LAWS(GJH)-2010-5-243

BADHEKA MAGANLAL DAYASHANKER Vs. VANANI VASTA KARSHAN

Decided On May 05, 2010
BADHEKA MAGANLAL DAYASHANKER Appellant
V/S
VANANI VASTA KARSHAN Respondents

JUDGEMENT

(1.) Rule. Mr.P.V.Hathi, learned advocate waives service of notice of Rule on behalf of the Opponents.

(2.) Heard Mr.J.D.Ajmera, learned advocate appearing on behalf of the applicants and Mr.P.V.Hathi, learned advocate appearing on behalf of the Opponents.

(3.) With the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.