LALJIBHAI MULJIBHAI PATEL Vs. AMBALAL PUJAJI

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India, challenging the order dtd. 5/3/2021 passed by the learned 5th Additional Senior Civil Judge, Gandhinagar, whereby the application below Exh. 162 came to be rejected.

(2.) Heard learned advocate Mr. F.B. Brahmbhatt for the applicant and learned advocate Mr. Archit Jani for the respondent No. 7 at length.

(3.) Rule. Learned advocate Mr. Archit Jani waives service of rule for the respondent No. 7.