LAWS(GJH)-2023-4-1623

SHYAMLAL PAMANDAS JESWANI Vs. LATABEN SHANKERLAL AHUJA

Decided On April 27, 2023
Shyamlal Pamandas Jeswani Appellant
V/S
Lataben Shankerlal Ahuja Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. N.L. Ramnani on behalf of the appellant and learned Advocate Mr. Kamlesh Kotai on behalf of the respondent.

(2.) ADMIT. Leaned Advocate Mr. Kotai waives service of notice of admission on behalf of the respondent.

(3.) With the consent of learned Advocates, the present appeal is taken up for final decision at the admission stage itself more particularly on account of the reasons as would be mentioned hereinafter.