RABARI SITABEN HAVABHAI Vs. SAHYOG EDUCATION TRUST

JUDGEMENT

(1.) Rule. Learned advocate Mr.Parikh waives service of notice of rule for the respondent no.1.

(2.) The present application emanates from the order dtd. 1/7/2021 passed by the learned Principal Senior Civil Judge, Harij below Exh.96 in Regular Civil Suit No.27 of 2014.

(3.) The respondent No.1-original plaintiff filed Regular Civil Suit No.27 of 2014 seeking setting aside the registered sale deed dtd. 9/11/2009 executed by defendant No.1 in favour of original defendant Nos.2 to 3 and also the sale deed dtd. 24/1/2011 executed by defendant Nos.2 and 3 in favour of defendant No.4.