BALUBA VISAJI Vs. VASANTBHAI RAMABHAI PATEL

JUDGEMENT

(1.) Rule. Mr.J.A.Adesara, learned Counsel for respondent No.1 and Mr.D.C.Raval, learned Counsel for respondent No.2 waive service of notice of rule.

(2.) With the consent of the parties, the matter is taken up for final hearing.

(3.) The present petition arises against the order dated 9-7-2001 passed by the Gujarat State Cooperative Tribunal in Revision Application No.15/1998 arising from the order passed by the Nominee below Ex.72 in Arbitration Suit No.835/1988.