NIRAV NIRANJAN SHAH Vs. HARNISHBHAI KANTILAL SHAH

JUDGEMENT

(1.) COGNATE matters involving similar issue came to be disposed of by this Court vide judgment and order passed in A.O. No.26/2005 & allied matters dated 09.01.2006, which reads as under;

(2.) SINCE the present appeal from order is similarly situated, it stands disposed of in terms of the above order. No order as to costs.