RAJENDRA BABULAL KOTHARI Vs. KAMDABEN BHAVARBHAI SHAH

JUDGEMENT

(1.) By way of present writ-application the writ-applicant has prayed for quashing and setting aside the judgment and order dtd. 2/1/2023 passed by the learned 3 rd Additional Civil Judge, Disha in application below Ex.16 in Regular Civil Suit No.132 of 2022. It is further prayed that the stay which was granted on 23/12/2022 be extended till the application below Ex.5 is decided on record of the case in the interest of justice.

(2.) Heard Mr. Vimal Purohit, the learned advocate appearing for Mr. Devarshi Shah, the learned advocate appearing for the writ-applicant.

(3.) Mr. Vimal Purohit, the learned advocate appearing for the writ-applicant submitted that the writ-applicant filed application below Ex.16 in Regular Civil Suit No.132 of 2022 whereby stay came to be granted on 1/2/2023 which is required to be extended. The said application preferred by the writ-applicant came to be rejected by the learned 3 rd Additional Civil Judge, Disha on 1/2/2023.