SHANTIBHAI MITHABHAI PATEL Vs. ASHOK BHOGILAL PATEL

JUDGEMENT

(1.) Rule. Mr.K.V. Shelat, learned advocate waives service of notice of Rule for respondent no.1, Mr.Shivang Shah, learned advocate waives service of notice of Rule for respondent nos.7.1, 7.2 and 8 and Ms.Megha Chitaliya, learned AGP waives service of notice of Rule for respondent nos.12 and 13.

(2.) As the parties in both the petitions are common and orders challenged in both the petitions are from Special Civil Suit No.295 of 1983 pending before the learned Principal Senior Civil Judge, Vadodara, for the sake of convenience and the issues are connected with the main suit, on a request being made by learned advocates for the respective parties, both the petition are decided by passing common order.

(3.) In Special Civil Application No.5419 of 2015, present petitioners are original defendant nos.9.2, 9.3 and 9.4, have challenged the legality and validity of the order passed below Exh.508, dtd. 28/11/2014 by the learned Principal Senior Civil Judge, Vadodara partly allowing the application vide Exh.508 in Special Civil Suit No.295 of 1983. Some of the petitioners in Special Civil Application No.5420 of 2015 have challenged the legality and validity of the orders passed below Exhs.517 and 519 dtd. 12/1/2015 and 17/1/2015 by the learned Principal Senior Civil Judge, Vadodara in Special Civil Suit No.295 of 1983.