MANIBEN PRABHATBHAI CHAUHAN Vs. JAGMOHAN RAMSWARUP AGARWAL

JUDGEMENT

(1.) Rule. Learned advocate Mr. Yash V. Gupta waives service of notice of Rule for the respondent No.1.

(2.) This petition is filed under Article 227 of the Constitution of India by the petitioners against an order dtd. 18/1/2019 passed below Exhibits 62 and 63 in Regular Civil Suit No.1181 of 2004 by the learned 17 th Additional Senior Civil Judge, Vadodara. By the said applications, the petitioners had prayed for to set aside the abatement of suit as well as to permit deposit of Rs.2,500.00 towards cost. The said applications came to be rejected by the impugned order.

(3.) Heard learned advocate Mr. I.M. Patel for the petitioners and learned advocate Mr. Yash V. Gupta with learned advocate Mr. V.B. Gupta for the respondent at length.