PINKIBEN HITESHKUMAR UPADHYAYA Vs. HITESHKUMAR MULSHANKER BHATT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for following reliefs:

(2.) Brief facts of the present case are as under:

(3.) Learned advocate for the petitioner contended that the impugned order passed by the Tribunal is illegal, unjust, improper and contrary to the provisions of the law and therefore the same is required to be quashed and set aside.