DHIRSHINHBHAI KARSANBHAI BARAD PRESIDENT Vs. KANJIBHAI PARBARBHAI MOTI

JUDGEMENT

(1.) This application is filed by Shri Dhirsinhbhai Karsanbhai Barad as the President of Shri Bhagvanbhai Bhabhabhai Smarak Trust. The Trust is also joined as applicant No.2. The applicants have prayed in paragraph No.14 A) that, "This Hon'ble Court will be pleased to call for the records and proceedings of Civil Miscellaneous Application No.45 of 2005 from the District Court, Junagadh, to peruse it and examine the same and after hearing the parties, be pleased to quash and set aside the impugned judgment and order dated 6th September, 2005 passed by the District Court, Junagadh in Civil Miscellaneous Application No.45 of 2005."

(2.) Learned Principal District Judge, Junagadh by his judgment and order dated 6th September 2005 is pleased to allow the application ( Civil Miscellaneous Application No.45 of 2005) and order transfer of the Trust Suit No.1 of 2005 pending before the District Court Junagadh to 2nd Fast Track Court, Junagadh at Veraval, sitting at Una.

(3.) The present application was filed on 5th October 2005, wherein On 6th October 2005, this Court (Coram: J.R.Vora, J.) passed the following order: