(1.) By way of this civil revision application, the applicant has prayed for quashing and setting aside the order dtd. 27/1/2023 passed in an application below Exh.33 in Special Civil Suit No.2 of 2021.
(2.) Heard learned advocate Mr. Pritesh Shah appearing for the applicant.
(3.) The present applicant is the original defendant in Special Civil Suit No.2 of 2021 preferred by one Patel Harshadbhai Valjibhai. The facts which would lead to the filing of present civil revision application are stated as under :-