MUKESHBHAI JAYANTILAL JAYSWAL Vs. ALARAKHBHAI YUSUFBHAI JUNEJA

JUDGEMENT

(1.) Rule

(2.) The substantive prayer which is made in this petition under Articles 226 and 227 of the Constitution of India, filed at the instance of the petitioner - original plaintiff, is as follows:

(3.) Heard, learned advocate Mr. M. B. Parikh for the petitioners - original plaintiff and learned advocate Ms. Nidhika Zaveri for the respondent.