ANWAR AHMED PATEL Vs. B.C. GANDHI

JUDGEMENT

(1.) The present Civil Revision Applications arise out of the impugned judgment and order dtd. 2/8/2001 passed by the learned Assistant Judge, Bharuch in Misc. Civil Applications No. 44 of 2001 and 43 of 2001.

(2.) The brief facts are as under:-

(3.) Mr. J.A.Adeshra, learned advocate appearing for the applicants herein has, at the outset, submitted that during the pendency of the present Civil Revision Applications, learned advocate - respondent herein has since expired and there were many such Civil Revision Applications pending against him, in some of the cases, his legal heirs have been represented. He fairly states that in the present case, the legal heirs have not entered any appearance. He submits that the same issue has been decided by this Court in Civil Revision Application No.416 of 2004 on 13/6/2013 against the same respondent advocate herein. He submits that the same issue was further decided by this Court vide order dtd. 29/2/2016 in Civil Revision Application Nos.275 of 2003 and other connected matters. He submits that thereafter vide order dtd. 11/10/2022 in Civil Revision Application No.1187 of 2002, the same issue has also been once again decided and the impugned orders have been set aside. He submits that in view thereof, the present Civil Revision Applications be disposed of accordingly by allowing the same.