DIPAKBHAI PRAHALADBHAI PATEL Vs. TRIBHOVANDAS GANGARAM PATEL

JUDGEMENT

(1.) Heard Mr. Shalin Mehta, learned senior counsel assisted by learned advocate Mr. Dipen Desai for the petitioners.

(2.) Notice returnable on 8th January, 2016.

(3.) Mr. Mehta, learned senior counsel has contended that by virtue of provisions of section 97(1)(B), the suit filed by respondent Nos. 1 and 2 is hopelessly time barred. He has further drawn the attention of this Court to the observations made by the Division Bench of this Court in order dated 17/12/2015 in L.P.A. No. 1459 of 2015 to contend that since 2006, nobody has raised any objection regarding the membership of the petitioners and has urged that the ad­interim relief, as prayed for, in para 6(B) may be granted.