KETAN HARILAL SHAH Vs. ARVIND RATIBHAI PUNATAR

JUDGEMENT

(1.) THE petitioners herein are the original defendants No.7,8,17 and 18 whereas respondent Nos.1 to 10 herein are the original plaintiffs and respondent Nos.11 to 15 are the original defendants No.1 to 5 and respondents No.16 to 23 are the original defendants No.9 to 16 in Special Civil Suit No.20 of 2003.

(2.) THE petition preferred under Article 226 and 227 of the Constitution of India challenges the order passed in said Special Civil Suit dated 2.12.2010 on an application preferred vide Exh.699 whereby the 5th Additional Senior Civil Judge, Jamnagar rejected the application of the present petitioners with cost.

(3.) THESE orders came to be challenged in Civil Revision Application(Stamp) No.95 of 2010 and this Court passed an order dated 28.10.2010 as the application was not pressed and withdrawal was sought of the said application. Accordingly, both the delay condonation application as well as Civil Revision Application(Stamp)No.795 of 2010 stood disposed of.