JAGDISHBHAI MANILAL PATEL Vs. DALPATBHAI DAHYABHAI PARMAR

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner seeks to challenge the order dtd. 17/1/2023 passed below Exh.15 in Civil Miscellaneous Application No.317 of 2022 by the learned Senior Civil Judge, Vadodara, whereby the application preferred below Exh.15 by the petitioner came to be rejected.

(2.) At the joint request of learned advocates for the parties, this petition is heard and disposed of finally.

(3.) Rule. Respective learned advocates waive service of notice of rule for respective respondents.