BHAGWANDAS JESARAM TANWANI Vs. SUNIL JAMNADAS BAJAJ

JUDGEMENT

(1.) Order passed below Exhibit-13 in Regular Civil Appeal No.136 of 2020 dtd. 28/02/2023 by the learned 7 th Additional District Judge, Vadodara is sought to be challenged in this petition.

(2.) Heard learned Advocates appearing for the respective parties.

(3.) Learned Advocates appearing for the respective parties having argued to some extent agreed that, application Exh.13 may be decided in view of the finding and observations made in the case of Union of Indis vs. Ibrahim Uddin & Anr ., (2012) 8 SCC 148 wherein after referring to various pronouncements on the subject matter, the Hon'ble Apex Court has held as under: