GAGUBHAI MEMABHAI GOGARA Vs. NONE

JUDGEMENT

(1.) The appellant - original applicant has preferred this Appeal from Order under Order 43 Rule 1(r) of the Code of Civil Procedure 1908 (hereinafter referred to as "the Code") being aggrieved and dissatisfied by the order dated 2.8.2022 passed by the learned 8 th Additional District Judge, Anjar in Civil Misc. Application No.54 of 2021.

(2.) The brief facts of the case that emerge from the record of the appeal are as under.

(3.) I have heard Mr.Kirtidev Dave for the appellant.