KESHARBA Vs. BHAGATSINH RATANSINH ZALA

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Suresh Bhatt, learned advocate waives service of notice of rule on behalf of the respondent nos. 1 and 2.

(2.) By preferring this petition under Article 227 of the Constitution of India, petitioners have challenged the order dtd. 19/1/2021 passed below Exh. 5 in Civil Misc. Application no. 85 of 2020 arising out of Regular Civil Suit no. 10 of 2014 by the learned 4th Addl. District Judge, Kheda at Nadiad.

(3.) The short facts of the case may be referred as under:-