PRAMUKH ENTERPRISE Vs. BABULAL PRABHUDAS PATEL

JUDGEMENT

(1.) Heard learned advocate for the petitioners.

(2.) By way of this petition, the petitioners are challenging the order dtd. 13/1/2023 passed below Exh.96 in Special Civil Suit No.21 of 2012 by the learned Additional Senior Civil Judge, Siddhpur, by which the application for refund of amount of Rs.33,10,345.00 which is deposited in the Court, pursuant to the earlier order passed by this Court is rejected.

(3.) Though notice is served by way of direct service and affidavit is also filed by one Shri Bhogilal Patel on 21/3/2023 on behalf of the petitioners for such service, the respondents have chosen not to appear and therefore this matter is taken up for hearing and disposed of today, in absence of them.