AMRISH VINODCHANDRA MEHTA Vs. HAMIDA ISMAIL KAKAL

JUDGEMENT

(1.) Heard learned advocate Ms.Megha Jani for the applicants and learned advocate Mr.Sandip M. Patel for the respondents.

(2.) Rule, returnable forthwith. Learned advocate Mr.Sandip M. Patel waives service of notice of rule for and on behalf of the respondents.

(3.) By this application, the applicants have challenged the order dtd. 16/9/2017 passed by the 2nd Additional Senior Civil Judge, Jamnagar below application Exh.45 preferred by the applicants under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (for short 'the Code').