DEVKUVARBA NAVUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of rule for and on behalf of respondent ?State.

(2.) This petition is preferred by the present petitioners, who are the original defendants before the trial court, requesting to quash and set aside the order dtd. 6/6/2019 passed below Exh.5 in Regular Civil Appeal No.114 of 2018 by learned Additional District & Sessions Judge, Jamnagar.

(3.) Having heard learned advocate for the respective parties as well as learned APP for the respondent, in appears that in an appeal preferred by the present respondent No.5 i.e. Regular Civil Appeal No.114 of 2018 challenging the judgment and decree passed by learned Principal Senior Civil Judge, Jamnagar vide order dtd. 6/6/2019, learned Additional District Judge was pleased to pass the following order: