NARANBHAI ISHWARBHAI DANTANI Vs. ANUBHAI RATILAL SHAREDALAL

JUDGEMENT

(1.) This petition is filed for the following prayers:

(2.) This matter is pending since 2020 without any issuance of notice. Today, when the matter is called out, learned advocate Mr.Satta for the petitioner prays for time to prepare himself as the matter has suddenly appeared on board today and he is not able to assist the Court and had made his submissions in very brief.

(3.) As the matter is pending since 2020 without issuance of notice and the matter before the learned trial Court is of the year 1998 and on perusal of memo of petition and impugned order, I am not inclined to grant any adjournment.