SNEHAL Vs. SARLABEN JAYANTILAL SHAH

JUDGEMENT

(1.) The present petition was subjected to order dated 09th October, 2020 when this Court issued notice and granted interim directions in favour of the petitioner.

(2.) The order that was passed on 09th October, 2020 reads as under.

(3.) The returnable date of the petition was 19th October, 2020. However learned senior advocate Mr.Jal Soli Unwalla made a mention before the Hon'ble Court before which mentioning of the matters for placement as well as preponement is presently permitted by Honourable the Chief Justice. Upon mentioning of the matter, it has been posted today having been permitted and ordered preponed at the request of learned senior advocate.