ANANDKUMAR DHANSUKHBHAI JOSHI Vs. DISHA NITESHKMAR TECHWANI

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dtd. 18/6/2022 passed by the learned 5 th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Gandhidham - Kutch, in Execution Petition No.74 of 2018 as well as the order dtd. 9/5/2018 passed by the learned 3 rd Additional Senior Civil Judge, Gandhidham - Kutch, in Special Civil Suit No.26 of 2015.

(2.) The brief facts leading to the filing of present petition reads thus:

(3.) Heard Mr. Dhaval Shah, the learned advocate appearing for the petitioner and Mr. H.J. Karathiya, the learned advocate appearing for the respondent.