PATEL KAILASHBHAI SOMABHAI Vs. RAMCHANDRA VIRABHAI PATEL

JUDGEMENT

(1.) MR. CHIRAG B. Patel, learned advocate appearing for Mr. B. S. Patel for the petitioners states that pursuant to the order passed by this Court on 15. 10. 2004, the measurement was taken and construction was also commenced and that has been over. In this view of the matter, this petition has become infructuous. He has, however, submitted that necessary directions be issued for expeditious hearing and disposal of the suit. Accordingly, the trial Court is hereby directed to decide and dispose of the suit as expeditiously as possible preferably within a period of one year from the date of receipt of the writ or certified copy of this order, whichever is earlier.

(2.) IT goes without saying that the trial Court will decide and dispose of the suit without being influenced by the interim orders passed by the trial Court as well as by this Court.

(3.) SUBJECT to the above directions, this petition is accordingly disposed of as having become infructuous. Rule is discharged. No cost.