KETANBHAI BABUBHAI PATEL Vs. PRAHLADJI GABHAJI THAKORE

JUDGEMENT

(1.) Rule. Learned advocate Mr.Dixit waives service of notice of rule for the respondent nos.1, 3, 3.3, 3.4 and 4.

(2.) Since the short issue involved in the present application, the same is heard and finally decided.

(3.) Being aggrieved and dissatisfied by the order dtd. 7/5/2022 passed by the learned 4th Additional Civil Judge, Ahmedabad Rural at Mirzapur, rejecting the application below Exh.14 in Regular Civil Suit No.375 of 2013 filed under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short "the CPC"), the present revision application is filed.