GOPAL ODHAVJI VANPARIYA Vs. M/S. LAXMI ENTERPRISE

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Vibhuti Nanavati appears and waives service of notice of rule on behalf of the respondent.

(2.) In the facts and circumstances of the case and having regard to the request and consent of both learned advocates appearing for respective parties, this writ petition is taken up for final consideration.

(3.) By way of this writ petition filed under Articles 226 and 227 of the Constitution of India, 1950, the present writ petitioner has challenged the judgment and order dtd. 7/2/2023 passed below application Exh: 49 by the learned Principal Senior Civil Judge, Kachchh in Commercial Civil Suit no. 49 of 2022. By the order dtd. 6/2/2023 passed below Exh: 49, learned Principal Senior Civil Judge, Kachchh dismissed the application of the Org. Plaintiff seeking issuance of witness summon and also imposed a cost of Rs.25,000.00 to be paid in District Legal Services Authority, Bhuj.