FAKRUDDIN GULAMHUSSEIN VORA Vs. MANILAL ISHWARLAL THAKKAR

JUDGEMENT

(1.) RULE . Mr.Amar Bhatt, learned advocate waives service of notice of Rule on behalf of respondents.

(2.) BY way of this petition under Article 227 of the Constitution of India, the petitioners original defendants of H.R.P.Suit No.1858 of 2002 have prayed for an appropriate writ, order or direction, quashing and setting aside the impugned order dated 9.7.2007 passed by the learned Small Causes Court No.12, Ahmedabad below Exh.100 in H.R.P.Suit No.1858 of 2002 by which the learned Small Causes Court has dismissed the said application submitted by the petitionersoriginal defendants submitted under Section 10 of the Code of Civil Procedure, to stay the said suit till the final disposal of Civil Suit No.2229 of 2001, Civil Suit No.2226 of 2001 and Civil Suit No.2344 of 2001 pending in the City Civil Court at Ahmedabad.

(3.) FEW facts are necessary for the determination of present Special Civil Application: