SUNIL KENNYKUMAR NIHALANI Vs. MOTIKUMAR HARCHANDRAI NIHALANI

JUDGEMENT

(1.) Learned advocate appearing for the petitioners requested to delete the respondents No. 2 and 3 as they are not proper party. Learned advocate appearing for the respondents has no objection if permission to delete the respondent Nos. 2 and 3 is granted. Permission as sought for stands granted.

(2.) The short facts leading to the present case are as under:-

(3.) Heard learned advocates appearing for the respective parties.