BHARIBEN BALKRISHNA JOSHI Vs. NALINIBEN RAMESHCHNDRA BHATT

JUDGEMENT

(1.) Heard learned Advocate Mr. D. G. Shukla for the applicant and learned Advocate Mr. Anand Sharma for the respondents.

(2.) The following facts as emerge from the record of this application are necessary to be stated, which are as under:

(3.) While dismissing the writ petition, the learned Single Judge has observed thus: