HASMUKHBHAI CHUNILAL PATEL Vs. DINESHBHAI NARSINHBHAI PATEL

JUDGEMENT

(1.) We have hears Mr. Percy Kavina, learned Senior Counsel assisted by Mr. B.K. Raj, learned Advocate for the appellants and Mr.N.D. Nanavati, learned senior Counsel assisted by Mr. S.K. Patel, learned Advocate for respondents No. 4 Learned Counsel for the parties, have agreed to dispose of the matter finally.

(2.) Admit. Mr. S.K. Patel, learned Advocate waives service of notice of admission for respondent No. 4.

(3.) This Letters Patent Appeal has been filed challenging the interim order passed by learned Single Judge dated 12.9.2012 passed in Special Civil Application No. 11574 of 2012.