MEGHAJIBHAI BALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.

(3.) In all these petitions under Article 226 and 227 of the Constitution of India, the petitioners had challenged orders passed by the 3rd Senior Civil Judge, Junagadh, in the respective applications filed by the petitioners under Order 22, Rule 9 of the Code of Civil Procedure. By the orders under challenge, such applications filed by the respective petitioners have been rejected.