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Ronald Gama v. Ceasar Vaz

Ronald Gama v. Ceasar Vaz

(In The High Court Of Bombay At Goa)

WRIT PETITION NO.470 OF 2023(FILING) | 14-03-2023

1. Heard learned counsel for the petitioner.

2. After arguing the matter for some time, learned counsel for the petitioner does not press this petition. He, however, requested that considering that the suit is of the year 2017, the same be expedited.

3. It is always open for the petitioner to request the trial Court to expedite the suit. It is for the trial Court to consider the request depending on the workload. However, considering that the suit is of the year 2017, the trial Court is requested to expedite the suit and subject to the workload, decide the same preferably within a period of one year.

4. The petition is disposed of.

Advocate List

  • Mr Hanumant D. Naik with Mr A. Naik

Bench
  • HON'BLE MR. JUSTICE M. S. KARNIK
Eq Citations
  • LQ
  • LQ/BomHC/2023/1185
Head Note

Civil Procedure Code, 1908 — Or. 1 Rr. 7 & 11 and Or. 20 R. 1 — Expediting Suit — Trial Court directed to expedite suit filed in 2017 and decide preferably within one year