PUSHPABEN BHOGILAL PAREKH Vs. UNION BARING MANUFACTURING CO

JUDGEMENT

(1.) SINCE common issue is involved in these Civil Revision applications, the same are heard and being disposed of together by this common judgment and order.

(2.) CIVIL Revision Application No.193 of 2002 is filed by the applicant / original decree holder challenging the impugned order passed by the Executing Court on 05/05/2000 whereby the Execution Petition being Special Darkhast No.5 of 1984 was dismissed.

(3.) HEARD Mr.B P Dalal, learned Advocate for the applicant and Mr.Vimal Patel, learned Advocate for the opponent.