SHRUTIBEN ASHWINBHAI GANDHI Vs. VITRAG NILENDUBHAI BHANDARI

JUDGEMENT

(1.) Heard learned Advocate Mr.Dhaval Vakil appearing for the respondent in this application.

(2.) An affidavit in reply is filed on behalf of the respondent affirmed by Mr.Vitrag Nilendrubhai Bhandari running into as many as 8 pages. Along with the affidavit, there are annexures from R-1 to R-4 containing as many as 14 pages.

(3.) When it is put to learned Advocate for the respondent as to what the respondent is doing in life, he submitted that he is doing business. When it is further inquired as to what is the business, he submitted that I do not know as to what is the actual business of the respondent as he is doing 2 to 3 businesses, of which, which one is handled by the respondent he does not know.