KANJIBHAI DEVJIBHAI PATEL Vs. RAMNIKBHAI LAXMANBHAI PATEL

JUDGEMENT

(1.) THE petitioner by this petition has challenged the order passed by the learned Joint District Judge dated 14. 12. 2004 in Misc. Civil Appeal No. 24/02, whereby the order of the Trial Court below Exh. 5 is set aside and the appeal is allowed.

(2.) IT may be recorded that pending the petition, the interim relief has been granted by this Court in terms of para 7b, whereby the operation and implementation of the order of the learned District Judge, is stayed.

(3.) WHEN the matter is further taken up for hearing, the learned counsel appearing for both the sides submit that the Suit be decided within a stipulated time limit and till then, the interim relief granted by this Court may be continued.