ROHITBHAI MANUBHAI LIMBAD Vs. JAYANT M. LIMBED

JUDGEMENT

(1.) By way of present writ-application under Articles 226 and 227 of the Constitution of India the writ-applicant is aggrieved by the order dtd. 14/10/2016 passed below Ex.64 in Regular Civil Suit No.93 of 2004 by the learned Small Causes Court, Rajkot.

(2.) Brief facts leading to the filing of the present writ- application read thus :-

(3.) Heard Mr. Dhairyawan D. Bhatt, the learned advocate appearing for the writ-applicant, Mr. Viral V. Dave, the learned advocate appearing for the respondent No.1 and Mr. Nishant Lalakiya, the learned advocate appearing for the respondent No.2.