PATEL MEGHABEN AMITKUMAR Vs. NIRUBEN JAYDEEPBHAI KHANT

JUDGEMENT

(1.) This writ-application has been filed under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) At the joint request of learned advocates for both the parties the present writ application is taken up for final disposal.

(3.) The brief facts leading to the filing of the present writ-application are summarized thus :-