MANGESHKUMAR NATWARLAL Vs. NANDLAL LAXMANDAS HIRANANDANI

JUDGEMENT

(1.) Rule. Shri Suresh M. Shah, learned advocate waives service of notice of Rule on behalf of respondents herein - original petitioners.

(2.) With the consent of the respective parties, application is taken up for final hearing today.

(3.) The present application has been preferred by the applicant herein - original plaintiff - respondent who is aged 81 years for vacating ad-interim granted by this Court in Civil Revision Applicant No.1276/2002 and also for fixing early date of hearing the main Revision Application.