CHAMPALAL GULABJI Vs. MANOHARSINH DILUBHA VAGHELA

JUDGEMENT

(1.) Rule. Mr.Amrish K. Pandya, learned advocate waives service of notice for and on behalf of respondent no.1.

(2.) Though notice was served upon respondent no.2, nobody has appeared on behalf of respondent no.2.

(3.) By preferring this petition under Articles 16 and 19 of the Constitution of India, the petitioners have challenged the order dtd. 11/2/2021 passed by the learned Principal Senior Civil Judge, Sanand below Exh.158 in Special Civil Suit No.549 of 2017 requesting to permit him to examine the witness.