GORDHANBHAI KHODABHAI PATEL Vs. RAJENDRAKUMAR NEMCHAND

JUDGEMENT

(1.) MR . Dhaval Vyas, learned advocate for the petitioners, at the outset, states that he does not press the present petition qua the respondents No.2 and 3.

(2.) RULE . Mr. Premal Rachh, learned advocate waives service of notice of rule on behalf of the first respondent. Having regard to the controversy involved in the present case which lies in a very narrow compass and with the consent of the learned advocates for the respective parties, the matter was taken up for final hearing today.

(3.) BY this petition under Article 227 of the Constitution of India, the petitioners have challenged the order dated 18th November, 2014 passed by the learned 8th Additional Senior Civil Judge, Jamnagar below Exhibit -33 whereby the application made by the petitioners for amending the objections filed by them has been rejected.