MANUBHAI MANAGLAL PRAJAPATI Vs. VITTHABHAI KALIDAS PRAJAPATI

JUDGEMENT

(1.) RULE. Mr. Bharat Prajapati, learned advocate waives service of notice of Rule on behalf of the opponent.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) THE present application is preferred by the applicant - original petitioner of Special Civil Application No. 13457 of 2008 to extend the time for further period of four weeks to deposit cost of Rs. 5,000/- before the learned City Civil Court, which was required to be deposited, as per the order dated 23rd December,2008 passed by this Court in the aforesaid Special Civil Application.