ROHITBHAI ISHWARBHAI PATEL Vs. VRAJVIHAR BANSARI ASSOCIATION

JUDGEMENT

(1.) RULE. Mr. D. C. Dave, learned advocate waives the service of notice of rule on behalf of the respondent No. 1 and Mr. Jigar P. Raval, learned advocate waives service of notice of rule on behalf of the respondent Nos. 4 and 5.

(2.) PRESENT application has been preferred by the applicant herein - original plaintiff for an appropriate order directing the learned trial court to decide and dispose of the application Ex. 5 in Special Civil Suit No. 48 of 2003 within a period of two weeks from today.

(3.) IN the facts and circumstances of the case and considering the earlier orders passed by this Court directing the learned trial court to decide and dispose of the suit within stipulated time and considering the fact that for some valid reasons, the learned trial court could not decide and dispose of the application Ex. 5, the learned trial court is hereby directed to decide and dispose of the application Ex. 5 on or before 20th July, 2009 without fail and submit the report before this Court.