GHANSHYAM KARSHANBHAI PAGHDAL Vs. RADHA PALLAVI EXPORTS

JUDGEMENT

(1.) Petitioner herein is defending a commercial suit before the learned Trial Court.

(2.) Present petition has been filed under Article 227 of the Constitution of India praying herein that order dtd. 3/6/2024 be set aside.

(3.) Learned counsel for the respondent appears on advance notice and accepts notice on behalf of respondent.