NARESH LAXMANDAS CHABLANI Vs. BHAGVANDAS PUJARAM KHATRANI

JUDGEMENT

(1.) Rule. Learned advocate, Mr. Kaushal Jani waives service of notice of rule for respondent no.1.

(2.) By filing instant petition under Articles 226 and 227 of the Constitution of India as well as under the provision of the Civil Procedure Code, the petitioner, who is original defendant no.2, has challenge the order dtd. 8/12/2020 passed below Exh.18 by the learned Additional Sessions Judge, Court NO.28, City Civil Court, Ahmedabad in Civil Suit No.2816/2015 as well as the order dtd. 8/12/2020 passed below Exh.19 by the learned Judge, Court No.28, City Civil Court, Ahmedabad in Civil Suit No.2816/2015, whereby learned Judge has not condoned the delay caused in filing the statement and reply to the notice of motion and also ordered to return the written statement and the reply to the notice of motion along with list of documents.

(3.) Heard learned advocate, Mr. Rathin Raval for the petitioner and learned advocate, Mr. Kaushal Jani for the respondent no.1.