CHELAJI @ SHANAJI JIVAJI THAKORE Vs. NARAYAN NAROTTAMDAS PATEL

JUDGEMENT

(1.) The present group of petitions have been filed on 25.04.2019 and was adjourned from time to time and lastly on 07.05.2019, upon receiving the instructions on behalf of the contesting respondents, learned advocate Mr. Tattavam Patel appeared along with other advocates which are mentioned in the order sheet.

(2.) This group of petitions are basically filed being aggrieved by multiple proceedings headed with Regular Civil Suit in the court below and that is the reason why the multiple orders have been challenged in the present petition. The petitioners have brought these petitions by asserting the following averments and, since the grievances have been raised chronologically, the Court is reproducing the said averments hereinafter :?

(3.) In the wake of the aforesaid averments, these petitions have come up for consideration before this court today, and at this juncture, it has been candidly submitted by the learned advocates for the respective parties that during the passage of time, Regular Civil Suit No. 136 of 2011 and the allied suits came to be finally decided and disposed of by passing the judgment and decree and this is more so in view of the fact that on instructions, specific submission is made that against the said final judgment and decree passed in the impugned suit proceedings, substantive statutory appeal is filed before the competent forum on 28.05.2019 during the vacation period of this court along with appropriate application in the appeal proceedings. Hence, the interlocutory orders and the grievance which is tried to be agitated in the present proceedings have been merged in the final judgment and order which is already challenged before the competent court.