ASHAPURA ASSOCIATES Vs. DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) Ms.Harshada Darji, learned advocate appearing with Ms.Jigisha Raval, learned advocate for the petitioners, at the out set, states that so far as prayer 41(iii)(a) is concerned, the petitioners do not press the same. It is urged that the same be deleted. Ms.Darji, learned advocate states that the respondent no.5 may be directed to be deleted.

(2.) Accordingly, prayer 41(iii)(a) is directed to be deleted so also, the respondent no.5 from the array of the respondents.

(3.) Ms.Harshada Darji, learned advocate, at the out set, submitted that the petitioner no.6 is a widow lady, aged 66 years and is interested in taking back the property bearing revenue survey no.451 paiki, sanad no.49 paiki, non-agriculture plot no.51, of city survey no.572/A, Ashapurakrupa, Vaishali Nagar, Station No.2, off Raiya Road, Rajkot.