GAIL (INDIA) LIMITED Vs. R. MANOHARAN

JUDGEMENT

(1.) RULE . Mr. Mehul K. Vakharia, learned advocate, waives service of notice of Rule for the respondent. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) THE challenge in this petition under Articles 226 and 227 of the Constitution of India is to the order 2nd dated 12.06.2013, passed by the learned Addl. District Judge, Vadodara (the District Court), below Exh.13, in Misc. Civil Appeal No.188 of 2012, whereby, the order dated 31.10.2012, passed by the learned 12th Addl. Senior Civil Judge, Vadodara (the Trial Court), below the application at Exh.5, in Regular Civil Suit No.821 of 2012, has been quashed and set aside.

(3.) MR .Abhishek Mehta, learned advocate for M/s.Trivedi and Gupta, has appeared for the petitioners and has advanced elaborate submissions, the gist of which are as follows: