MANBAI JUMA MAHESHWARI Vs. RAJESH SHIVJI THAKKAR

JUDGEMENT

(1.) RULES

(2.) This petition, under Articles 226 and 227 of the Constitution of India, is filed by the petitioner - original plaintiff praying for to issue writ of or in the nature of certiorari or any other appropriate writ, order or direction directing and quashing the order dtd. 6/10/2008 passed below Exh. 24 in Regular Civil Suit No. 100 of 2012 by the learned 3rd Additional Senior Civil Judge, Gandhidham. By the said application, the petitioner - original plaintiff had requested for appointment of Court Commissioner, which came to be rejected as the learned advocate for the petitioner - plaintiff could not remain present.

(3.) Heard, learned advocate Mr. Jinesh Kapadia for the petitioner - original plaintiff and learned advocate Mr. Ankit Bachani for the respondent.