MANISH KANTILAL PATEL Vs. NIDHI

JUDGEMENT

(1.) All the three captioned petitions are cognate and interlinked. Therefore they were placed and heard together and are being decided simultaneously as per the present order.

(2.) Heard learned senior counsel Mr.Mehul S. Shah with learned advocate Mr.J.C. Vyas for the petitioner in Special Civil Application No.2079 of 2013 and the respondent of other two petitions and learned senior counsel Mr.N.D. Nanavaty assisted by learned advocate Mr.Viral K. Shah for the respondent Nidhi (Thaltej) Cooperative Housing Society Limitedthe petitioner of the other two petitions at length.

(3.) What is prayed in the first captioned Special Civil Application No.2079 of 2013 is for issuance of direction to the Board of Nominees not to insist for concluding the hearing of all the applications for interlocutory orders at Exhibit 6 as well as other applications in the lavad case, unless and until the respondent society produces entire record before the Court in accordance with the directions issued by this Court in order dated 09th January, 2013 passed in Special Civil Application No.153 of 2013. The other principal payer inserted by way of amendment, to direct the Board of Nominee not to proceed further in the Lavad Suit until the aforementioned order dated 09th January, 2013 in Special Civil Application for production of available record is complied with.