PRAKASHBHAI RAMCHANDRA BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the present applicant- original plaintiff under Section 24 of the Civil Procedure Code to transfer the case and proceedings of the Regular Civil Appeal No. 36 of 2019 from the Court of learned 3rd Additional District Judge, Kalol to any other Court of the State and to stay the further proceedings of the said appeal.

(2.) Rule. Learned AGP Mr. Jayneel Parikh for the respondent No. 1 State waives service of rule and learned advocate Mr. D.K. Puj for the respondents No. 3 waives service of rule.

(3.) At the request of both sides, the matter is taken up for final hearing.