VANKAR DAHYABHAI GANPATBHAI REVABHAI Vs. PARMAR DINESHBHAI KANJIBHAI

JUDGEMENT

(1.) Though called out twice, neither of the advocates appearing for the parties is present.

(2.) As recorded in the orders dtd. 13/1/2021 and 17/2/2021, while Courts were hearing matters through video conferencing, despite links being sent, learned advocate for the petitioner did not join the hearing. Not only that, as recorded in an order dtd. 17/8/2021, learned advocate for the petitioner was absent on that day. Moreover, on 28/6/2022, when the matter was called out, nobody was present. On 14/7/2022 i.e. yesterday, the learned advocate for the petitioner filed a sick-note, and therefore, matter is kept today. Despite matter being called out twice, learned advocate for the petitioner is not present.

(3.) However, petitioner, who is original plaintiff, by way of this petition, challenges order dtd. 19/1/2017 passed by Civil Judge, Kheralu below Exhibit-5 in Regular Civil Suit No. 18 of 2015, which came to be rejected and injunction was refused to the petitioner - plaintiff. Aggrieved by that order, he preferred Civil Misc. Appeal No. 6 of 2017, which also came to be rejected by the 4th (Ad-hoc) Additional District Judge, Mehsana at Visnagar vide order dtd. 27/4/2018.