MOHAMMEDHASAN ALLARAKHA SHAIKH Vs. JUNEDBAVA

JUDGEMENT

(1.) Both the learned counsel appearing for the parties submit that the suit is of the year 2014 and the same is kept for recording of the evidence of the parties.

(2.) In view of the above, the present appeal is disposed of with the direction to the concerned Trial Court to decide the suit in accordance with law and on merits as expeditiously as possible but not later than one year from the date of receipt of the certified copy of present order without being influenced by the earlier orders passed by the Trial Court and/or by this Court. The Trial Court shall give proper opportunity of hearing and to lead the oral as well as documentary evidence to the parties. The parties are directed to cooperate with the Trial Court for deciding the suit and shall not seek unnecessary adjournment.

(3.) With the above directions, the appeal is disposed of, without entering into the merits of the case.