(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, by the petitioner - original plaintiff against the impugned order dtd. 18/2/2020 passed by the learned City Civil Judge, Court No.14, Ahmedabad below application Exh. 94 in Civil Suit No.1599 of 2008.
(2.) Heard learned advocate Mr. Digant Popat for the petitioner at length. Though duly served, none is present for the respondent. On the earlier occasion, also last chance was also given to the respondent. Today, at the request of learned advocate for the petitioner, this matter is taken up for final hearing.
(3.) Rule.