BIPINCHANDRA Vs. GIRISHBHAI JAYDEVBHAI KAZI

JUDGEMENT

(1.) Heard learned advocate Mr. Trivedi appearing for the petitioner, leaned advocate Mr. Abhimanyu Rathod appearing for the respondent no. 1 and learned AGP Mr. Jay Trivedi appearing for the respondents no. 3 to 7.

(2.) The respondent no. 2 happens to be the real brother of the petitioner as submitted by learned advocate Mr. Trivedi who has already relinquished his right by way of a partition in favour of the present petitioner and therefore, he is only a formal party.

(3.) With the consent of learned advocates appearing for the parties, the matter was taken up for final hearing. Hence, RULE. Learned APP waives service of notice of rule for and on behalf of the respondent - State.