JAVANTIBEN BHIKAJI THAVERACHA Vs. RANGABEN MANAJI THAVERACHA

JUDGEMENT

(1.) Rule. Mr.C.L.Soni, learned Counsel waives service of Rule on behalf of respondent No.1 and Mr.Premal Joshi, learned AGP waives service of Rule on behalf of respondent No.2.

(2.) With the consent of learned Counsel appearing for the parties, this petition is heard today finally.

(3.) The petitioner, in this petition, has challenged the order dated 28th January 2003 passed by the learned Civil Judge (JD), Tharad, below application Exh.10 in Election Petition No. 2 of 2002, whereby the said application was allowed and recounting was ordered during the pendency of the election petition.