SHANTABEN ALJIBHAI PARMAR Vs. URVISH RAVJIBHAI

JUDGEMENT

(1.) By way of this petition, the petitioner is challenging the orders dtd. 9/4/2019 and 10/7/2019 passed below Exhs.18 and 29 respectively in Regular Civil Suit No.90 of 2018, which were filed under Order 26 Rule 9 of the Code of Civil Procedure, 1908 ('CPC' for short) and under Sec. 114 of CPC respectively.

(2.) This petition is filed in the year 2019 and the impugned orders are also of the year 2019. This petition was adjourned from time to time since then and no notice is still issued in this matter. On 27/1/2020, the coordinate Bench of this Court passed the following order:

(3.) Considering the above aspect and considering the material available on the record and the impugned orders, this Court finds that there is no infirmity or perversity or illegality in the impugned orders which require interference of this Court.