BACHUBHAI MANDALBHAI SINGAL Vs. VELA DOSA BAROT

JUDGEMENT

(1.) THE petitioners, by this petition, have challenged the order dated 28. 2. 2002 passed below Ex. 5 by the learned Civil Judge (J. D.), Rahpar in Civil Suit No. 67/2002, whereby the mandatory directions were given to hand over the suit property before 21. 4. 2003.

(2.) IT appears that this Court, on 4. 4. 2003, had passed the following order:-

(3.) TODAY when the matter is taken up for hearing, Mr. Thakker, learned Counsel appearing for the petitioners, declared before the Court that the appeal, which was pending before the District Court has been disposed of with the direction that the suit be decided within a period of six months. However, he states that the suit is up till now not disposed of.