LAWS(GJH)-2023-1-1966

BHAVESH NARESHCHANDRA AMIN Vs. DILIPBHAI BHAKTIPRASAD DOSHI

Decided On January 03, 2023
Bhavesh Nareshchandra Amin Appellant
V/S
Dilipbhai Bhaktiprasad Doshi Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Tatvam K. Patel on behalf of the petitioner, learned Advocate Mr. A.S. Vakil on behalf of the respondent no. 1 and learned Advocate Mr. A.B. Chaturvedi on behalf of respondents no.2 and 3.

(2.) Issue Rule. Learned Advocates waive service of notice of rule on behalf of the respondents.

(3.) By way of this petition the petitioner challenges an order dtd. 20/10/2022 passed by the learned 6th Additional Senior Civil Judge, Vadodara below Exh. 86 in Regular Civil Suit No. 614 of 2013, whereby the learned Civil Court had rejected the application below Exh. 86 preferred by the present petitioner- original defendant no.1 for issuance of witness summons.