KAIZAR F. PITHAPURWALA Vs. KHURSHID SAFAKAT HUSSAIN LADHI

JUDGEMENT

(1.) Heard learned counsel.

(2.) The order under challenge is dated May 24, 2022 passed below Exhibit '1' by the City Civil Court, Mumbai, thereby refusing to dispose of the suit on merits for the reasons mentioned in the said order.

(3.) The suit filed by the appellants-plaintiffs, duly contested by the defendants-respondents proceeded till the stage of judgment. When the matter was listed on May 24, 2022, the learned trial Judge was of the opinion that it is not possible to deliver the judgment for the reasons stated in the order. For convenience the order is reproduced, which reads thus: -