BUDHABHAI DAHYABHAI SOLANKI Vs. BHARATBHAI BHIKHABHAI PRAJAPATI

JUDGEMENT

(1.) By way of this revision application the present applicant has challenged the order dtd. 19/8/2016 passed by learned 2nd Additional Chief Judicial Magistrate, Anand dismissing Special Civil Suit No.2 of 2015 for non-compliance of order dtd. 23/4/2016 passed below Exh.5 to deposit costs of Rs.1,000.00 to be paid by the original plaintiff to each of the opponents to the tune of Rs.1,000.00 before 21/5/2016. The original plaintiff - applicant herein did not comply with the above order and preferred the present revision application.

(2.) This Court vide order dtd. 1/3/2023 while issuing notice passed the following order:

(3.) Pursuant to the above order, today Mr.Harsh Gajjar, learned advocate appeared for respondent Nos.1 to 4 and 6 to 8. Learned advocate Mr.Nayan Gupta, learned advocate, appears and states that he has instructions to appear on behalf of respondent Nos.5.1.1. and 5.1.2 and he may be permitted to file vakalatnama on their behalf. Accordingly, the Registry is directed to accept vakalatnama of learned advocate Mr.Gupta.