PATEL SHAMALBHAI RANCHHODBHAI Vs. PATEL SHAMALBHAI RANCHHODBHAI

JUDGEMENT

(1.) HEARD Mr.Patel, learned advocate for the petitioners.

(2.) IN the present petition, the petitioner has prayed, inter alia, that: -

(3.) THE facts relevant for the purpose of present petition are that Regular Civil Suit No.43 of 2005 is pending in the Court of learned Civil Judge (Junior Division), Prantij. The said suit is subsequently renumbered as Regular Civil Suit No.101 of 2008. However, said suit is pending Since Year -2005.