YOGESHWAR TRADING COMPANY Vs. ASHISH PRAVINBHAI AND COMPANY

JUDGEMENT

(1.) Rule Mr. Sandip Bhatt, learned advocate waives service of notice of Rule for the respondent No.1. With consent of the learned advocates for the parties, the petition is taken up for final disposal as the issue involved moves in a narrow compass.

(2.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner has assailed the order dated 28.8.2019 passed below Exhibit 1 in Regular Civil Appeal No.34 of 2019 by learned 3rd Additional District Judge, Mehsana.

(3.) Facts are not many and move in a narrow compass.