PURVA RAKESH PATEL Vs. PARMAR ABHESINH CHIMANBHAI

JUDGEMENT

(1.) Present petition, under Article 227 of the Constitution of India, is filed by the petitioner - original plaintiff praying for to quash and set aside the order dated 17.01.2017, passed by the learned 18th (Ad-hoc) Additional Senior Civil Judge, Vadodara below exh. 1 in Special Civil Suit No. 449 of 2015, whereby, the said suit came to be dismissed for default and the order dated 14.11.2017, passed by the learned 19th (Ad-hoc) Additional Senior Civil Judge, Vadodara below exh. 9 in Civil Misc. Application No. 87 of 2017, whereby, the said application for restoration of the aforesaid special civil suit came to be rejected.

(2.) Rule. Learned advocate Mr. P. R. Thakkar for the respondents waives service. With the consent of the learned advocates for the respective parties, the matter was heard finally.

(3.) Heard, learned advocate Mr. M. B. Gohil for the petitioner - original plaintiff and learned advocate Mr. P. R. Thakkar for the respondents - original defendants.