MAHENDRABHAI CHHITUBHAI PATEL Vs. BABUBHAI NATHUBHAI RATHOD

JUDGEMENT

(1.) HEARD Shri N.V. Gandhi, learned advocate appearing on behalf of the petitioner and Shri M.B. Gandhi, learned advocate appearing on behalf of respondent no. 4.

(2.) WHAT is challenged in the present Special Civil Application is the order passed by the learned trial Court in staying further proceedings of Regular Civil Suit No. 822/2005 in view of pendency of Regular Civil Suit No. 19/2004 filed by respondent no. 4 under Section 10 of the Civil Procedure Code.

(3.) THERE is a broad consensus between the learned advocates appearing for the respective parties that let Regular Civil Suit Nos. 95/2003, 19/2004 and 822/2005 be consolidated and heard together by one Court in order to avoid conflicting orders. It is submitted that if such a course is adopted, the same will be in the interest of parties.