as the issue in question is concerned and whereas, it is submitted by the parties jointly that the impugned judgment and order passed by the learned 6th Additional Civil Judge, Ahmedabad (Rural) in Civil Misc. Application No. 141 of 2017 preferred under Sec. 372 of the India Successions Act, 1925 be set aside and whereas, the Misc. Application concerned may be revived by this Court and appropriate directions be passed to the learned Civil Court to decide the application within a stipulated time.

(3.) Considering the submissions made by learned advocates, following directions are passed:-