HARCHARANSING AMARJITSING SAHANI Vs. VINAYCHANDRA K. PATEL

JUDGEMENT

(1.) The petitioner, who is the original defendant before the trial Court in Regular Civil Suit No. 4216 of 2015, has requested to quash and set aside the order dtd. 18 th December, 2017 passed below Exh.7.

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

(3.) Heard learned advocate for the respective parties.