HEENABEN Vs. J J JASAKAT

JUDGEMENT

(1.) Shri Pandya, learned advocate appearing on behalf of the applicant does not press the present application with respect to the prayer in terms of paragraph 7(B) with a liberty to file appropriate application afresh. Permission is accordingly granted.

(2.) RULE. Shri A.J. Shastri, learned advocate waives service of notice of rule on behalf of opponents nos. 1 to 23 and Shri Kaushal Pandya, learned advocate waives service of notice of rule on behalf of opponents nos. 24 and 25.

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