PRAHLADBHAI NATHUBHAI SONI Vs. DALICHAND HARILAL DOSHI

JUDGEMENT

(1.) There is no question of extending time for submitting undertaking granted as per order dated 12th September 1994 passed by my learned colleague S.D. Shah. J. in Civil Revision Application No. 943 of 1994.

(2.) My learned Brother S.D. Shah J. had an occasion to pass the said order in the above Civil Revision Application when he felt that there is no substance in it. Therefore he dismissed the same by giving detailed reasons in the first five paragraphs of his order. The learned Judge finally had declared that the Revision Application is summarily rejected.

(3.) At that stage as recorded in paragraph 6 of the Order the learned advocate Shri J.N. Jadeja appearing for the petitioner-tenant requested that some reasonable time should be granted to the petitioner-tenant to vacate the suit premises.