PATEL SURESHBHAI VIRABHAI Vs. DASHRATHBHAI PRAHLADBHAI PATEL

JUDGEMENT

(1.) The present Appeal from Order under Order XLIII Rule 1(r) of the Civil Procedure Code has been filed for the purpose of challenging the legality and validity of an order dated 12.06.2018 whereby both the parties are directed to maintain status quo with regard to the suit property.

(2.) After arguing for some time, learned advocates appearing for respective parties have jointly submitted that it would be desirable that instead of examining and opining on merits of the contentions of both the parties, the suit proceedings may be expedited, which would meet the ends of justice and this is more so in view of the fact that coordinate Bench has also directed to maintain status quo vide order dated 09.11.2017.

(3.) Considering the above, this Court is inclined to accept the reasonable proposal forwarded by both the learned advocates jointly, as a result of this, the present Appeal from Order stands disposed of on the following lines: