PANDORE IBRAHIM ISMAIL Vs. SULEMAN SHAHJAHA MEMAN

JUDGEMENT

(1.) Heard learned advocate Mr.Bharda for the petitioner and learned advocate Mr.Kikani for respondent no.2. Respondent no.1 is the earlier power of attorney holder of respondent no.2 and though he is served through direct service, no one has filed appeared and, therefore, this matter is proceeded without the presence of respondent no.1.

(2.) The present petition is filed for the following reliefs:

(3.) Learned advocates for the parties have drawn attention of this Court to the earlier order passed by coordinate Bench of this Court dtd. 20/12/2022, more particularly, paragraphs 3 and 4, which read as under: