SAVITABEN NARANBHAI SHAMALBHAI PATEL Vs. KANSARA VITHALDAS FOGATLAL

JUDGEMENT

(1.) RULE. Mr. N. D. Buch, learned Advocate waives service of Rule on behalf of the respondent - original plaintiff. With the consent of the learned Advocates appearing on behalf of the respective parties, the petition is taken up for final hearing today.

(2.) HEARD Mr. R. C. Jani, learned Advocate appearing on behalf of the petitioners - original defendants and Mr. N. D. Nanavaty, learned Senior Advocate with Mr. N. D. Buch, learned Advocate appearing on behalf of the respondent - original plaintiff.

(3.) IN the facts and circumstances narrated herein below, there is broad consensus between the learned Advocates appearing on behalf of the respective parties to maintain status-quo with respect to title and possession of the disputed property which has been continued since 1994, without prejudice to the rights and contentions of the respective parties and without affecting any other proceedings pending before other authority inclusive of revenue authority, present Special Civil Application is being disposed of.