KIRITKUMAR SHANKARLAL SHAH Vs. KAUSHIKBHAI KANTIBHAI SHAH

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Considering the issued involved in the appeal, appeal is admitted. Mr. Virat Popat, learned advocate appearing for the respondent no. 1 waives service of notice of admission.

(2.) The challenge in this petition is to the order dtd. 7/2/2023 passed by the learned Single Judge in the captioned writ petition.

(3.) The grievance of the petitioner is with regard to the petition having been decided on the same date after issuing rule which was not served upon the present appellant - contesting respondent.