DARSHAN BACHKANIWALA Vs. DHIREN DAVE

JUDGEMENT

(1.) The present petition has been filed by the petitioner, seeking following reliefs:

(2.) After having heard learned advocates for the parties and in view of the prayers prayed for made in the present petition, this Court is not inclined to entertain such type of prayers prayed for in the present petition. It is clarified that it is open for the petitioner to raise all such points before the appropriate Forum by way of appropriate proceedings.

(3.) Subject to the said direction, the petition is disposed of.